Section 11(5) in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988
(5)Notwithstanding anything contained in any other enactment, it shall be the duty of a Police Officer or other person in charge of any jail to forward, without opening, any letter addressed to the Commission or the appropriate authority by a person imprisoned or detained in such jail to the commission or the appropriate authority without delay.Explanation. - "Appropriate authority" means any of the authorities which the Commission may, by general or special order, in writing, determine to be appropriate authorities for the proposes of this section.
