Section 70(3) in The West Bengal Correctional Services Act, 1992
(3)A condemned prisoner, not classified during the period of confinement before conviction, shall, from the date of conviction to death sentence, be entitled to get such facilities admissible to a Division I prisoner as may be prescribed:Provided that the Superintendent may allow a condemned prisoner such changed diet to be chosen by the condemned prisoner within such price limit as may be prescribed.
