Section 15(7) in The M.P. Foreigners (Arrest and Conditions of Detention or Confinement) Order, 1974
(7)The receipt and despatch of telegrams by internees shall be subject to the same control as is hereinbefore provided for letters except that the number of telegrams which may be despatched by an internee shall be within the discretion of the Superintendent. It shall be his duty to ensure that only telegrams the urgency of the contents of which justified the use of telegraphic transmission shall be despatched or received by internees under this sub-paragraph. Any telegram despatched received by an internee which, in the opinion of the Superintendent, does not conform to this standard of urgency, shall be considered to be a letter, to be included under the total number of letter permitted to be written and received by the internee under sub-paragraph (1) and the internee shall be informed accordingly in each case.
