Section 7(1) in The U.P. Essential Services (Conditions of Detention) Order, 1979
(1)Every Essential Services Prisoner if classified into superior class may have two interviews in a month and every such prisoner of the ordinary class may have one interview every month, with his relatives and friends, provided that this privilege shall be subject to good conduct and may be withdrawn or suspended by the Superintendent if the prisoner has been guilty of a serious breach of discipline. Every such prisoner may, with the permission of the Superintendent, substitute a letter for an interview.
