Section 14(2)(b) in The Karnataka Control Of Organized Crimes Acts, 2000.

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(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 organized crime that has been, is being or is about to be committed;

(ii)A particular description of the nature and location of the facilities 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 organized crime and whose communications is to be intercepted;

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