Section 21 in Orissa Prevention of Blackmarketing and Maintenance of Supplies of Essential Commodities (Conditions off Preventive Detention) Order, 1979
21. Correspondences.
(1)A detenu shall ordinarily be permitted to write four and receive six letters per week. On urgent occasions such as death and serious illness in the detenu's family this rule may be relaxed by the Superintendent of the Jail. No letters, newspapers or other communications shall be transmitted to or from any detenu except through the Superintendent of the Jail or such other officer of the Jail, authorised by the Superintendent.(2)Receipt and despatch of telegrams by detenus shall be subject to the control as hereinbefore provided letters except that the number of telegrams which may be despatched or received by a detenu shall be within the discretion of the Superintendent. It shall be his duty to ensure that only telegrams, the urgency of the contents of which justified the use of telegraphic transmission shall be despatched or received by detenu under this sub-clause. Any telegram despatched or received by a detenu which is in the opinion of the Superintendent, does not conform to this standard or urgency, shall be considered to be a letter to be included under the total number of letters permitted to be written and received by the detenu under Sub-clause (1) and the detenu shall be informed accordingly in each case. The Superintendent may despatch any telegram from a detenu including a petition submitted in telegraphic from by post instead of telegrams in any case where in his opinion the subject-matter is not of sufficient urgency to justify transmission by telegraph.
