Section 27(1) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(1)A child may receive visitors during his or her stay in the Institution. The Superintendent shall fix the days and hours at which interviews shall ordinarily be allowed and no interviews shall be allowed at any other time except with the permission of the Superintendent. A notice of the hours of interview shall be placed outside the institution. The privilege of receiving visitors may be refused on the orders of the Superintendent if the visit is used to introduce any prohibited articles into the institution by any parent, guardian, relative or friends, or is likely to have, in the opinion of the Superintendent, a bad influence, the Superintendent shall record his reasons for such refusal in the case history sheet maintained by the case worker, who shall record each such interviews received and rejected in the appropriate columns.
