The Suppression of Unlawful Acts against Safety of Maritime Navigation and Fixed Platforms on Continental Shelf Act, 2002

[Act No. 69 of 2002]

[20th December, 2002.]

Contents
Title	The Suppression of Unlawful Acts against Safety of Maritime Navigation and Fixed Platforms on Continental Shelf Act, 2002
Sections	Particulars
Chapter I	Preliminary
1.	Short title, extent, application and commencement
2.	Definitions
Chapter II	Offences
3.	Offences against ship, fixed platform, cargo of a ship, maritime navigational facilities, etc
4.	Conferment of powers of investigation
5.	Designated Courts
6.	Offence triable by Designated Court
7.	Application of Code to proceedings before a Designated Court
8.	Provision as to bail
Chapter III	Miscellaneous
9.	Provisions as to extradition
10.	Contracting parties to Convention or Protocol
11.	Power to treat certain ships to be registered in Convention States
12.	Previous sanction necessary for prosecution
13.	Presumptions as to offences under section 3
14.	Protection of action taken in good faith