1105. Correction of inaccurate reports in the press. [§ 12, Act V, 1861].
- When an inaccurate, false or grossly exaggerated report regarding police action is published in a newspaper, the Superintendent shall report the correct facts promptly to the Inspector-General direct sending a copy to the Deputy Inspector-General of the Range, Superintendents shall use their discretion as to whether they shall report by telegram or by letter.Expedition is of the utmost importance otherwise the value of the contradiction is lost.
