The Naval and Aircraft Prize Act, 1971

[Act No. 59 of 1971]

[16th December, 1971.]

Contents
Title	The Naval and Aircraft Prize Act, 1971
Sections	Particulars
1.	Short title
2.	Definitions
3.	Establishment of Prize Courts
4.	Jurisdiction of Prize Courts in prize cases
5.	Transfer of cases
6.	Appeals
7.	General powers of Prize Courts
8.	Procedure on capture of prize
9.	Ship and aircraft papers to be brought in Registry
10.	Goods
11.	Preemption
12.	Prize proceedings not to apply to enemy warships and military aircraft
13.	Capture to belong to Central Government
14.	Prize salvage
15.	Offences in respect of prize
16.	Indemnity against legal proceedings
17.	Power to make rules
18.	Dissolution of Prize Courts
19.	Repeals
20.	Savings