Section 14(2) in Andhra Pradesh Control of Organised Crime Act, 2001
(2)Each application shall include the following information,-(a)the identity of the investigative or law enforcement officer making the application, and the head of the department authorising the application;(b)a statement of the facts and circumstances relied upon by" the applicant, to justify his belief that an order should be issued, including,-(i)details as to the offence of organised crime that has been, is being, or is about to be committed;(ii)a particular description of the nature and location of the facilitates from which or the place where the communication is to be intercepted;(iii)a particular description of the type of communications sought to be intercepted; and(iv)the identity of the person, if known committing the offence of organised crime whose communications are to be intercepted;(c)a statement as to whether or not other modes of enquiry or intelligence gathering have been tried and failed or why they reasonably appear to be unlikely to succeed if tried or to be too dangerous or is likely to expose the identity of those connected with the operation of interception;(d)a statement of the period of time for which the interception is required to be maintained. If the nature of the enquiry is such that the authorisation for interception should not automatically terminate when the described type of communication has been first obtained, a particular description of facts establishing probable cause to believe that additional communications of the same type will occur thereafter.(e)a statement of the facts concerning all previous applications known to the individual authorising and making the application, made to the Competent Authority for authorisation to intercept, or for approval of interceptions of, wire, electronic or oral communications involving any of the same persons, facilities or places specified in the application and the action taken by the Competent Authority on each such application; and(f)where the application is for the extension of an order, a statement setting forth the results thus far obtained from the interception, or a reasonable explanation of the failure to obtain such results.
