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Report No. 43 7.35. Other minor changes recommended.- The changes which we recommend in clauses (a) and (b) are of minor verbal nature. The definition is proposed to be split up into more intelligible categories. A short expression 'armed force establishment' is proposed to be used, in place of the lengthy enumeration of such establishments; the reference to 'mine' is to be omitted as unnecessary, as a 'minefield' is already mentioned1. The revised definition will be as follows:- "(i) 'prohibited place' means,- (i) any armed force establishment, station or camp; (ii) any work of defence, wireless or signal station, telegraph or telephone installation, arsenal, minefield, ship or aircraft under the control of any of the armed forces; (iii) any factory, dockyard or other place belonging to, or occupied by or on behalf of, Government, and used for the purpose of making, repairing or storing any munitions of war or any sketches, models or documents relating thereto, or for the purpose of getting any metals, oil or minerals of use in time of war; (iv) any place not belonging to Government where any munitions of war or any sketches, models or documents relating thereto are being made, repaired or stored under contract with, or otherwise on behalf of, Government; (v) any other place which is for the time being declared by the Central Government by notification in the Official Gazette to be a prohibited place for the purposes of this Act on the ground that information with respect thereto, or the destruction or obstruction thereof, or interference therewith, would be useful to an enemy, and at which a copy of such notification is displayed for public information." 1. The definition of 'prohibited place' is proposed to be included in the general definitions applicable to the whole Act.    |
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