Section 8 in The Andhra Pradesh Prevention Of Dangerous Activities Of Bootleggers, Dacoits, Drug-Offenders, Goondas, Immoral Traffic Offenders And Land-Grabbers Act, 1986.
8. Grounds of order of detention to be disclosed to persons affected by the order
(1)When a person is detained in pursuance of 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 to order to the 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.
