Act 012 of 1932 : Foreign Relations Act, 1932

Section 1. Short title and extent

1. Short title and extent:- ²[* * *]

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Prior to repeal by Act 56 of 1951, Section 1 read as:

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1. Short title and extent.- (1) This Act may be called the Foreign Relations Act, 1932.

(2) ¹[It extends to the whole of India, except Part B states].

Section 2. Power of Governor General in Council to prosecute in certain cases of defamation

2. Power of Governor General in Council to prosecute in certain cases of defamation:- ²[* * *]

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Prior to repeal by Act 56 of 1951, Section 2 read as:

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2. Power of Governor General in Council to prosecute in certain cases of defamation.- Where an offence falling under Chapter XXI of the Indian Penal Code (XLV of 1860) is committed against a Ruler of a State outside but adjoining India, or against the consort or son or principal Minister of such Ruler, the Governor General in Council may make, or authorise any person to make, a complaint in writing of such offence, and, notwithstanding anything contained in section 198 of the Code of Criminal Procedure, 1898 (V of 1898), any Court competent in other respects to take cognizance of such offence may take cognizance thereof on such complaint.

"Explanation.- ¹[* * *]".

Section 3. Power to forfeit certain publications or to detain them in the course of transmission through post, V of 1898

3. Power to forfeit certain publications or to detain them in the course of transmission through post, V of 1898:- ¹[* * *]

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Prior to repeal by Act 56 of 1951, Section 3 read as:

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3. Power to forfeit certain publications or to detain them in the course of transmission through post, V of 1898.- The provisions of sections 99A to 99G of the Code of Criminal Procedure, 1898, and of sections 27B to 27D of the Indian Post Office Act, 1898 (VI of 1898), shall apply in the case of any book, newspaper or other document containing matter which is defamatory of a Ruler of a State outside but adjoining India or of the consort or son or principal Minister of such Ruler and tends to prejudice the maintenance of friendly relations between His Majesty's Government and the Government of such State, in like manner as they apply in the case of a book, newspaper or document containing seditious matter within the meaning of those sections:

Provided that for the purposes of this section the said provisions shall be construed as if for the words "Local Government" wherever they occur, the words "Governor General in Council" were substituted.

Section 4. Proof of status of persons defamed

4. Proof of status of persons defamed:- ¹[* * *]

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Prior to repeal by Act 56 of 1951, Section 4 read as:

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4. Proof of status of persons defamed.- Where, in any trial of an offence upon a complaint under section 2, or in any proceeding before a High Court arising out of section 3, there is a question whether any person is a Ruler of any State, or is the consort or son or principal, Minister of such Ruler, a certificate under the hand of a Secretary to the Government of India that such person is such Ruler, consort, son or principal Minister shall be conclusive proof of that fact.