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Report No. 43 1.9. Official Secrets Act. - The Official Secrets Act, 1923 is the main statute for fighting espionage activities which vitally affect the national security. The main offences created by this Act are as follows:- (i) "spying", or entry into a prohibited place etc., transmission or collection of secret information, and the like; (ii) wrongful communication of, or receiving secret information of the specified type; Offences against the National Security 43.7 (iii) harbouring spies; (iv) unauthorised use of uniforms, falsification of reports etc., in order to enter a prohibited place, or for a purpose prejudicial to the safety of the State; (v) interference with the police or military, near a prohibited place.    |
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