Report No. 173

Report on Prevention of Terrorism Bill, 2000

Contents
Chapter I	Introductory
	Introductory
Chapter II	Security Situation in The Country
	Security Situation in The Country (1)
	Security Situation in The Country (2)
Chapter III	Whether The Present Legislation is at all Necessary?
	Whether The Present Legislation is at all Necessary?
Chapter IV	Part I of The Criminal Law Amendment Bill
	Part I of The Criminal Law Amendment Bill
	Part II of The Criminal Law Amendment Bill (1)
	Part II of The Criminal Law Amendment Bill (2)
	Part III of The Criminal Law Amendment Bill (1)
	Part III of The Criminal Law Amendment Bill (2)
Chapter V	Part IV of The Criminal Law Amendment Bill Part IV of The Bill Contains Clauses 18 To 24
	Part IV of The Criminal Law Amendment Bill Part IV of The Bill Contains Clauses 18 To 24 (1)
	Part IV of The Criminal Law Amendment Bill Part IV of The Bill Contains Clauses 18 To 24 (2)
Chapter VI	Suggestions for Inclusion of Certain Additional Provisions in the Bill
	Suggestions for Inclusion of Certain Additional Provisions in the Bill
Annexure	Draft Bill as Recommended by The Law Commission of India
	The Prevention of Terrorism Bill, 2000
Part I	Preliminary
1.	Short title and extent
2.	Definitions
Part II	Punishment for, and Measures for coping with, Terrorist Activities
3.	Punishment for terrorist acts
4.	Possession of certain unauthorised arms, etc., in notified areas
5.	Enhanced penalties
6.	Holding of proceeds of terrorism illegal
7.	Powers of investigating officers
8.	Forfeiture of proceeds of terrorism
9.	Issue of show-cause notice before forfeiture of proceeds of terrorism
10.	Appeal
11.	Order of forfeiture not to interfere with other punishments
12.	Claims by third party
13.	Powers of the Designated Authority
14.	Obligation to furnish information
15.	Certain transfers to be null and void
16.	Forfeiture of property of certain persons
17.	Company to transfer shares to Government
Part III	Special Courts
18.	Special Courts
19.	Place of sitting
20.	Jurisdiction of Special Courts
21.	Power of Special Courts with respect to other offences
22.	Power to direct for samples, etc
23.	Public Prosecutors
24.	Procedure and powers of Special Courts
25.	Protection of witnesses
26.	Trial by Special Courts to have precedence
27.	Certain confessions made to Police officers to be taken into consideration
28.	Power to transfer cases to regular courts
29.	Appeal
Part IV	Miscellaneous
30.	Modified application of certain provisions of the Code
31,32.	Cognizance of offences
33.	Arrest
35.	Saving
36.	Overriding effect
37,38.	Protection of action taken in good faith and punishment for corruptly or maliciously proceeding against any person under this Act
39.	Review Committees
40.	Power of High Courts to make rules
41.	Power to make rules