Section 9 in The U.P. National Security Prisoner (Conditions of Detention) Order, 1980
9. Correspondence.
(1)A National Security Prisoner may write two letters of purely personal character in a month if a superior class prisoner and one letter in a month if an ordinary class prisoner.(2)Every National Security Prisoner may receive letters of purely personal character. Such letters shall not be more than two in a month in case of a superior class prisoner and not more than one in a month in case of an ordinary class prisoner.(3)All letters to and from a National Security Prisoner shall be read by the Superintendent himself. He shall transmit unobjectionable letter keeping in view the provisions of this order. Letters of an objectionable nature will be referred by him immediately to the District Magistrate of the district in which the Jail is located. The District Magistrate shall return these letters within four days with necessary directions for their disposal.(4)Every letter written by a National Security Prisoner and addressed to the Central or the State Government shall be forwarded immediately to the Secretary to the State Government in the Home (Jails-3) Department for necessary action.(5)All letters withheld on the ground that they contain objectionable, matter shall be sent to the Deputy Inspector-General of Police, Criminal Investigation Department or other officer designated by the State Government in this behalf, who may, at his discretion, either detain or destroy them.(6)Telegram may be sent at the expense of the prisoners sending them. They shall be treated as letters for purposes of this order and shall be governed by; the same rules as are applicable to letters.
