Section 13 in The Juvenile Justice (Care and Protection of Children) Rules, 2001 (Model)
13. Visits to and communication with inmates.
(1)The parent and relations of the Juveniles shall be allowed to visit once in a month or in special cases, more frequently at the discretion of the Officer in-charge as per the visiting hours down by him.(2)The receipt of letters by the Juveniles of the institution shall not be restricted and they shall have freedom to writ as many letters as they like at all reasonable times, and the institution shall ensure that where parents, guardians or relatives are known, at least one letter is written by the junevile every month for which the postage shall be provided.(3)The Office-in-Charge may peruse any letter written by or to the juvenile, and may for the reasons that he considers sufficient to refuse to deliver or issue the letter, may destroy the same after recording his reasons in a book maintained for the purpose.
