Section 74(2) in The West Bengal Correctional Services Act, 1992
(2)Every under-trial prisoner shall be subjected to as little interference as is consistent with the order and discipline of a correctional home. He shall be allowed to change his clothes in such a way that his identification is not materially hampered and to retain with him his shoes, spectacles and other articles as, in the opinion of the Superintendent, may be permitted to be kept without impairing the discipline and safety of the correctional home.
