(14)A civil prisoner shall be allowed to write a letter when he wishes to do so if he provides himself with his own writing materials. The Jailor may under the orders of the Superintendent open and examine any letter to and from a civil prisoner and withhold a letter, which appears to him to be objectionable until the prisoner is entitled to be released. Where a civil prisoner is found to be abusing the privilege of writing or receiving letters, it may be withheld under the orders of the Superintendent who shall record his reasons in Form No. XXI. No visitor shall be allowed to take within the prison any articles without the permission of the Superintendent.
