Section 25(ii) in The Orissa Security Prisoners (Conditions of Detention) Order, 1981
(ii)All communications to and from a security prisoner shall be perused by the Superintendent of the Jail. Where the Superintendent of the Jail considers that the communication contains nothing objectionable and such a communication is permitted under this Order, he shall forthwith transmit the same. Where the Superintendent of the Jail considers that any communication should be withheld, he shall forthwith submit the said communication or communications to the Superintendent of Police or Additional Superintendent of Police of the district concerned or in the absence of those officers to the Deputy Superintendent of Police and the said Superintendent of Police or Additional Superintendent of Police or Deputy Superintendent of Police, as the case may be, may at his discretion either forward the communication without delay or withhold them.
