Section 15(12) in Punjab Detenus (Conditions of Detention) Order, 1974
(12)The following procedure shall be followed with regard to the dispatch of telegrams to and from detenus:-When the telegram is to or from the State Government it shall be forwarded direct provided that the State Government shall always be the intermediary in correspondence with the Central Government. It shall be the duty of the Superintendent to ensure that only those telegrams the urgency of the contents of which justifies the use of telegraphic transmission shall be dispatched or received by detenus. The Superintendent may dispatch any telegram from a detenu including a petition, submitted in telegraphic form by post instead of by telegram in any case where in his opinion the subject matter is not of sufficient urgency to justify transmission by telegraphs.
