(2)No Court shall take cognizance of an offence punishable under section 4 or section 5 which is committed outside India unless(a)such offence is committed on board an aircraft registered in India;(b)such offence is committed on board an aircraft which is for the time being leased without crew to a lessee who has his principal place of business or where he has no such place of business, his permanent residence in India; or(c)the alleged offender is a citizen of India or is on board the aircraft in relation to which such offence is committed when it lands in India or is found in India.[6-A. Designated Courts [Inserted by Act 39 of 1994, Section 3 (w.e.f. 1.10.1996.)]
