Section 30 in The Orissa Security Prisoners (Conditions of Detention) Order, 1981
30.
(i)One newspaper having wide circulation in the State may be purchased for every five security prisoners.(ii)The security prisoner may obtain at his own expense any book, journal or newspaper without limitation as to number by making his own arrangement subject to the condition that the books, journals and newspaper so received shall first be scrutinised by the Superintendent of the Jail and the delivery of such literature to the. security prisoner shall be refused by the Superintendent if in his opinion it is not suitable or contain anything objectionable.(iii)In case the security prisoner is not satisfied with the decision of the Superintendent in the matter relating to the withholding of any book, journal or newspaper he may make representation through the Superintendent to the Government whose decision shall be final.
