13. Magistrate to give grounds of his opinion before ordering detention.
(1)When any Magistrate, District Magistrate or Court orders an offender to be detained, he or it, as the case may be, shall record the grounds of his/its opinion that it is expedient that the offender be detained.(2)No order of detention shall be passed under sub-section (3) of Section 5, Section 6 or Section 7 unless the person to be detained has had an opportunity either personally or by pleader of showing cause against such order being made.
