The Terrorist and Disruptive Activities (Prevention) Act, 1987

[Act No. 28 of 1987]

[Amended by Act 43 of 1993]

[3 rd September, 1987]

Contents
	Terrorist and Disruptive Activities (Prevention) Act, 1987
Sections	Particulars
1.	Short title, extent, application, commencement, duration and savings
2.	Definitions
3.	Punishment for terrorist acts
4.	Punishment for disruptive activities
5.	Possession of certain unauthorised arms, etc. in specified areas
6.	Enhanced penalties
7.	Conferment of powers
7A.	Powers of investigating officers
8.	Forfeiture of property of certain persons
9.	Designated Courts
10.	Place of sitting
11.	Jurisdiction of Designated Courts
12.	Power of Designated Courts with respect to other offences
13.	Public Prosecutors
14.	Procedure and powers of Designated Courts
15.	Certain confessions made to police officers to be taken into consideration
16.	Protection of witnesses
17.	Trial by Designated Courts to have precedence
18.	Power to transfer cases to regular courts
19.	Appeal
20.	Modified application of certain provisions of the Code
20A.	Cognizance of offence
21.	Presumption as to offences under Section 3
22.	Identification of accused
23.	Saving
24.	Saving as to orders
25.	Overriding effect
26.	Protection of action taken under this Act
27.	Power of the Supreme Court to make rules
28.	Power to make rules
29.	Rules to be laid before Houses of Parliament
30.	Repeal and Saving