Section 49(1) in U.P. Security Prisoners Rules, 1972
(1)The eyes of a security prisoner will, ordinarily be examined by the Medical Officer of the Jail if that officer considers it advisible 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 an oculist not below the rank of Civil Surgeon and Rs. 4 in the case of others, exclusive of conveyance charges, shall be admissible for such visits.
