Section 72(2) in The West Bengal Correctional Services Act, 1992
(2)No court or other authority shall, by a writ, warrant or order, commit a non-criminal lunatic to a correctional home for custody for a period exceeding fifteen days at a time and no court shall make more than six such successive writs, warrants or orders so that the total period of confinement as aforesaid does not exceed there months. On the expiry of the said period, the Superintendent shall send back the non-criminal lunatic to the court for transfer of the lunatic to a lunatic asylum.
