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State of Uttar Pradesh - Section

Section 14 in The U.P. Blackmarketeer Prisoners Rules, 1979

14. Interviews.

- Every superior class blackmarketeer prisoner may have two interviews and every ordinary class blackmarketeer prisoner, one interview every month with his relatives or friends, provided that this privilege shall be subject to good conduct and may be withdrawn or suspended by the Superintendent if the blackmarketeer prisoner has been guilty of a serious breach of discipline. Superintendent shall have full discretion to choose the place and mode of interviews, but shall see that the prisoners and their interviewers are provided with sufficient accommodation.Note. - Such prisoner may, with the permission of the Superintendent substitute a letter with reply for an interview or vice versa.