Anti-Hijacking Act, 1982
Contents | |
Sections | Particulars |
Chapter I | Preliminary |
1 | Short title, extent, application and commencement |
2 | Definitions |
Chapter II | Hijacking And Connected Offences |
3 | Hijacking |
4 | Punishment for hijacking |
5 | Punishment for acts of violence |
5A | Conferment of powers of investigation, etc. |
6 | Jurisdiction |
6A | Designated Courts |
6B | Offences triable by Designated Court |
6C | Application of Code to proceedings before a Designated Court |
Chapter III | Miscellaneous |
7 | Provisions as to extradition |
7A | Provision as to bail |
8 | Contracting Parties to Convention |
9 | Power to treat certain aircraft to be registered in Convention countries |
10 | Previous sanction necessary for prosecution |
10A | Presumptions as to offences under sections 4 and 5 |
11 | Protection of action taken in good faith |
Act No. 65 of 1982
[6th November, 1982.]
An Act to give effect to the Convention for Suppression of Unlawful Seizure of Aircraft and for matters connected therewith
Comment:This Act was enacted to give effect to the Convention for Suppression of Unlawful Seizure of Aircraft.
Whereas a Convention for the Suppression of Unlawful Seizure of Aircraft was, on the 16th day of December, 1970, signed at The Hague;
And whereas it is expedient that India should accede to the said Convention and make provisions for giving effect thereto and for matters connected therewith;
Be it enacted by Parliament in the Thirty-third Year of the Republic of India as follows:-