Section 13 in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003
13. Visits to and communication with inmates.
(1)The parents and relations of the juveniles shall be allowed to visit once in a month or in special case, more frequently at the discretion of the Officer-in Charge as per the visiting hours laid down by him.(2)The receipt of letters by the juveniles of the institution shall not be restricted and they shall have freedom to write as many letters as they like at all reasonable times; and the institution shall ensure that where parents, guardians or relatives are known, at least one letter is written by the juvenile every month for which the postage shall be provided.(3)The Officer-in-Charge may pursue any letter written by or to the juvenile, and may for the reasons that he considers sufficient to refuse to deliver or issue the letter, may destroy the same after recording his reasons in a book maintained for the purpose.
