Section 14(9) in The Maharashtra Control Of Organised Crime Act, 1999 [Delhi Extension]
(9)Whenever an order authorizing interception is issued pursuant to this section, the order may require reports to be made to the Competent Authority who issued the order showing that progress has been made towards achievement of the authorized objective and the need for continued interception. Such reports shall be made at such intervals as the Competent Authority may require.
