Section 15(2) in The U.P. Blackmarketeer Prisoners Rules, 1979
(2)All such interviews shall be subject to such conditions and restrictions as the Superintendent may consider necessary to ensure security and prevent the passing of unauthorized communications unconnected with the case relating to which the interview is granted. Where a legal adviser interviews a blackmarketeer prisoner in connection with making a representation to Government or any proceeding in a court of law about his detention, no jail official or police officer including an officer of the Criminal Investigation Department shall be present at the interview within hearing range.
