(3)Notwithstanding anything contained in this Act or any other law for the time being in force, any letter written to the Lokayukta by a person in police custody or in a jail or in any asylum or any other custodial place, shall be forwarded to the Lokayukta unopened and without delay by the police officer or the person incharge of such jail, asylum or any other custodial place. If the Lokayukta is satisfied, that it is necessary so to do, treat such letter as a complaint made in accordance with the provisions of sub- section (2).
