Section 34 in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
34. Communications.
(1)Communication and correspondence between the children in the Home and parents or guardians shall not be subjected to strict scrutiny unless the activities or the antecedents of the parents of the child or the child warrants such scrutiny.(2)The Officer-in-Charge may pursue any letter written by or to the juvenile/child 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.(3)The receipt of the letter by the juvenile/child of the Institution shall not be restricted and they shall have freedom to right as many letters as they like at all reasonable times; and the institutions 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.
