The Anti-Hijacking Act, 2016
[Act No. 30 of 2016]
[13th May, 2016.]
| Contents | |
| Title | The Anti-Hijacking Act, 2016 |
| 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 connected with hijacking |
| 6. | Conferment of powers of investigations |
| 7. | Jurisdiction |
| 8. | Designated Court |
| 9. | Offences triable by Designated Court |
| Chapter III | Miscellaneous |
| 10. | Application of Code to proceedings before Designated Court |
| 11. | Provisions as to extradition |
| 12. | Provision as to bail |
| 13. | Contracting parties to Convention |
| 14. | Power to treat certain aircraft to be registered in Convention countries |
| 15. | Previous sanction necessary for prosecution |
| 16. | Presumption as to offences under sections 3 and 5 |
| 17. | Protection of action taken in good faith |
| 18. | Powers of investigating officers to seize or attach property |
| 19. | Confiscation and forfeiture of property |
| 20. | General power to make rules |
| 21. | |
