Section 16(1) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
(1)Detenus shall be allowed to write two and receive eight letters a week. The letters shall be limited to the members of the family of the detenus. The contents of the letter shall be limited to private matters and there shall be no reference to Jail Administration, discipline, other detenus or prisoners or politics. The Superintendent shall have the discretion to allow the detenus to send out special letters over this limit in case of absolute necessity up to two letters a week for each detenu.
