- Due provisions shall be made in the prison for -(a)an inmate to communicate, both by receiving visits and by correspondence, with their relatives, reputable friends and legal advisers at reasonable intervals and under reasonable restrictions, care being taken that an inmate under trial or making an appeal or an application for revision of sentence, may communicate with his legal adviser within the sight, but not within the hearing, of an officer of the prison or of any other officer;(b)an inmate, who is a member of a State Legislature or of Parliament, to communicate through prescribed channel with the Speaker or Chairman of the House of which he is member, or with the Chairman of a Committee (including a Committee of Privileges) of such House or of a Joint Committee of both the Houses of a State Legislature or of Parliament;(c)an inmate, who is a foreign national to communicate through prescribed channel with the diplomatic or consular representative in India of the country to which he belongs;(d)an inmate, who is a national of a country having no diplomatic or consular representative in India, or who is a refugee or a stateless person, to communicate through prescribed channel with any recognized national or international authority taking charge of the interests of such nationals, refugees or stateless persons.
