Section 43 in The West Bengal Correctional Services Act, 1992
43. Treatment of lunatics.—
(1)If any criminal or non-criminal lunatic is confined in any correctional home otherwise than for transmission to some medical hospital shortly, the correctional home shall obtain the services of such whole time or part time psychiatrists as may be considered necessary to look after the lunatics and to give them proper treatment.(2)In a central correctional home, there shall be a separate wing in hospital where a prisoner, whether an undertrial or a convict or prisoner under preventive detention, being a psychiatric patient or declared by the Medical Officer to be of unsound mind, shall be segregated and admitted for treatment and, in each such wing, a qualified psychiatrist shall be appointed and he shall be duly assisted by the Medical Officer and the medical subordinates.(3)If any prisoner as aforesaid is admitted in a district correctional home or a subsidiary correctional home, he shall be segregated from other prisoners and kept in a separate sick room and be removed by the Superintendent of the correctional home concerned to a central correctional home in accordance with the provisions of sub-section (5) of section 44.
