Report No. 258
Chapter I
Preliminary
1. Short title, extent and commencement. -
(1) This Act may be called the Prevention of Bribery of Foreign Public Officials and Officials of Public International Organisations Act, 2015.
(2) It extends to the whole of India, and applies -
(a) when the conduct constituting the offence under the Act occurs:
(i) wholly or partly in India; or
(ii) wholly or partly on board an aircraft or ship registered in India at the time of the commission of the offence;
(b) when the conduct constituting the offence under the Act occurs wholly outside India, and the offence is committed by:
(i) a person who is an Indian citizen;
(ii) a person who is a permanent resident of India; or
(iii) a person that is a body corporate incorporated by or under the laws of India.
Explanation 1: For the purposes of clause (b), the expression "permanent resident" shall have the same meaning as assigned to it under the Income Tax Act, 1961 (43 of 1961).
Explanation 2: When the conduct constituting an offence occurs wholly outside India, no proceedings under this Act shall commence without the previous sanction of the Central Government.
(3) It shall come into force on such date as the Central Government may, by notification, appoint; and different dates may be appointed for different provisions of this Act and any reference in any such provision to the commencement of this Act shall be construed as a reference to the coming into force of that provision.