Section 19 in Prevention of Blackmarketing & Maintenance of Supplies of Essential Commodities (Rajasthan Conditions of Detention) Order, 1980
19. Applications or representations
(1)The Superintendent shall forward through the Inspector General, with observations as he may think fit, any representation which a detenue may submit to the Government.(2)The Superintendent shall forward to the Government without delay any petition which a detenue may address to it :Provided that when the application or representation is addressed to a court, it will be forwarded to that court by the Superintendent direct.
