Section 87(2) in The West Bengal Primary Education Act, 1973
(2)Any of the following circumstances shall be deemed to be a reasonable excuse within the meaning of this section, namely :-(a)that there is no primary school within a distance of sixteen hundred metres from the residence of the child measured by the shortest route, which the child can attend;(b)that the child is prevented from attending the school by reason of sickness or infirmity or mental defect;(c)that the child is receiving education in some other manner declared to be satisfactory by the State Government or by an officer authorized by it in this behalf;(d)that the child has already completed primary education up to the class or standard available in any primary school situated within a distance of sixteen hundred metres from his residence;(dd)[ that the child belonging to a minority community, whether based on religion or language, is receiving education in an educational institution, established and administered by the minority community and the standard of education in the educational institution is considered to be satisfactory by the State Government;] [Clause (dd) inserted by W.B. Act 25 of 1975.](e)such other circumstances as may be prescribed.
