Section 12(6) in Rajasthan Conditions of Detention (Foreigners Act) Order, 1966
(6)Where in the opinion of the Superintendent:-(a)any news-paper or periodical contains any matter prejudicial to the efficient conduct of military operations, the defence of India and civil defence or the public safety or interest, or(b)any communication made to or intended to be delivered to, a detenu contains any matter which is objectionable from the point of view of maintenance of Jail discipline, he shall delete the same or mark it for deletion while forwarding to the proper authority.
