The Suppression of Unlawful Acts Against Safety of Maritime Navigation and Fixed Platforms On Continental Shelf Act, 2002

Act No. 69 of 2002

[20th December, 2002.]

An Act to give effect to the International Maritime Organisation Convention for Suppression of Unlawful Acts Against the Safety of Maritime Navigation and the Protocol for the Suppression of Unlawful Acts Against the Safety of Fixed Platforms Located on the Continental Shelf and for matters connected therewith.

WHEREAS a Convention for the Suppression of Unlawful Acts Against the Safety of Maritime Navigation and the Protocol for the Suppression of Unlawful Acts Against the Safety of Fixed Platforms Located on the Continental Shelf were signed at Rome on the 10th day of March, 1988;

AND WHEREAS India, having acceded to the said Convention and the Protocol, should make provisions for giving effect thereto and formatters connected therewith;

BE it enacted by Parliament in the Fifty-third Year of the Republic of India as follows: