Section 67(1) in The West Bengal Correctional Services Act, 1992
(1)Female prisoners may be accommodated in a correctional home for female prisoners or in the female ward of a correctional home, as the case may be, in the following manner:—(a)female prisoners classified as habitual offenders shall be segregated from female non-habitual offenders;(b)female under-trial prisoners shall be segregated from female convicts;(c)female prisoners convicted or charged for an offence under the Bengal Suppression of Immoral Traffic Act, 1933 (Ben. Act 6 of 1933) or for any sexual or other offence involving grave moral depravity, shall be segregated from all other types of female prisoners.Explanation.—For the purpose of clause (c), the offence of pick-pocketing or shop-lifting shall be deemed to be an offence involving grave moral depravity.
