Official Secrets Act, 1923

[Act No. 19 of 1923 dated 2nd. April, 1923]1

Contents
Sections	Particulars
1	Short title, extent and application
2	Definition
3	Penalties for spying
4	Communications with foreign agents to be evidence of commission of certain offences
5	Wrongful communication, etc., of information
6	Unauthorized use of uniforms; falsification of reports, forgery, personation, and false documents
7	Interfering with officers of the police or members of the Armed Forces of Union
8	Duty of giving information as to commission of offences
9	Attempts, incitements, etc.
10	Penalty for harboring spies
11	Search-warrants
12	Provisions of section 337 of Act 5 of 1898 to apply to offences under section 3, 5 and 7
13	Restriction on trial of offences
14	Exclusion of public from proceedings
15	Offences by companies
	Foot Notes

An Act to consolidate and amend the law 2[***] relating to official secrets.

3[***]

Whereas it is expedient that the law relating to official secrets 2[***] should be consolidated and amended;

It is hereby enacted as follows:-