Anti Hijacking Rules, 2017
1. Short title, and commencement.-
(1) These rules may be called the Anti-Hijacking Rules, 2017.
(2) They shall come into force on the date of commencement of the Anti-Hijacking Act, 2016 (30 of 2016).
(3) They extend to the whole of India and apply (unless the contrary intention appears),-
(a) to persons on aircraft registered in India wherever they may be;
(b) to persons on all aircrafts which are in or over India for the time being.
(4) These rules shall also apply to aircraft registered in a Convention country and operated pursuant to an agreement for the lease, charter or interchange of the aircraft or any similar arrangement by an operator who has his principal place of business, or, if he has no such place of business, his permanent residence in India.
(5) The extent of application of these rules to the aircraft referred in sub-rule (4) shall be as per the agreement between the Government of India and the Convention country.
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