Section 16(3) in The M.P. Foreigners (Arrest and Conditions of Detention or Confinement) Order, 1974
(3)Except when otherwise directed by Government, internees may receive by post from recognised book-sellers or news venders but not from other private sources any of the newspapers and periodicals contained in a list approved by the Government, subject to the following conditions, namely:-(a)Any postal article containing the newspaper or periodical shall first be opened by the Superintendent or a person appointed by him for the purpose.(b)Where the outside page or any such newspaper or periodical is composed in whole or in part of advertisement such advertisements shall be removed or deleted before the newspaper or periodical is delivered to the internee.(c)Where in the opinion of the Superintendent any other matter in such newspaper or periodical is unsuitable, on grounds of public interest and safety, such matter shall be deleted before the newspaper or the periodical is delivered to the internee.
