Section 141(ix) in Police Regulations, Calcutta, 1968
(ix)Communication. - No outsiders, relatives or friends of any prisoner or any member of the lock-up guard shall be permitted to convey messages or letters on behalf of any prisoner to his relatives or friends or from them to the prisoner except under the authority of the Officer-in-charge of the investigation. The grant of such permission shall be reported to the Subdivisional Assistant Commissioner with full details and the reasons for giving such permission.
