Section 27 in The Maharashtra Control Of Organised Crime Act, 1999 [Delhi Extension]
27. 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 application for authorisation 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 authorisations or approvals granted or rejected in such matters;(iv)the number of prosecutions launched based on such interceptions and convictions resulting from such interceptions, alongwith an explanatory memorandum giving general assessment of the utility and importance of the interceptions authorised.(2)Such annual report shall be laid by the State Government before each House of the Parliament 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 Capital or to the prevention or detection of any organised crime, the State Government may exclude such matter from being included in such annual report.
