Section 13(2) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002
(2)The receipt of the 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 institutional 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.
