On 24.07.2015, the Government of India issued guidelines for all the States/ Union Territories for allowing any private individual/ Press/ NGO/ Company, whether Indian or foreigner, into jail for the purpose of making documentaries, writing articles, interviewing inmates or any other similar research activity.
The Government of the State/ Union Territory may allow entry of visitors/ press/ documentary makers into the prison only on the satisfaction that the documentary/ article/ research will serve the purpose of creating positive social impact, or relates to prison reforms, or the Government itself decides to invite press/ filmmakers to cover a particular event.
Measures to be taken for granting permission are as follows:
- The visitor(s) has to submit an application to the Jail Superintendent (atleast 30 days before the date of visit). In case of foreigners (atleast 60 days before the date of visit). And, in case of article by print media (atleast 7 days before the date of visit).
- The Jail Superintendent should immediately send the same to the Home/Prison Department of the State/ Union Territory (which is the competent authority to grant such permission) along with his comments.
- While granting such permissions, various guidelines of the Supreme Court (Smt. Prabha Dutt v. UOI and others (1982) 1 SCC 1, Sheela Barse v. State of Maharashtra 1988(1); Bom CR 58, etc.) has to be kept in mind.
- The Jail Superintendent, after receiving the permission from the Home/Prison Department of the State/ Union Territory may allow such visitor(s) to see the prisoner in the visitor area. Provided, the visitor(s) has to sign an undertaking as well as submit a Security Deposit of Rs.1 lakh by way of a Demand Draft/local Bankers Cheque in the name of the Jail Superintendent of the concerned jail.
- Visitors may be allowed only Handycam/Camera/Tape recorder or equipments directly connected with the purpose of the visit. Tripod/stand mounted cameras/equipments should not be allowed. No mobile phones/papers/ book/pen etc. should be allowed.
- The Jail Superintendent (or the next senior most officer) should himself be present while the visitor(s) are touring the prison or interviewing the inmates.
- No videography/ photography should be allowed which may create potential security risk or social/communal disturbance.
- The visitor(s) has to handover all their equipments like Handycams, Dictaphone, Camera, tape recorder or any other equipment to the Jail Superintendent for a period of three days after the completion of his visit.
- The Jail Superintendent is empowered to delete any portion of the recording which he feels is objectionable. After careful scrutiny/editing of the said recording, the equipment shall be returned to the visitor.
- The visitor(s) has to seek a “No objection certificate” from the State Government/Union Territory Administration/Head of Prison Department for publication/ release of the said film/ research paper/ articles/ books.
- In case of any violation of these guidelines, or the undertaking given by the visitor(s), the Jail Superintendent is empowered to forfeit the security deposit and initiate suitable legal action against the said visitor(s).
Undertaking to be submitted by the Visitor(s) to the Jail Superintendent:
The visitor shall:
- Carry only one recording device as permitted by the Jail Superintendent.
- Not carry any hidden recording devices while visiting the jail.
- Follow the journalistic conduct as prescribed by the Press Council of India while writing the news article/magazine.
- Publish only the vetted and approved material of the research paper/ documentary/ film/ article/ book after obtaining the ‘No Objection Certificate’ from State Government/ Union Territory Administration/ Head of prison Department.
- Release the film/ documentary only after clearance from the Jail Superintendent is received.
- Handover all the equipments (Handy cams/ Cameras/ tape recorders/ Dictaphone etc.) to the Jail Superintendent after completion of the visit and collect them after 3 days.
- Not release the documentary/ articles/ papers/ books or any content thereof to the media/ social media which is different than the vetted material.
- Immediately withdraw from circulation the documentary/ article/ paper/ book or any content thereof, if called upon to do so by the authorized officer of the State Government/Union Territory.
- Enclose a Demand Draft/ Bankers Cheque of Rs.1 lakh and undertake that if there of violation of any guidelines/ instructions of the Authorities, the same may be forfeited.
-Ministry of Home Affairs