Section 16(10) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
(10)If any communication made by or intended to be delivered to a detenu anything objectionable from the point of view of jail discipline is found by the Superintendent, he may omit the same or mark it for omission and mention what has been done when forwarding such communication to the Superintendent of Police of the District or in his absence to the Assistant or Deputy Superintendent of Police or other Officer nominated in this behalf. That authority may, notwithstanding anything hereinbefore contained, instead of withholding the delivery or despatch of a letter, despatch it after omitting any portion which in his opinion may be detrimental to public interest or the safety or the discipline of the jail.
