Section 66 in The U.P. Blackmarketeer Prisoners Rules, 1979
66.
All communications addressed by a blackmarketeer prisoner, who is a member of the State Legislature or of Parliament, to the Speaker or Chairman of the house of which he is a member or to the Chairman of a Committee (including a Committee of Privileges) of such House or of joint Committee of both Houses of the State Legislature or of Parliament, as the case may be, shall be immediately forwarded by the Superintendent of the jail to the Government so as to be dealt with by them in accordance with the rights and privileges of the prisoner as a member of the House to which he belongs.
