Authored By: Cecilia kganakga
University of Johannesburg (graduated from it)
Abstract
The 4th industrial revolution has brought about enormous changes in the digital space. The development of new accessible technologies and the expansion of the Internet have revolutionised communication across the world.1 The majority of people turn to rely too much on online tools, and this has exposed them to many risks such as cyberbullying. This legal articles analyses cyberbullying, in the digital space and how the law regulates such. It outlines and informs online users of their rights in a social media context. It discusses protections that the law offers against cyberbullying and provides recommendations on how the law in South Africa can be upgraded to strengthen protection. It is recommended that appropriate mechanisms should be put in place to ensure the safety and security of online users and address the devastating impact of cyber-bullying.
Cyberbullying and the law in South Africa
This legal article discusses cyberbullying and the law and regarding cyberbullying in South Africa. This is an important issue considering the fact that the digital space is slowly growing with changes in communication being affected, computers have taken over our lives. The law needs to take a steady change to be able to address the changes that occur as a result of the 4th industrial revolution. Historically, bullying consisted of youth violence that affected children and teenagers within the school environment. However, technology has developed to facilitate online aggression and has been termed “cyberbullying”. Since the Internet was introduced, the traditional definition of bullying has undergone certain changes: electronic communications introduced cyberbullying, which is not defined by the face-to-face interaction associated with traditional bullying. In South Africa there is no specific legislation that deals with cyberbullying.
Cyber-bullying involves the use of digital technology or technological devices such as the Internet, mobile phones or online games by a person or group of persons (including adolescents) to threaten, harass or humiliate another person.2 Cyberbullying is different from the traditional way of bullying which is characterised by physical intimidation and the use of power over a weaker party.3 Cyber-bullying is differentiated from other types of bullying because of its online content, its anonymity and its ability to involve or reach more people and its ability to invade the privacy of one’s home. Cyberbullying is problematic mostly in adolescents, as they have access to high internet speed and phones without parental surveillance. Although cyberbullying is most common in teenagers, it also occurs between the youth on social media platforms. The main objective of cyberbullying is to harass, embarrass and to victimise other people.4 Cyber bullying make take different forms as such writing nasty comments on social networking sites and defamatory comments online.
In the past, there was no regulation of the digital space, but the rise of the internet has now created a need for legislation to be formed to address and to control of contents published and distributed through the Internet. To address the digital space, the South African government has indeed formulated certain acts which regulates the digital space and offers protection to personal information from being published.
Constitutional Provisions
Before we turn to the discussion of legislation that has been enacted by the government to protect people including children from cyberbullying, we turn to the discussion of the Constitution. In South Africa, the constitution is supreme and there is no law that should go against it.5It also sets out rights in the Bill of rights.6 Cyber-bullying fringes certain human rights. Cyber-bullies have the ability to invade the privacy and sanctuary of one’s home by electronic media thereby violating one’s right to communication, access to information, and one’s right to privacy. Thus, the act of cyber-bullying has the potential to infringe various human rights such as the right to freedom of expression, right to dignity, right to bodily and psychological integrity and right to privacy. Section 28 of the constitution protects children from any sort of abuse this includes and is not limited to bullying. The section stresses out that the best interest of a child is of paramount importance.7 The right to privacy is enshrined in section 14 of the constitution and provides everyone with the right not to have privacy infringed.8 The right to human dignity plays an important role in protecting ones dignity, this is enshrined in section 10 of the constitution. The Section 16 of the Constitution provides that everyone has the right to freedom of expression this also includes the right to receive and impart information, freedom and artistic. This right does not extend to incitement of violence, so this implies that the right of the cyber-bully to exercise his artistic creativity on the internet and social networking site will have to be weighed against the victim’s rights to privacy and dignity.9It is submitted that a person’s dignity is also impaired when one is subjected to treatment which constitutes degrading or humiliating conduct such as the posting of abusive texts, messages or images on social networking sites.
