(4)Notwithstanding anything contained in this Act or any other law for the time being in force, any letter written to the Lokayukta or Upa-Lokayukta by a person in police custody or in a jail or in any asylum or other place for insane persons, shall be forwarded to the Lokayukta or Upa-Lokayukta unopened and without delay but the police officer or any other person in charge of such jail and Lokayukta or Upa-Lokayukta if satisfied that it is necessary so to do, treat such letter as a complaint made in accordance with the provisions of this section.
