Section 12 in Rajasthan Conditions of Detention (Foreigners Act) Order, 1966
12. Correspondence and censorship.
(1)Detenus of Division I and II shall ordinarily be permitted to write respectively four and two letters each and receive as may as they like every month.(2)No detenu shall write a letter to any other detenu and not more than one letter shall be enclosed in an envelope except with the special permission or the Superintendent. All correspondence to and from a detenu shall be confined to purely domestic mailers or subjects relating to the welfare of the detenu and his near relatives. Letters containing references to any matters other than those of domestic or of the welfare of the detenu or relatives shall be withheld as laid down in sub-clause (4) below;(3)No letters, newspapers or other communications shall be transmitted to or from a detenu except through the Superintendent or such Officer, as the Government may, by general or special order, designate in this behalf.(4)All letters to and from detenus shall be perused minutely by the Superintendent and, subject to any general or special order of the Government shall be submitted by the Superintendent direct to the [Inspector] [Now Director] General of Police, Rajasthan, who may at his own discretion withhold them.(5)Detenus shall be allowed to read books from the Jail library. They shall be allowed to get books from outside at their own expense provided the books are of a non-political character and approved by the senior Police Officer of the district concerned. Detenus may be permitted to buy such newspapers, periodicals and magazines, as may be approved by the Government.(6)Where in the opinion of the Superintendent:-(a)any news-paper or periodical contains any matter prejudicial to the efficient conduct of military operations, the defence of India and civil defence or the public safety or interest, or(b)any communication made to or intended to be delivered to, a detenu contains any matter which is objectionable from the point of view of maintenance of Jail discipline, he shall delete the same or mark it for deletion while forwarding to the proper authority.(7)All letters to and from a detenu shall be initialled and dated by the officer who handles the same.(8)The detenu shall attach to all outgoing correspondence, a slip containing the full name, address and relationship, if any of the addressee and of each person mentioned in the letters. This slip shall be sent to the [Inspector] [Now Director] General or other Officer designated by the Government in this behalf, who if he considers that the writer should not be allowed to correspond with the addressee, shall inform the Superintendent accordingly for his further guidance.
