Section 16(13) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
(13)The detenu shall, when sending letters or telegrams, specify the full name and address and relationship to the writer of the addressee, and of each person mentioned in the letter or telegram, in the case of the former on the detachable portion of Form 'ET and in the case of the later, on a separate slip. The detached portion of Form 'B' or slip shall be sent to the Superintendent of Police, Special Branch or to other officer designated by the Government in this behalf who, if he considers that the writer should not be allowed to correspond with the addressee, shall inform the Superintendent for his future guidance.
