Section 8 in Prevention Of Communal, Anti-Social And Other Dangerous Activities Act, 1980
8. Grounds of order of detention to be disclosed to persons affected by the order.
(1)When a person is detained in pursuauce fo a detention order, the authority making the order shall, as soon as may be, but not later than five days from the date of detention, communicate to him the grounds on which the order has been made and shall afford him the earliest opportunity of making a representation against the order to the State Government(2)Nothing in sub-section (1) shall require the authority, to disclose facts which it considers to be against the public interest to disclose.
