Section 2A in The Bengal State Prisoners Regulation, 1818
2A. [ Communication of grounds of detention of detention and opportunity of making representation [Inserted by Adaptation of Laws Order, 1950]
- When any person is detained in pursuance of a warrant of commitment issued by the government, the government shall, as soon as may be, communicate to the State-prisoner the grounds on which the order has been made and shall afford him the earliest opportunity of making a representation against the order:Provided that nothing in this section shall require the government to disclose facts which it considers to be against the public interest to disclose].
