Report No. 43

7.118. Offences to be included.-

As a result, the following offences should be included as constituting subversive activities:-

(1) Disruptive activity1;

(2) Para-military groups2;

(3) Maintaining relations with a foreign State or institution for a purpose prejudicial to the national security3;

(4) Treasonable deception4;

(5) Sabotage5;

(6) Spying'6;

(7) Divulging Official Secrets;

(8) Using false official uniforms, documents and seals for purpose prejudicial to the national security;

(9) Interfering with the police or armed forces on duty at a prohibited place;

(10) Failure to give information;

(11) Harbouring saboteurs or spies;

(12) Sedition7.

1. Para. 7.2, above.

2. Para. 7.5, above.

3. Para. 7.6, above.

4. Para. 7.11, above.

5. Para. 7.12, above.

6. See para. 7.86, above for spying and other offences.

7. Para. 7.113, above.