Section 16(b) in The Maharashtra Control Of Organised Crime Act, 1999 [Delhi Extension]
(b)intentionally uses, endeavours to use, or procures any other person to use or endeavours to use any electronic, mechanical or other device to intercept any oral communication when-(i)such device is affixed to, or otherwise transmits a signal through a wire, cable, or other like connection used in wire communication; or(ii)such device transmits communications by radio, or interferes with the transmission of such communication;
