Report No. 43
7.34. Recommendation for amending the definition of "prohibited place".-
Apart from this verbal defect, it would be seen from the above analysis, that while places directly concerned with defence installations are adequately covered, other places, information regarding which may be useful to the enemy, are not sufficiently provided for. Clauses (c) and (d), which relate to places, information regarding which may be useful to an enemy, are hedged in with minute limitations; under clause (c), the place must belong to or be used by Government, and under clause (d), the emphasis is on the nature of the place (namely, means of communications or places used for public works or places where the munitions of war are made etc.).
It is felt that there may be places which do not fall under clauses (c) and (d), and which, nevertheless, are important from the point of security, insofar as information with respect thereto may be useful to an enemy. The Central Government should have power to notify any place as a prohibited place on that ground. We, therefore, propose a new clause, giving such power to the Central Government. This will render (c) and (d) unnecessary.
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