Section 12(8) in Rajasthan Conditions of Detention (Foreigners Act) Order, 1966
(8)The detenu shall attach to all outgoing correspondence, a slip containing the full name, address and relationship, if any of the addressee and of each person mentioned in the letters. This slip shall be sent to the [Inspector] [Now Director] General or 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 accordingly for his further guidance.
