Section 14(5) in The Maharashtra Control Of Organised Crime Act, 1999 [Delhi Extension]
(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 communications, and of the person authorizing the application; 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.
