Section 27 in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
27. Visitors and Communications to/ for the children.
(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.(2)The allocated days and hours for the visits may be followed strictly in the case of local residents. In the case of parents, guardians, relatives or friends coming from out station, this condition maybe relaxed by the Superintendent, to avoid any inconvenience to such visitors. The interviews shall however not be allowed after 6 p.m, except in an emergency.(3)The receipt of letters by the children shall not be restricted and they have the freedom to write as many letters as they like at all reasonable times. The Institution shall ensure that at least one letter is written by the child every week for which the postage shall be provided.(4)If the address of the parents or guardians or relatives is known, they shall be given notice of any serious illness of the children and the Superintendent, shall answer any reasonable enquires made by the parents or the relatives in this connection.
