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State of Uttar Pradesh - Section

Section 25 in U.P. Security Prisoners Rules, 1972

25.

All letters to and from security prisoners shall be read by the Superintendent himself. He shall transmit all such letters as are prima facie unobjectionable. Letters which are objectionable or about which he has any doubt, will be referred by him immediately to the Superintendent of Police of the district in which the jail is located. The Superintendent of Police shall return these letters within four days with the necessary directions for their disposal, provided that any letter addressed either to the Central or the State Government shall be forwarded immediately to the Home Secretary to Government for necessary action.