Report No. 43
5.26. Provision as to act jeopardising neutrality not favoured.-
It appears to us, however, that the subject is one of considerable complexity involving a number of repercussions. General rules framed in abstract terms may lead to consequences which cannot be anticipated at the time of framing the rules, and this may cause embarrassment.
Further, such a provision may result in considerable vagueness in its application, partly because of the difficulty of precisely defining an act which jeopardises neutrality. We do not therefore think it proper to have a penal provision on the subject of a general and permanent nature.