Section 21(4) in Punjab Detenus (Conditions of Detention) Order, 1974
(4)A detenu may be allowed to keep a gramophone and radio or transistor of his own, provided the same is controlled by the Superintendent and the detenu abides by the instructions of the Superintendent in regard to the listening to any broadcasting that the Superintendent may consider pre-judicial. In case of any breach of instructions of the Superintendent in this regard, these facilities shall be withdrawn.
