Anti-Hijacking Act, 1982

Contents
Sections	Particulars
Chapter I	Preliminary
1	Short title, extent, application and commencement
2	Definitions
Chapter II	Hijacking And Connected Offences
3	Hijacking
4	Punishment for hijacking
5	Punishment for acts of violence
5A	Conferment of powers of investigation, etc.
6	Jurisdiction
6A	Designated Courts
6B	Offences triable by Designated Court
6C	Application of Code to proceedings before a Designated Court
Chapter III	Miscellaneous
7	Provisions as to extradition
7A	Provision as to bail
8	Contracting Parties to Convention
9	Power to treat certain aircraft to be registered in Convention countries
10	Previous sanction necessary for prosecution
10A	Presumptions as to offences under sections 4 and 5
11	Protection of action taken in good faith

Act No. 65 of 1982

[6th November, 1982.]

An Act to give effect to the Convention for Suppression of Unlawful Seizure of Aircraft and for matters connected therewith

Comment:This Act was enacted to give effect to the Convention for Suppression of Unlawful Seizure of Aircraft.

Whereas a Convention for the Suppression of Unlawful Seizure of Aircraft was, on the 16th day of December, 1970, signed at The Hague;

And whereas it is expedient that India should accede to the said Convention and make provisions for giving effect thereto and for matters connected therewith;

Be it enacted by Parliament in the Thirty-third Year of the Republic of India as follows:-