Section 77(4) in The West Bengal Correctional Services Act, 1992
(4)If the person for whose attendance an order has been made under sub-section (1) of sub-section (2), as the case may be,—(a)is certified by the Medical Officer to be unfit to undertake the journey to attend such Court, or(b)is undergoing a trial before any other court and is required to be produced before that Court on the same date, the Superintendent shall intimate the Court accordingly.
