Section 24 in The U.P. Blackmarketeer Prisoners Rules, 1979
24.
Blackmarketeer prisoners may write letters to, and receive letters from security prisoners detained in other places provided that the contents of these letters are of a purely personal character. Such letters will be taken into account in calculating the maximum allowed by Rule 23; they should be sent to the Jail in which the addresses is detained. All letters addressed to blackmarketeer prisoners in another State shall be forwarded to the State Government for transmission to that State.
