Section 3A in The Suppression of Unlawful Acts against Safety of Civil Aviation Act, 1982
3A. Offence at airport.—
(1)Whoever, at any airport, unlawfully and intentionally, using any device, substance or weapon,—(a)commits an act of violence which is likely to cause grievous hurt or death of any person; or(b)destroys or seriously damages any aircraft or facility at an airport or disrupts any service at the airport,endangering or threatening to endanger safety at that airport, shall be punished with imprisonment for life and shall also be liable to fine.(2)Whoever attempts to commit, or abets the commission of, any offence under sub-section (1) shall also be deemed to have committed such offence and shall be punished with the punishment provided for such offence.
