Section 28 in The Karnataka Control Of Organized Crimes Acts, 2000.
28. Annual Report of Interceptions.–
(1)The State Government shall cause an annual report to be prepared giving a full account of. -(i)The number of applications for authorization of interceptions received by the Competent Authority from the Police Department in which prosecutions have been launched.(ii)The number of such applications permitted or rejected;(iii)The number of interceptions carried out in emergency situations and the number of ex-post-facto authorizations or approvals granted or rejected in such matters;(iv)The number of prosecutions launched based on such interceptions and convictions resulting from such interceptions along with an explanatory memorandum giving general assessment of the utility and importance of the interceptions authorized.(2)Such annual report shall be laid by the State Government before each House of the State Legislature within three months of the completion of every calendar year:Provided that if the State Government is of the opinion that the inclusion of any matter in the annual report would be prejudicial to the security of the State or to the prevention or detection of any organized crime, the State Government may exclude such matter from being included in such annual report.
