Section 14(5) in The Karnataka Control Of Organized Crimes Acts, 2000.
(5)Each order by the Competent authority authorizing 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 authorized to intercept the communication, and of the person authorizing the applications; and(e)The period of time during which such interception is authorized, including a statement as to whether or not the interception shall automatically terminate when the described communication has been first obtained.
