Section 16(9) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
(9)All letters, the despatch or delivery of which is withheld under Sub-clause (6) shall be sent to the Superintendent of Police, Special Branch or other Officer designated by the Government in this behalf, for retention or destruction at his discretion, and the fact of such withholding shall be intimated to the concerned detenu through the Superintendent. Any letter so withheld but retained may be delivered to the detenu after release.
