Section 13 in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002
13. Visits to and communication with inmates. [Section 68(2)(iii)(iv)].
(1)The parents and relations of the juvenile shall be allowed to visit once in a month or in special cases, more frequently at the discretion of the Officer-in-charge as per the visiting hours laid down by him.(2)The receipt of the letters by the juveniles of the institution shall not be restricted and they shall have freedom to write as many letters as they like at all reasonable times; and the institutional shall ensure that where parents, guardians or relatives are known, at least one letter is written by the juvenile every month for which the postage shall be provided.(3)The Officer-in-charge may peruse any letter written by or to the juvenile, and may for the reason that he considers sufficient to refuse to deliver or issue the letter, may destroy the same after recording his reasons in a book maintained for the purpose.
