Section 12 in Jammu and Kashmir Juvenile Justice Rules, 2007
12. Visits to and communication with inmates.
(1)The parents and other relations of the juveniles shall be allowed to visit once in a month or in special cases, more frequently at the discretion of the Officer-in-Charge/Superintendent of Home as per the visiting hours laid down by him.(2)The receipt of letters by the juveniles of the institution shall not be restricted and they shall also have freedom to write as many letters as they like at all reasonable times. However, the institution shall ensure that where parents, guardians or relatives are known, at least one letter is written to them by the juvenile every month for which the postage shall be provided.(3)The Officer-in-Charge/Superintendent of Home may peruse any letter written by or to the juvenile, and after perusal he may, for the reasons, he considers sufficient to refuse to deliver or issue the letter, destroy the same after recording his reasons in a book maintained for the purpose.
