Report No. 64

4.35. Section1 (h)-"Public place"-No change recommended.-

Section 2(h) provides that a 'public place' means any place intended for use by or accessible to the public, and includes any conveyance. A recommendation was made by the Committee3 to the effect that the term 'public place' should include a thoroughfare. We do not, however, accept the suggestion, because there can hardly be any doubt that a thoroughfare is a "place accessible to the public", and would, therefore, fall within the present definition. We see no need for any amendment.

1. Para. 4.33, supra.