Section 14(11) in The Karnataka Control Of Organized Crimes Acts, 2000.
(11)In the absence of an order approving the interception made under sub-section (10), such interception shall immediately terminate when the communication sought is obtained or when the application for the order is rejected, whichever is earlier. In the event of an application under sub-section (4) for permitting to intercept or an application under sub-section (10) for approval is rejected or in any other case where the interception terminated without an order having been issued, the contents of any wire, electronic or oral communication intercepted shall be treated as having been obtained in violation of this section.
