Section 9(3) in The Rajasthan Lokayukta and Up-Lokayuktas Act, 1973
(3)Notwithstanding anything contained in any other enactment, any letter written to the Lokayukta or an Up-Lokayukta by a person in police custody, or in a goal 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 goal, asylum or other place and the Lokayukta or Up-Lokayukta, as the case may be may, if satisfied that it is necessary so to do, treat such letter as a complaint made in accordance with the provisions of Sub-section (2).
