Section 3(4) in The Suppression Of Unlawful Acts Against Safety Of Maritime Navigation And Fixed Platforms On Continental Shelf Act, 2002
(4)Where any act referred to in sub-section (1) is committed,(a)against or on board(i)an Indian ship at the time of commission of the offence; or(ii)any ship in the territory of India including its territorial waters;(b)by a stateless person,such act shall be deemed to be an offence committed by such person for the purposes of this Act.Explanation. In this sub-section, the expression stateless person means a person whose habitual residence is in India but he does not have nationality of any country.
