Section 12(4) in Rajasthan Conditions of Detention (Foreigners Act) Order, 1966
(4)All letters to and from detenus shall be perused minutely by the Superintendent and, subject to any general or special order of the Government shall be submitted by the Superintendent direct to the [Inspector] [Now Director] General of Police, Rajasthan, who may at his own discretion withhold them.
