Section 16(11) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
(11)The receipt and despatch of telegrams by detenus shall be subject to the same control as is hereinbefore provided for letters except that the number of telegrams which may be despatched by a detenu shall be within the discretion of the Superintendent. The cost of the telegrams should ordinarily be borne by the detenu concerned.
