Section 12 in Prevention of Blackmarketing & Maintenance of Supplies of Essential Commodities (Rajasthan Conditions of Detention) Order, 1980
12. Correspondence and Censorship
(1)A detenue shall ordinarily be permitted to write four letters and receive as many as he likes every week.(2)No detenue shall write a letter to any other detenue and not more than one letter shall be enclosed in one envelope except with the special permission of the Superintendent. All correspondence to and from a detenue shall be confined to purely domestic matters or subject relating to the welfare of the detenue and his near relatives. Letters containing references to communal or political matters shall be withheld as laid down in sub-clause (4).(3)No letters, newspapers or other communications, shall be transmitted to or from a detenue except through the Superintendent or such other officer as the Government may by general or special order designate in this behalf.(4)All letters to and from detenues shall be perused by the Superintendent and subject to any general or special order of the Government shall be submitted by the superintendent direct to the Inspector General of Police, Rajasthan who may at his discretion withhold them.(5)Detenue shall' be allowed to read books from the Jail library. They shall be allowed to get books from out side at their own expenses provided the books are of non political character and approved by the Superintendent. Detenue may be permitted to buy such newspapers, periodicals and magazines as may be approved by the Government.(6)Where in the opinion of the Superintendent :-(a)any newspaper or periodical contains any matter unsuitable on grounds of public interest and safety; or(b)any communication made to or intended to be delivered to a detenue 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 detention while forwarding it to the proper authority.(7)Every letter forwarded to or from a detenue shall be initiated and dated by the officer who handles the letter.(8)Where in the opinion of the Superintendent, the urgency of the contents of a telegram justifies telegraphic transmission thereof, a detenue may be allowed to send telegraphic messages; all telegrams to and from Government shall be forwarded direct provided that Secretary to Government Food Department shall always be an intermediary in correspondence with the Central Government; telegrams to and from private individuals shall pass through Secretary to Government, Food Department in the absence of special orders of the Government to the contrary.(9)detenue shall attach to all their out going correspondence (including telegrams) a slip containing the full name and address and relationship if any, of the addressee and each person mentioned in the letter or telegram.These slips shall be sent to Secretary to Government, Food Department, Rajasthan, or other officer designated by the Government in this behalf, who if he considers that the writer should not be allowed to correspond with the addressee, shall inform the Superintendent accordingly for his further guidance.
