488. Interview and communication of civil and unconvicted prisoners.
- Unconvicted criminal and civil prisoners shall be granted facilities for writing two letters and two interviews each week with their relatives or friends.Provided that the State Government may in any particular case for reasons to be recorded in writing impose such restrictions on the interviews as it may deem necessary.Provided further that all reasonable facilities shall be granted at proper time and under proper restrictions for interviewing or otherwise communicating either orally or in writing with their legal advisors.
