Section 15(6) in The M.P. Foreigners (Arrest and Conditions of Detention or Confinement) Order, 1974
(6)Notwithstanding anything hereinbefore contained, the Superintendent or the officer appointed by him, may, instead of withholding the delivery or despatch of a letter, despatch or deliver it after deleting any portion which in his opining may be detrimental to the public interest or safety or the discipline of the prison.
