Report No. 38
84. Wartime control of telegrams.-
(1) The Governor-General may from time to time, by Order-in-Council, make regulations for the control or prohibition of telegraph messages in time of war or when war is reasonably to be apprehended.
(2) Every person who commits a breach of any regulation made under sub-section 1 of this section commits an offence and shall be liable to imprisonment for a term not exceeding three months or to a fine not exceeding one hundred pounds, or to both."
[Cf. 1928, NO. 12, section 161(6), (7).]