Report No. 42

3. Substitution of new section for section 4.-

Section 4 of the Code shall be omitted, and in lieu thereof, the following section shall be substituted as section 2, namely.-

"2. Ex-territorial application of the Code.-This Code shall apply also.-

(a) to any offence committed outside India by a citizen of India;

(b) to any offence committed by an alien on any ship or aircraft registered in India, wherever it may be; and

(c) to any offence committed outside India by an alien whilst in the service of the Government, when such offence is committed in connection with such service or is punishable under Chapters VI, VII or IX of this Code.

Explanation.-In this section, the word 'offence' includes every act committed outside India which if committed in India would be punishable under this Code."

4. Omission of section 4.- Section 4 of the Code shall be omitted.