Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 22 in The U.P. Blackmarketeer Prisoners Rules, 1979

22.

The police officers so authorized shall be allowed to interview blackmarketeer prisoners in their cells or wards or in the ordinary interview room, without a jail official being present, on their making a written requisition to this effect to the Superintendent at the time of the interview. In visiting the cells or wards every police officer shall be accompanied by such escort as the Superintendent considers necessary for his safety. The excort, if the police officer so requires shall stand out of ear shot, but within sight while he is speaking to any blackmarketeer prisoner.