Section 5 in The Unlawful Activities (Prevention) Rules, 1968
5. Documents which should accompany a reference to the Tribunal .-Every reference made to the Tribunal under sub-section (1) of section 4 shall be accompanied by-
(i)a copy of the notification made under sub-section (1) of section 3, and(ii)all the facts on which the grounds specified in the said notification are based:Provided that nothing in this rule shall require the Central Government to disclose any fact to the Tribunal which that Government considers against the public interest to disclose.
