Section 10 in Rajasthan Conditions of Detention (Foreigners Act) Order, 1966
10. Interviews.
(1)Save in accordance with an order of the authority who issued orders to detain him in writing no detenu shall be permitted to have an interview with any person other than a Police Officer.(2)If a detenu is allowed to have an interview with his friends and relatives, it shall be.-(a)in the case of Division I once in two months; and(b)in the case of Division II once in three months during his period of detention.(3)Interviews with relatives i.e. wife, husband, father, mother, brother, son, sister, daughter, uncle, aunt and children of brother and sister shall be limited to an hour's duration and those with others to half-an-hour.(4)All interviews shall take place in the presence of an Officer not below the rank of a Sub-Inspector deputed for the purpose by the [Inspector] [Now Director] General of Police, Rajasthan and such Officer may stop the interview, if the conversation turns on any undesirable subject and may also report the matter to the Superintendent who may inflict any of the punishments enumerated in clause 15 subject to this provision the place and mode of interview shall be determined by the Superintendent.(5)The Sub-Inspector of Police should make a report of the conversation on any undesirable subject exchanged between the detenu or the person who is allowed interview to the [Inspector] [Now Director] General of Police through proper channel for the information of the Government.(6)The Superintendent of the Jail shall maintain a statement of all interviews between a detenu and his relatives or other persons with the names of the persons present at each interview.
