Section 91 in The West Bengal Correctional Services Act, 1992
91. Privilege of prisoners accommodated in ‘C’ type open correctional home.—
(1)Every prisoner accommodated in a ‘C’ type correctional home shall be—(a)supplied with food, free of cost, for three months from the date of his entry into such home;(b)assisted by the Superintendent in obtaining small trade loan from the State Bank of India or any nationalised bank guaranteed by the State Government for repayment of the loan to be utilised exclusively for the purchase of working implements and raw materials for cottage industry;(c)allowed to go to market or to probable customers for selling of goods produced by him;(d)allowed to go to a local me/a or other congregational amusement as a visitor or to display his products for sale;(e)allowed, on his release, to take with him the implements of work.(2)After three months from the date of his entry into a ‘C’ type correctional home, a prisoner shall procure food out of his income from his industry and may live with his family comprising of five members at a time who may contribute to the maintenance of the family, either by participating in such industry or out of the income from any other avocation.(3)After one year from the date of his entry into a ‘C’ type correctional home, a prisoner shall contribute to of the income from his industry to the maintenance of the correctional home at such rate as may be prescribed.(4)The provisions of sub-sections (2) and (3) shall apply also to a prisoner accommodated in ‘A’ type or ‘B’ type open correctional home, and a prisoner in any type of correctional home shall be permitted to open Savings Bank Account at a nearby post-office providing such facility.
