Section 13 in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
13. Visits to and communication with inmates.
(1)The parents and near relations of the juveniles shall be allowed to visit once a month or in special cases, more frequently at the discretion of Officer-in-charge. The visiting hours shall be laid down by the Officer-in-charge.(2)The receipt of letter 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. However, the institution 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 juvenile, and may for any reasons that the considers sufficient to refuse to deliver or issue the letter, may destroy the same after recording his reasons in book maintained for the purpose.
