Section 18 in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
18. Books and Newspapers.
(1)Detenus shall be allowed such facilities in regard to library and books as are available in jail. Newspapers shall be supplied to the detenus at their cost.(2)Detenus may receive through post any of the newspapers and periodicals approved by the Superintendent subject to the condition laid down in Sub-clause (3) below.(3)The books and periodicals shall be received through posts and the postal articles containing the books and periodicals shall first be opened by the Superintendent or any person authorised by him for the purpose and the delivery of the books may be refused by the Superintendent if, in his opinion, the books and periodicals are not suitable. Detenus may also purchase any other book or periodical, provided it is not banned or prescribed by the Government.(4)In addition to newspapers, periodicals and books, which may be received through post, any detenu who receives funds from outside may be allowed to purchase from such funds either through post or otherwise newspapers, periodicals and books subject to the provisions of Sub-clauses (2) and (3) above.(5)Friends and relatives may be permitted to send through posts not more than twelve books to each detenu in a week and as many periodicals as desired by detenu subject to strict censorship and subject to the provisions of Sub-clause (3) above.
