Section 5 in Admiralty Offences (Colonial) Act, 1849
5. Interpretation of "colony".-
[* * *] [Introductory words were repealed by 54 and 55 Vict., c. 67.] For the purposes of this Act the word "colony" shall mean any island, plantation, colony, dominion, fort or factory of Her Majesty, except any island within the United Kingdom and the Islands of Man, Guernsey, Jersey, Alderney and Sark, and the lands adjacent thereto respectively [* * *] [And includes British India; see 23 and 24 Vict., c. 88, Section 1, page 22a].
