Section 15(8) in Punjab Detenus (Conditions of Detention) Order, 1974
(8)All letters to and from detenus detained in jails shall be perused by the Superintendent concerned and subject to any special orders of the State Government shall be submitted by the Superintendent direct to the Superintendent of Police of the District concerned who may, at this discretion either forward the letters without delay or withhold them. In case of doubt, the Superintendent of Police shall refer the matter to the Deputy Inspector General of Police (Criminal Investigation Department) or the other officer designated by the Government in this behalf.
