The Maritime Anti-Piracy Act, 2022

[Act No. 3 of 2023]

[31st January, 2023.]

Contents
	The Maritime Anti-Piracy Act, 2022
Sections	Particulars
1.	Short title, commencement and application
2.	Definitions
3.	Punishment for piracy
4.	Punishment for attempt to commit piracy, etc.
5.	Punishment for organising or directing others to participate in an act of piracy
6.	Conferment of power of arrest, investigation, etc.
7.	Arrest of persons and seizure of ship and property
8.	Designated Court
9.	Jurisdiction of Designated Court
10.	Trial of offences by Designated Court
11.	Presumption
12.	Provisions as to bail
13.	Application of Code in proceedings before Designated Court
14.	Provision as to extradition
15.	Protection of action taken in good faith