Section 16(11) in Punjab Detenus (Conditions of Detention) Order, 1981
(11)In all cases, in which a letter is withheld the detenu shall be informed through the Superintendent of the fact of the retention. All letters withheld shall be sent to the Deputy Inspector General of Police (Criminal Investigation Department) or the other officer designated by Government in this behalf who may at his discretion either retain them or destroy them.