The effects of cyberbullying are far worse than traditional bullying. This is because extensive information can be quickly uploaded and spread widely through the Internet for others to see, thus making the effects of cyberbullying greater.10 The victims suffer from depression and psychological traumas. It negatively impacts the psychological integrity of the victims. As much as cyberbullying violates the above-mentioned constitutional rights, it must be noted that the freedom m of expression of the bully is therefore infringed. This turns out to be the gap that needs to be given more attention and needs to be addressed. There needs to be balance struck between the rights of the victims and those of the cyberbully. To this end, legislation should be enacted to adequately protect the rights of online users and to promote tolerance and respect for diverse opinions in a fair manner.11
Legal Framework
South Africa has signed and the United Nations Convention on the rights of a child and therefore has to take into account its provisions. It therefore has an obligation to formulate laws that reflect the provisions of the convention. This convention offers a protection of the rights of children as well as include psychological bullying by adults and other children and to include acts committed via digital media and the Internet.12
In South Africa there is no legislation that specifically speaks to cyberbullying or that has been enacted specifically to provide for Cyberbullying. Although this is the case, the statutes that are in force already cater for cyberbullying in certain instances. The Protection from Harassment Act 17 of 2011 came into effect on the 27th of April 2013. The definition of harassment in the Act is sufficient to include cyber-bullying. To illustrate this, the Act refers to the use of ‘electronic communications’ and the sending of messages by ‘electronic mail’ in the definition of harassment. The enactment of this legislation is a step in the right direction because it provides an important option for vulnerable persons such as victims of cyberbullying to have something to rely on in the case of harassment by electronic means.13 The Electronic Communications and Transactions Act 25 of 2002 (‘ECT’) was introduced to address the facilitation and regulation of electronic communications and to prevent abuse of information systems.14 The focus of the ECT is said to protect “data” or data messages. Chapter 13 of ECT deals with the concept of cybercrimes. Although ECT does not specifically make provisions for cyberbullying, we are aware that cyberbullying involves the potential abuse of electronic communications or information systems to degrade, humiliate or bully another person.15 Similarly, a person may ‘hack’ into a person’s computer to intimidate, harass or threaten him or her. Therefore, this helps to draw a link between the act of cyber-bullying and cybercrime and finally come to the conclusion that cyberbullying may fall under the scope of cybercrime, and it can therefore be addressed by Chapter 13 of the ECTA.16 In the case of herman botha v bool smuts a cyclist found dead animals caged on Mr Botha’s farm and took pictures and sent them to Mr smuts, who then circulated the photos of the chickens on Mr Botha’s farm on social media and condemned the trapping. Mr Botha sued on the basis of his privacy being infringe. The high court dismissed the claim, the constitutional court ruled that the right of privacy was not violated regarding his farm business and activities, and freedom of expression prevailed.17
Since cyberbullying is more common in adolescents in schools, the government and schools has taken measures to implement code of conducts in schools so as to regulate cyberbullying in schools.
Challenges
One of the biggest challenges with cyberbullying is the lack of proper legislation to address it. The government needs to formulate and implement proper legislation that specifically addresses cyberbullying. A legal definition needs to be adopted to enable authorities to deal with this correctly. Attempts to curb this concerning issue may not be successful before proper implementation is done.18
Recommendations and Conclusions
The rise of the internet has opened a flood gate of crimes that can be created over the internet. This article showed that despite the existence of legislation that specifically addresses cyberbullying, there are certain sections of existing law that applies to cyberbullying and continues to protect the rights of the victims. The article also outlined constitutional rights that are applicable to the victims. It further discussed the legal framework that is applicable to the concept of cyberbullying.The article outlined challenges faced and recommends that the government adopts practices from other countries who better deal with this issue and have proper law that addresses the concept. It is recommended that South Africa should look at other practices from other countries who best regulate cyberbullying and have better ways to curb it.
South Africa could learn from countries such as the United States of America and United kingdom who have better implemented that their legal systems.
The United State of America being an example of a country that South Africa could learn from. The country has implemented legislation that deals with issues such as cyberbullying, this includes the National Information Infrastructure Protection Act of 1996, The Electronic Communications Privacy Act of 1986 (hereinafter the ECPA), The Children’s Internet Protection Act (‘CIPA’), they are all aimed at online stalking, cyberbullying and all online crimes.19 More strict measures need to be taken into place in order to effectively curb cyberbullying such as the implementation of legislation that specifically deals with the problem from all corners. In conclusion South Africa is still in need of properly implemented laws that deal with the concept of cyberbullying.
BIBLIOGRAPHY
Journal Articles
- F. Cassim, ‘Formulating Adequate Legislation to Address Cyber-Bullying: Has the Law Kept Pace with Advancing Technology’ (2013) 26 S Afr J Crim Just 1
- Sershiv Reddy, “Providing a legal definition for Cyberbullying in South Africa” [2023] OBITER 758.
Case law
- Herman Botha v Bool Smuts and Another [2024] ZACC 40
Legislation
- Electronic Communications and Transactions Act 25.
- Harassment Act 17 of 2011.
- Constitution of the Republic of South Africa, 1996.
Conventions
- United Nations Convention on the Rights of the Child (adopted 20 November 1989, entered into force 2 September 1990) 1577 UNTS 3
1 F. Cassim, ‘Formulating Adequate Legislation to Address Cyber-Bullying: Has the Law Kept Pace with Advancing Technology’ (2013) 26 S Afr J Crim Just 1
2 F. Cassim, ‘Formulating Adequate Legislation to Address Cyber-Bullying: Has the Law Kept Pace with Advancing Technology’ (2013) 26 S Afr J Crim Just 1
3 F Cassim (n 2) 5.
4 F Cassim (n 2) 4.
5 Constitution of the Republic of South Africa, 1996.
6 Constitution of the Republic of South Africa, 1996, Ch 2.
7 Constitution of the Republic of South Africa,1996, s1.
8 Constitution of the Republic of South Africa,1996 s 14.
9 See n 2.
10Sershiv Reddy, “Providing a legal definition for Cyberbullying in South Africa” [2023] OBITER 758.
11 See n 2.
12 United Nations Convention on the Rights of the Child (adopted 20 November 1989, entered into force 2 September 1990) 1577 UNTS 3.
13 Harassment Act 17 of 2011, s 3.
14 Electronic Communications and Transactions Act 25.
15 Electronic Communications and Transactions Act, Ch 13.
16 See n 13.
17 Herman Botha v Bool Smuts and Another [2024] ZACC 40
18 Sershiv Reddy, “Providing a legal definition for Cyberbullying in South Africa” [2023] OBITER 758.