The Suppression of Unlawful Acts against Safety of Civil Aviation Act, 1982

[Act No. 66 of 1982]

[6th November, 1982.]

Contents
Sections	Particulars
Title	The Suppression of Unlawful Acts against Safety of Civil Aviation Act, 1982
Chapter I	Preliminary
1.	Short title, extent, application and commencement
2.	Definitions
Chapter II	Offences
3.	Offence of committing violence on board an aircraft in flight, etc
4.	Destruction of, or damage to, air navigation facilities
5.	Jurisdiction
5A.	Conferment of powers of investigation, etc
5B.	Designated Courts
5C.	Offences triable by Designated Courts
5D.	Application of the Code to proceedings before a Designated Court
Chapter III	Miscellaneous
6.	Provisions as to extradition
6A.	Provision as to bail
7.	Contracting parties to Convention
8.	Power to treat certain aircraft to be registered in Convention countries
9.	Previous sanction necessary for prosecution
9A.	Presumptions as to offences under sections 3, 3A and 4
10.	Protection of action taken in good faith