Report No. 43
7.49. Section 3(2), latter half-presumptions in prosecutions for spying.-
The second part of section 3(2) provides that if any sketch, plan, model, article, note, document, or information relating to or used in any prohibited place, or relating to anything, in such a place, or any secret official code or pass word is made, obtained, collected, recorded published or communicated by any person other than a person acting under lawful authority, and from the circumstances of the case or his conduct or his known character as proved it appears that his purpose was a purpose prejudicial to safety or interests of the State, such sketch, plan, model, article, note, document, information, code or pass word shall be presumed to have been made, obtained, collected, recorded, published, or communicated for a purpose prejudicial to the safety or interests of the State.