Report No. 33

20. Provisions in special laws.-

We went through a number of special laws containing provisions1 analogous to section 44 of the Code of Criminal Procedure, 1898, or otherwise requiring information to be furnished regarding specified matters. Most of these provisions come into play on a demand made by a competent authority (i.e., no spontaneous reporting is required). Some are of a special character, and do not relate to information in relation to "offences". This leaves us with very few enactments that contain provisions really analogous to section 44 of the Code of Criminal Procedure, and these pertain to arms or explosives,-in other words, to matters affecting security.

1. See list in Appendix 2. (The list is not intended to be exhaustive).

21. We also went through a number of laws1 which impose duties on the police-officers, etc.

1. See list in Appendix 3. (The list is not intended to be exhaustive).