Section 55(3) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(3)The receipt of letters by the juveniles of the institution shall not be restricted and they shall have freedom to write maximum of ten letters in a month at all reasonable times for which the postage shall be provided by the institution ; and the institution shall encourage that where parents, guardians or relatives are known, at least one letter is written by the juvenile every month.
