549. [ General Rules for the grant of interviews and communications. [P.G.No. 11955- Jails, dated 6.4.22. See Note to para 560.]
(1)Every newly convicted prisoner shall be allowed reasonable facilities for seeing or communicating with his relatives of friends with a view to the preparation of an appeal or to the procuring of bail, and shall also be allowed to have interviews or write letters to his friends once or twice, or often if the Superintendent considers it necessary, to enable him to arrange for the management of his property or other family affairs.](2)[ Every prisoner committed to prison in default of payment of a fine or of finding security under Chapter VIII of the Code of Criminal Procedure shall be allowed to communicate by letter and to have interviews at any reasonable time with his relations or friends for the purpose of arranging for the payment of the fine or the furnishing of security.] [P.G.No. 11955 - Jails, dated 6.4.22. See Note to para 560.](3)[ Every prisoner under sentence of transportation and about to be transported shall be allowed to have one or more interviews with his relatives and friends before transfer from the jail to which he was committed when sentenced.] [P.G.No. 11955 - Jails, dated 6.4.22. See Note to para 560.](4)[ Every prisoner under sentence of death shall be allowed such interviews and other communications with his relatives, friends and legal advisers as the Superintendent thinks reasonable.] [P.G.No. 11955 - Jails, dated 6.4.22. See Note to para 560.]
