The Extradition Act, 1962

23. Jurisdiction as to offences committed at sea or in air.

Where  the offence  in respect of which the surrender or return of a fugitive criminal is  sought was committed on board any vessel on the high seas or any  aircraft  while  in  the  air  outside  India  or  the  Indian  territorial waters  which comes  into any  port or aerodrome of India, the Central  Government and any magistrate having jurisdiction in such port or aerodrome may exercise the powers conferred by this Act.