Section 13(12) in The M.P. Foreigners (Arrest and Conditions of Detention or Confinement) Order, 1974
(12)In addition to the interviews permissible under the preceding provisions of this paragraph, an internee may, with the permission of the authority under whose order the internee is detained be granted not more than two special interviews for the settlement of this business or professional affairs, such interview shall ordinarily take place within not more than two months after date of detention of the internee concerned and shall be conducted in accordance with the provisions of this paragraph as regards place, duration and condition of the interview, and the proceedings shall be strictly confined to the object for which the interview was granted.
