Section 12(2) in Rajasthan Conditions of Detention (Foreigners Act) Order, 1966
(2)No detenu shall write a letter to any other detenu and not more than one letter shall be enclosed in an envelope except with the special permission or the Superintendent. All correspondence to and from a detenu shall be confined to purely domestic mailers or subjects relating to the welfare of the detenu and his near relatives. Letters containing references to any matters other than those of domestic or of the welfare of the detenu or relatives shall be withheld as laid down in sub-clause (4) below;
