The Anti-Hijacking Act, 2016

[Act No. 30 of 2016]

[13th May, 2016.]

Contents
Title	The Anti-Hijacking Act, 2016
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 connected with hijacking
6.	Conferment of powers of investigations
7.	Jurisdiction
8.	Designated Court
9.	Offences triable by Designated Court
Chapter III	Miscellaneous
10.	Application of Code to proceedings before Designated Court
11.	Provisions as to extradition
12.	Provision as to bail
13.	Contracting parties to Convention
14.	Power to treat certain aircraft to be registered in Convention countries
15.	Previous sanction necessary for prosecution
16.	Presumption as to offences under sections 3 and 5
17.	Protection of action taken in good faith
18.	Powers of investigating officers to seize or attach property
19.	Confiscation and forfeiture of property
20.	General power to make rules
21.	Repeal and savings