Section 20(2) in Orissa Prevention of Blackmarketing and Maintenance of Supplies of Essential Commodities (Conditions off Preventive Detention) Order, 1979
(2)Any application for an interview between a detenu and person other than a Police Officer or Civil Supplies Officer may be made by the detenu himself or by the other party to the Jail Superintendent stating the relationship, if any, of the detenu to the other party and the purpose for which the interview is sought. The Superintendent by an order in writing may permit such detenu to have interview with his near relatives for discussion of personal and domestic matters or with any other person for specific and unobjectionable purpose.
