Section 14(4) in Punjab Detenus (Conditions of Detention) Order, 1974
(4)Over and above the interview specified in sub-clause (1) and (3) every detenu will be entitled to interview an Advocate of his choice, subject to the condition that the interview will be purely for purposes of any application the detenu may wish to make to a court of law or in connection with advice relating to matters which may be pending in a court of law in which the detenu is a party. Such interview will be in the presence and within the hearing of jail official and an officer deputed for the purposes by the Superintendent of Police of the District.
