Section 96 in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988
96. Persons allowed to enter the jail.
- The gate-keeper shall be furnished with a list of all official and visitors who are entitled to enter the jail, and shall admit such person on their presenting themselves for admission. He shall not admit any one else except the officers of the jail who are authorized to enter, unless under a written order from, or when accompanied by the Superintendent, the Inspector-General, or the Magistrate of the District.
