Report No. 156

5. Amendment of definition of "India" under section 18.-

Do you agree with the suggestion that the definition of the word "India" as defined in section 18 of the Indian Penal Code be amended as follows:

"The word 'India' wherever it occurs in this Code, means the territories to which this Code extends,"

in order to make it clear that the Code extends to the territorial waters of India as it extends to land territory and internal waters of India, as provided in clause 9 of the Indian Penal Code (Amendment) Bill, 1978?