Section 9 in The U.P. Essential Services (Conditions of Detention) Order, 1979
9. Correspondence.
(1)Every Essential Services Prisoner may write two letters of purely personal character in a month if a superior class prisoner and one letter in a month if an ordinary class prisoner. Such prisoner may, with the permission of the Superintendent, substitute a letter for an interview.(2)Every Essential Services Prisoner may receive letters of purely personal character. Such letters shall not be more than two in number every month in case of a superior class prisoner, and one in case of an ordinary class prisoner.(3)All letters to and from an Essential Services Prisoner shall be read by the Superintendent himself. He shall transmit unobjectionable letters keeping in view the provisions of this order. Letters of an objectionable nature will be referred by him immediately to the District Magistrate of the district in which the Jail is located. The District Magistrate shall return these letters within four days with necessary directions for their disposal.(4)Every letter written by an essential services prisoner and addressed to the Central or the State Government shall be forwarded immediately to the Secretary to the U.P. Government in Home (Jails) Department for necessary action.(5)All letters withheld on the ground that they contain objectionable matter shall be sent to the Deputy Inspector General of Police, Criminal Investigation Department or other officer designated by the State Government in this behalf, who may, at his discretion, either detain or destroy them.(6)Telegrams may be sent at the expenses of the prisoners sending them. They shall be treated as letters for purposes of this order, and shall be governed by the same rules as applicable for letters.
