Section 5 in Diplomatic and Consular Officers (Oaths and Fees) Act, 1948
5. Trial of offences.-
Any offence under this Act may be inquired into, dealt with, tried and punished in [any State] [Substituted for "any Part A or Part C State" by 3 A.L.O., 1956] in which the person charged with the offence was apprehended or is in custody, in the same manner and to the same extent as if the offence had been committed within the [any State] [Substituted for "any Part A or Part C State" by 3 A.L.O., 1956] where he was apprehended or is in custody.
