Section 4(c) in The General Rules (Criminal), 1977
(c)"authorised electronic communication" means:(i)a communication of information in the form of data, text or images by means of guided or unguided electromagnetic energy, or both, including an e-mail or an e-mail attachment; or(ii)a communication of information the form of sound by means of guided or unguided electromagnetic energy, or both, where the sound is processed, at its destinations, by an automated speech recognition system; in accordance with information technology requirements specified by the Court by Practice Direction.
