Section 16 in The U.P. Blackmarketeer Prisoners Rules, 1979
16.
No blackmarketeer prisoner shall be permitted to have an interview with a person other than a police officer except on the written order of the State Government or the District Magistrate. As a general rule, the District Magistrate who has passed the original order of detention, shall be the authority to grant or refuse an interview. The District Magistrate of the district in which the prisoner is detained may, however, also grant or refuse an interview in exceptional cases.
