Section 61(1) in The West Bengal Correctional Services Act, 1992
(1)Every prisoner shall be released from the correctional home on the particular date on which his release becomes due. Such date of release shall be calculated by making deduction of the following periods from the total period of imprisonment of the prisoner:—(i)the period of remission earned or granted under section 58 or section 59;(ii)the period of set off under section 428 of the Code of Criminal Procedure, 1973 (2 of 1974);(iii)the period of remission, if any, granted by the State Government under section 432 of the Code of Criminal Procedure, 1973;(iv)the period, if any, commuted by the State Government under section 433 of the Code of Criminal Procedure, 1973.
