Section 16(14) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
(14)In addition to the writing materials supplied under Sub-clause (3), a detenu who receives funds from outside may be allowed to purchase ordinary school exercise books for other writing purposes but the pages of such books shall be numbered and the detenu shall not destroy any such book or remove the pages thereof. The maximum number of exercise books with a detenu at any one time shall not exceed two. When he returns one note-book another may be issued to him.
