(1)Due respect should be paid to the official and non-official visitors and their request for information should be complied with readily.(2)No visitor can be allowed to go round a jail without an escort which is necessary for his personal safety. But on the demand of the visitor, the guard should withdraw from earshot of the prisoner, so as to permit private communication between the visitor and the prisoner out of the hearing of the guard.(3)Provided that the visitor shall in no case interview prisoners (under trials/convicted or unconvicted) charged for sedition or an offence into which the element of sedition has entered except in the presence of the Superintendent or the Deputy Superintendent.(4)Except on the occasion of the visit of the Board of Visitors no visitor can claim to be accompanied on his rounds by the Superintendent.Visitors are not permitted Without the express consent of the Superintendent to interview more than one prisoner at a time. Anything in the nature of a meeting or conference whether for the discussion of political topics or the ventilation of jail grievances, is strictly prohibited.All private interviews with the prisoners will normally be subject to a time limit of ten minutes. If a visitor wishes to exceed this limit, he should give his reasons for doing so in writing to the Superintendent.(5)Visitors shall not visit prisoners on hunger strike. They shall also not have access to such prisoners as Government may from time to time specify.
