Section 25 in The Orissa Security Prisoners (Conditions of Detention) Order, 1981
25.
(i)No letter or any other communication shall be transmitted to or from any security prisoner except through the Superintendent of the Jail or such other officer as the State Government may, by general or special order, designate in this behalf.(ii)All communications to and from a security prisoner shall be perused by the Superintendent of the Jail. Where the Superintendent of the Jail considers that the communication contains nothing objectionable and such a communication is permitted under this Order, he shall forthwith transmit the same. Where the Superintendent of the Jail considers that any communication should be withheld, he shall forthwith submit the said communication or communications to the Superintendent of Police or Additional Superintendent of Police of the district concerned or in the absence of those officers to the Deputy Superintendent of Police and the said Superintendent of Police or Additional Superintendent of Police or Deputy Superintendent of Police, as the case may be, may at his discretion either forward the communication without delay or withhold them.(iii)The Superintendent of the Jail or other authorities specified in this clause may delete any portion of any communication addressed to of sent by a security prisoner, if it contains anything objectionable from the point of view of the jail discipline, public interest or safety and security. The authority making the deletion shall keep note of the deletions.
