Section 20 in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000
20.
(1)the mentally ill prisoners shall have adequate opportunity to meet and interact with their family members. The frequency, duration and the setting of the meeting shall as prescribed by the psychiatrist keeping in mind the nature of the mental illness and the possible consequences of intensive family contract on the mental health of the patient.(2)The provisions of the Prisoners Act, 1900 and the Madhya Pradesh Jail Manual regarding the visiting hours will not be applicable in the Mental Health Rehabilitation Centres.
