Section 39(2) in The Prevention Of Terrorism Act, 2002
(2)Each order by the Competent Authority authorising or approving the interception of any wire, electronic or oral communication under this section shall specify(a)the identity of the person, if known, whose communications are to be intercepted;(b)the nature and location of the communication facilities as to which, or the place where, authority to intercept is granted;(c)a particular description of the type of communication sought to be intercepted, and a statement of the particular offence to which it relates;(d)the identity of the agency authorised to intercept the communications, and the person authorising the application; and(e)the period of time during which such interception is authorised, including a statement as to whether or not the interception shall automatically terminate after the described communication has been first obtained.
