Section 16(3) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
(3)Telegrams shall count as letters. All letters from detenus shall be written in Form 'B' and shall not ordinarily exceed the prescribed length to be determined by the Superintendent, and detenus may, for this purpose, be supplied at the cost of the Government, with the necessary writing material.
