Section 15 in The U.P. Blackmarketeer Prisoners Rules, 1979
15.
(1)In addition to the interviews permissible under the preceding rule, a blackmarketeer prisoner may, with the permission of the District Magistrate, be allowed-(a)not more than two special interviews for the settlement of his business or professional affairs ordinarily to take place within two months of his arrest; such interviews shall be conducted in accordance with the provisions of these rules as regards place, duration and conditions of interviews, and the interview shall be strictly confined to the objects for which it is granted;(b)(i)to interview his legal adviser in connection with a proceeding in a court of law to which the blackmarketeer prisoner is or will be a party;(ii)to interview his legal adviser or any other person of his choice in connection with making a representation to Government regarding his detention.Note. - Not more than one such interview shall ordinarily be allowed before the proceeding is instituted or the representation is made.(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.
