Report No. 173

Annexure

Draft Bill as Recommended by The Law Commission of India

The Prevention of Terrorism Bill, 2000

A BILL to make provisions for the prevention of, and for coping with, terrorist activities and for matters connected therewith.

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

Part I

Preliminary

1. Short title and extent.-

(1) This Act may be called the Prevention of Terrorism Act, 2000.

(2) It extends to the whole of lndia, and it applies also to --

(a) citizens of India outside India;

(b) persons in the service of the Government, wherever they may be; and

(c) persons on ships and aircrafts, registered in India, wherever they may be.

(3) It shall remain in force for a period of five years from the date of its commencement, but its expiry under the operation of this sub-section shall not affect -

(a) the previous operation of, or anything duly done or suffered under this Act, or

(b) any right, privilege, obligation or liability acquired, accrued or incurred under this Act, or

(c) any penalty, forfeiture or punishment incurred in respect of any offence under this Act, or

(d) any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid, and, any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if this Act had not expired.