Section 23 in The Juvenile Justice (Punjab) Rules, 1987
23. Visits to and communication with inmates.
(1)The parents and near relations of the inmates shall be allowed to visit an inmate once a month or in special cases more frequently at Superintendent's discretion. The visiting hours shall be laid down by the Superintendent.(2)The receipt of letter by the inmates of the institution shall not be restricted and they shall have freedom to write as many letters as they like at all reasonable times. However, the institution shall ensure that where parents, guardians or relatives are known, at least one letter is written by the inmate every week for which the postage be provided.(3)The Superintendent may peruse any letter written by or to an inmate and may for any reason inmates, health, morality or well-being that he considers sufficient to refuse to deliver or issue the letter and may destroy the same after recording his reasons in a book maintained for the purpose.
