Section 12 in Rajasthan Conditions of Detention Order, 1971
12. Correspondence and censorship.
(1)Detenus of class land II ordinarily permitted to write respectively four and two letters each and receive as many as they like every week.(2)No detenu shall write a letter to any other detenu, and no more than one letter shall be enclosed in one envelope except with the special permission of the Superintendent All correspondence to and from a detenu shall be confined to purely domestic matters or subjects relating to the welfare of the detenu and his near relatives. Letters containing references to communal or political matters shall be withheld as laid down in sub-clause (4).(3)No letters, newspapers or other communications, shall be transmitted to or from a detenu except through the Superintendent or such other officer as the Government may, by general or special order designate in this behalf.(4)All letters to and from detenus shall be perused 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 discretion withhold them.(5)Detenus shall be allowed to read books from the Jail library. They shall be allowed to get books from outside at their own expense provided the books are of non-political character and approved by the senior police officer of the district concerned. Detenus may be permitted to buy such newspapers, periodicals and magazines as may be approved by the Superintendent(6)Where in the opinion of the Government:-(a)any newspaper or periodical contains any matter unsuitable on grounds of public interest and safety or(b)any communication made to or intended to be delivered to, a detenu contains any matter which is objectionable from the point of view of maintenance of Jail discipline,he shall delete the same or mark it for deletion while forwarding it to the proper authority.(7)Every letter forwarded to or from a detenu shall be initiated and dated by the officer who handles the letter.(8)Where in the opinion of the Superintendent, the urgency of the contents of a telegram, justifies telegraphic transmission thereof, a detenu may be allowed to send telegraphic messages; all telegrams to and from Government shall be forwarded direct provided that the Chief Secretary to Government shall always be an intermediary in correspondence with the Central Government; telegrams to and from private individuals shall pass through police censorship in the absence of special orders of the Government to the contrary.(9)Detenus shall attach to all their outgoing correspondence (including telegrams) a slip containing the full name and address and relationship, if any, of the absence, and of each person mentioned in the letter or telegram. These slips shall be sent to the [Inspector] [Now [Director]] General of the Police, Rajasthan, or other officer designated by the Government in this behalf, who if he considers that the writer should not be allowed to correspond with the addressee, shall inform the Superintendent accordingly for his future guidance.
