Section 29 in The U.P. Blackmarketeer Prisoners Rules, 1979
29.
In all cases in which a letter is withheld, the blackmarketeer prisoner shall be informed through the Superintendent of the fact of the retention. All letters withheld other than those withheld under Rule 28 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 retain or destroy them.
