Section 49(1) in The U.P. Blackmarketeer Prisoners Rules, 1979
(1)The eyes of a blackmarketeer prisoner will, ordinarily be examined by the Medical Officer of the Jail, if that officer considers it advisable to do so, the Superintendent may secure the services of an outside oculist without reference to the State Government. A fee not exceeding Rs. 8 per visit in the case of others, exclusive of conveyance charges, shall be admissible for such visits.
