Report No. 38

72. Section 23(3)(b).-

We have already recommended1 a suitable amendment in section 23(3)(b), with reference to the power to destroy obscene articles. Such a provision appears to be necessary, having regard to the consideration that a determination as to whether an article is or is not obscene should not be left to the Postmaster-General without some such safeguard.

1. See para. 56 et seq., supra.

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