Section 9(3) in The Orissa Lokpal and Lokayuktas Act, 1995
(3)Notwithstanding anything contained in any other enactment any letter written to the Lokpal or a Lokayukta by a person in police custody, or in a gaol or in any asylum or other place for insane persons shall be forwarded to the addressee unopened and without delay by the Police Officer or other person in-charge of such gaol, asylum or other place.
