Section 8(1) in The Meghalaya Preventive Detention Act, 1995
(1)When a person is detained in pursuance of a detention order the authority making the order shall as soon as may be, but ordinarily not later than five days, and, in exceptional circumstances and for reasons to be recorded in writing not later than ten days from the date of detention, communication to such person the grounds on which the order has been made and shall afford him the earliest opportunity of making a representation against the order to the Government.
