Section 24(ii) in The Orissa Security Prisoners (Conditions of Detention) Order, 1981
(ii)No restriction shall ordinarily be fixed on the number of letters that a security prisoner may write to or receive from his lawyers in connection with any litigation or his detention. A security prisoner shall ordinarily be permitted to write two and receive two letters on other matters. But in an urgent occasion such as death or serious illness in the family of the security prisoner this rule may be relaxed at the discretion of the Superintendent of the Jail.
