Section 5 in The Suppression of Unlawful Acts against Safety of Civil Aviation Act, 1982
5. Jurisdiction.—
(1)Subject to the provisions of sub-section (2), where an offence under section 3 is committed outside India, the person committing such offence may be dealt with in respect thereof as if such offence had been committed at any place within India at which he may be found.(2)No court shall take cognizance of an offence punishable under section 3 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.
