Section 30(2) in The West Bengal Correctional Services Act, 1992
(2)During their visit to a correctional home the visitors—(a)may call for any book, paper or other record of the correctional home,(b)may inspect any word, workshop or cell and, in every case of complaint, shall ensure that the rules in force are duly complied with,(c)may examine if the punishments are being properly imposed on the prisoners,(d)shall record their persence and observations in the Visitors’ Book maintained by the correctional home in the prescribed form,(e)shall perform such other functions as may be prescribed.
