Section 9 in The Gujarat Prevention of Anti-Social Activities Act, 1985
9. Grounds of order of detention to be disclosed to detenu
(1)When a person is detained in pursuance of a detention order the authority making the order shall, as soon as may be, but not latter than seven days from the date of detention, communicate to him 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 State Government.(2)Nothing in sub-section (1) shall require the authority to disclose facts which it considers to be against the public interest to disclose.
