Section 12(8) in Rajasthan Conditions of Detention Order, 1971
(8)Where in the opinion of the Superintendent, the urgency of the contents of a telegram, justifies telegraphic transmission thereof, a detenu may be allowed to send telegraphic messages; all telegrams to and from Government shall be forwarded direct provided that the Chief Secretary to Government shall always be an intermediary in correspondence with the Central Government; telegrams to and from private individuals shall pass through police censorship in the absence of special orders of the Government to the contrary.
