The Prevention of Terrorism Act, 2002
| Contents |
| Sections |
Particulars |
| Chapter I |
Preliminary |
| 1 |
Short title, application, commencement, duration and savings |
| 2 |
Definitions |
| Chapter II |
Punishment for and Measures for Dealing with, Terrorist Activities |
| 3 |
Punishment for terrorist acts |
| 4 |
Possession of certain unauthorized arms, etc. |
| 5 |
Enhanced penalties |
| 6 |
Holding of proceeds of terrorism illegal |
| 7 |
Powers of investigating officers and appeal against order of Designated Authority |
| 8 |
Forfeiture of proceeds of terrorism |
| 9 |
Issue of show cause notice before forfeiture of proceeds of terrorism |
| 10 |
Appeal |
| 11 |
Order of forfeiture not to interfere with other punishments |
| 12 |
Claims by third party |
| 13 |
Powers of Designated Authority |
| 14 |
Obligation to furnish information |
| 15 |
Certain transfers to be null and void |
| 16 |
Forfeiture of property of certain persons |
| 17 |
Company to transfer shares to Government |
| Chapter III |
Terrorist Organisations |
| 18 |
Declaration of an organization as a terrorist organization |
| 19 |
Denotification of a terrorist organization |
| 20 |
Offence relating to membership of a terrorist organization |
| 21 |
Offence relating to support given to a terrorist organization |
| Chapter IV |
Special Courts |
| 22 |
Special Courts |
| 23 |
Functions of State Biodiversity Board |
| 24 |
Power of State Biodiversity Board to restrict certain activities violating the objectives of conservation, etc. |
| 25 |
Jurisdiction of Special Courts |
| 26 |
Power of Special Courts with respect to other offences |
| 27 |
Power to direct for samples, etc. |
| 28 |
Public Prosecutors |
| 29 |
Procedure and powers of Special Courts |
| 30 |
Protection of witnesses |
| 31 |
Trial by Special Courts to have precedence |
| 32 |
Certain confessions made to police officers to be taken into consideration |
| 33 |
Power to transfer cases to regular courts |
| 34 |
Appeal |
| 35 |
Transitional provisions and transfer of pending proceedings |
| Chapter V |
Interception of Communication in Certain Cases |
| 36 |
Definitions |
| 37 |
Appointment of Competent Authority |
| 38 |
Application for authorization of interception of wire, electronic or oral communication |
| 39 |
Decision by Competent Authority on application for interception |
| 40 |
Submission of order of interception to Review Committee |
| 41 |
Duration of an order of inception, etc. |
| 42 |
Authority competent to carry out interception |
| 43 |
Interception of communication in emergency |
| 44 |
Protection of information collected |
| 45 |
Admissibility of evidence collected through the interception of communications |
| 46 |
Review of authorization order |
| 47 |
Interception and disclosure of wire, electronic or oral communications prohibited |
| 48 |
Annual report of interceptions |
| Chapter VI |
Miscellaneous |
| 49 |
Modified application of certain provisions of the Code |
| 50 |
Cognizance of offences |
| 51 |
Officers competent to investigate offences under this Act |
| 52 |
Arrest |
| 53 |
Presumption as to offences under section 3 |
| 54 |
Bar of jurisdiction of courts, etc. |
| 55 |
Saving |
| 56 |
Overriding effect |
| 57 |
Protection of action taken in good faith |
| 58 |
Punishment and compensation for malicious action |
| 59 |
Impounding passport and arms licence of person chargesheeted under the Act |
| 60 |
Review committees |
| 61 |
Power of High Courts to make rules |
| 62 |
Power to make rules |
| 63 |
Orders and rules to be laid before Houses of Parliament |
| 64 |
Repeal and saving |
An Act to make provisions for the prevention of, and for dealing with, terrorist activities and for matters connected therewith. BE it enacted by Parliament in the Fifty-third Year of the Republic of India as follows:-
