Section 12(2) in Rajasthan Conditions of Detention Order, 1971
(2)No detenu shall write a letter to any other detenu, and no more than one letter shall be enclosed in one envelope except with the special permission of the Superintendent All correspondence to and from a detenu shall be confined to purely domestic matters or subjects relating to the welfare of the detenu and his near relatives. Letters containing references to communal or political matters shall be withheld as laid down in sub-clause (4).
