Section 16(6) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
(6)Any letter or communication received for detenus which are clearly franked to indicate that they come from the Government Office, excluding any local authority or body, shall be delivered to them and shall not be counted against the admissible number of letters received. All other letters to and from detenus shall be censored by the Superintendent and subject to any orders of the Government, shall be submitted by the Superintendent direct to the Superintendent of Police of the District or in his absence the Assistant or Deputy Superintendent of Police or other Officer nominated by the Superintendent of Police, Special Branch who may, at his discretion either forward the letters without delay or withhold them if they are, in his opinion, likely to be detrimental to public interest or safety. The contents of all letters shall be limited to private matters. In case of doubt, the Police Official referred to above shall refer the matter to the Superintendent of Police, Intelligence, or other Officer designated by the Government in this behalf.
