Section 16(12) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
(12)When a telegram is sent to or received from any Government, it shall be forwarded direct, provided the State Government shall always be the intermediary in correspondence with the Central Government or another State Government, and that the Superintendent has discretion to forward a petition submitted in telegraphic form by post instead of by telegram.
