Section 25(iii) in The Orissa Security Prisoners (Conditions of Detention) Order, 1981
(iii)The Superintendent of the Jail or other authorities specified in this clause may delete any portion of any communication addressed to of sent by a security prisoner, if it contains anything objectionable from the point of view of the jail discipline, public interest or safety and security. The authority making the deletion shall keep note of the deletions.
