Report No. 43

7.90. Exceptional powers needed.-

It is obvious that these powers are of an exceptional character, in so far as they cover even situations where an offence is about to be committed, and can be exercised at any time and in respect of any place. At the same time, they are needed in the interest of the security of the State. They are exercisable only by judicial or police officers of a high rank, and this is a sufficient safeguard against abuse.