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State of Uttar Pradesh - Section

Section 31 in The U.P. Blackmarketeer Prisoners Rules, 1979

31.

Blackmarketeer prisoners shall attach to all their outgoing correspondence (including telegrams), a slip containing the full name and address, and, in the case of relative, the relationship of the addressee, and of each person mentioned in the letter or telegram. These slips shall be sent to the Deputy Inspector General of Police, Criminal Investigation Department, or other officer designated by the State Government in this behalf who, if he considers that the writer should not be allowed to correspond with the addressee, shall inform the Superintendent for his future guidance.