Section 16(1) in Punjab Detenus (Conditions of Detention) Order, 1981
(1)Letters from a Legislature detenu to the speaker of the Legislative Assembly and a communication from the Speaker to that detenu as well as correspondence between a detenu and courts or law need not be censored and the same be forwarded directly by the Superintendent to the quarters concerned. All such letters should be sent by the Superintendent within twenty-four hours of their receipt by him. The letters meant for the Legislator detenu received from the Legislative Secretariat and the letters from the Court of law to any detenu should be delivered on the day these are received.
