Report No. 38

117. Section 53, Proviso (Interpretation).-

Section 53, proviso, deal with interception. It does not, however, stand on the same footing as section 26.

Section 26 interferes with the freedom of expression, and requires amendment1, while section 53 deals only with prosecution. Hence, it need not be amended.

1. Para. 86, supra (Recommendation regarding section 26).