Section 12(6) in National Security (Rajasthan Condition of Detention) Order, 1980
(6)Where, in the opinion of the Superintendent,-(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 to mark it for deletion while forwarding it to the proper authority.
