Section 59(4) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006
(4)The receipt of letters by the children of the institution shall not be restricted and they shall have freedom to write as many letters as they like at all reasonable times. Wherever the probation officers are of the opinion that it would be in the child's best interest to communicate with his or her parents, the children should be encouraged to keep their links to the family alive by writing atleast one letter a month for which the postage shall be provided.
