Section 15(1) in The U.P. Blackmarketeer Prisoners Rules, 1979
(1)In addition to the interviews permissible under the preceding rule, a blackmarketeer prisoner may, with the permission of the District Magistrate, be allowed-(a)not more than two special interviews for the settlement of his business or professional affairs ordinarily to take place within two months of his arrest; such interviews shall be conducted in accordance with the provisions of these rules as regards place, duration and conditions of interviews, and the interview shall be strictly confined to the objects for which it is granted;(b)(i)to interview his legal adviser in connection with a proceeding in a court of law to which the blackmarketeer prisoner is or will be a party;(ii)to interview his legal adviser or any other person of his choice in connection with making a representation to Government regarding his detention.Note. - Not more than one such interview shall ordinarily be allowed before the proceeding is instituted or the representation is made.
