Section 13(6) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
(6)Notwithstanding anything contained in Sub-clause (5), the Superintendent may, for reasons to be recoded in writing, refuse to allow an interview on any particular day or for such period as he considers fit; and, in that event, he shall report his refusal and the reasons thereof to the Government.
