Report No. 43
5.25. Various aspects of acts jeopardising neutrality.-
Acts jeopardising neutrality have various facets.
First, there is the question of international law. Where there is a war between two countries, international law may impose certain obligations on the States as a consequence of its neutrality. The precise extent of such obligations may be gathered from leading text books on the subject1.
Secondly, there is the question of friendly relations with foreign States. Irrespective of the question whether or not abstaining from a certain act is required as a matter of its obligations under international law, a neutral State may desire to abstain from that act in order to maintain its friendly relations with foreign States in general.
Thirdly, there is the question of internal security. A State which has adopted the position of a neutral one may wish to avoid jeopardy to its neutrality in the interests of its own security.
1. See Oppenheim International Law, (1960), Vol. 2, pp. 653 to 661 and p. 745 et seq.
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