The Designated Court shall have jurisdiction to try an offence punishable under this Act where such offence is committed-(i)by a person who is apprehended by, or is in the custody of, the authorised personnel or the police, regardless of the nationality or citizenship of such person;(ii)by a person who is a citizen of India or a resident foreign national in India or any stateless person:Provided that nothing in this section shall apply to a warship or its auxiliary ship or a Government owned ship employed for non-commercial service and is under the control of Government authorities at the time of commission of the offence of piracy.
