Report No. 62

1B.27. Section 1-amendment regarding ships and aircraft.-

In view of what is stated above, the only amendment needed regarding extra-territorial operation of the Act is to define the extra-territorial operation as confined to ships and aircraft1 registered in India. What is stated above as to ships, applies to aircraft also. The extra-territorial application of the Act to aircraft should, therefore, be provided for, on the same lines as is proposed in relation to ships.

1. A new section providing for application to aircraft is proposed (section 15A).