Section 15 in The M.P. Foreigners (Arrest and Conditions of Detention or Confinement) Order, 1974
15. Correspondence and censorship.
(1)Except when otherwise directed by Government internees in Class 1 shall ordinarily be permitted to write four and receive eight letters per week and those in class II to write two and receive four letters per week for which purpose they may be supplied at the cost of the Government with the writing materials strictly necessary for this purpose. Each letter written by an internee shall be written on a postcard supplied by the Superintendent or on the lines and on one side of a quarter sheet of foolscap ruled form (appended hereto supplied by the Superintendent) and shall not exceed three such sheets. Not more than one letter shall be enclosed in the one envelop except with the special permission of the Superintendent. The cost of postage on all correspondence shall be borne by the internee.(2)Internee may write letter to internees in other jails provided that all such correspondence is strictly to personal and private matters.(3)All letters to and from internees detained in Jails shall be censored by the Superintendent or by an officer appointed by him to assist him in this behalf or to perform this duty in his absence, and if any letter is, in the opinion of tire Superintendent or the Officer appointed by him, likely to be detrimental to the public interest or safety such letter shall be withheld. In cases of doubt the matter may be referred for orders through the Inspector General to the Government.(4)Every letter forwarded to and from the internee shall be initiated and dated by the Officer censoring the letter under sub-paragraph (3).(5)All letters the despatch or delivery of which is withheld under sub-paragraph (3) shall be delivered to Government and the fact of such withholding shall be intimated to the internees concerned.(6)Notwithstanding anything hereinbefore contained, the Superintendent or the officer appointed by him, may, instead of withholding the delivery or despatch of a letter, despatch or deliver it after deleting any portion which in his opining may be detrimental to the public interest or safety or the discipline of the prison.(7)The receipt and despatch of telegrams by internees shall be subject to the same control as is hereinbefore provided for letters except that the number of telegrams which may be despatched by an internee shall be within the discretion of the Superintendent. It shall be his duty to ensure that only telegrams the urgency of the contents of which justified the use of telegraphic transmission shall be despatched or received by internees under this sub-paragraph. Any telegram despatched received by an internee which, in the opinion of the Superintendent, does not conform to this standard of urgency, shall be considered to be a letter, to be included under the total number of letter permitted to be written and received by the internee under sub-paragraph (1) and the internee shall be informed accordingly in each case.(8)When a letter or telegram of petition is to or from the Central or another State Government, it shall be forwarded through the Government.(9)The Superintendent may despatch any telegram from an internee including a petition submitted in telegraphic form by post instead of by telegram, in any case where in his opinion the subject-matter is not of sufficient urgency to justify transmission by telegraph.(10)Internees shall attach to all their letters and telegrams a slip containing the full name and address and relationship of the addressee and of such person mentioned in the letter or telegram. These slips shall be sent to the Inspector General of Police or other officers designated by Government in this behalf; who if he considers that the writer should not be allowed to correspond with the addressee shall inform the Superintendent for his future guidance.(11)In addition to the form supplied under sub-paragraph (1) an internee who receives funds from outside may be allowed to purchase ordinary school exercise books for other writing purposes but the pages of such books shall be numbered and the internee shall not destroy any such book or remove the pages thereof.(12)All letters in excess of the numbers permitted under sub-paragraph (1) shall be withheld by the Superintendent and delivered in accordance with the prescribed quota in future months.
