Security prisoners shall attach to all their outgoing correspondence (including telegrams), a slip containing the full name and address, and, in the case of relatives, the relationship of the addressee, and of each person mentioned in the letter or telegram. These slips 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, if he considers that the writer should not be allowed to correspond with the addressee, shall inform the Superintendent for his future guidance.
