Section 15(3) in The M.P. Foreigners (Arrest and Conditions of Detention or Confinement) Order, 1974
(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.
