(1)Subject to the provisions of sub-section (2), where an offence under section 4 or section 5 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 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.)](1)For the purpose of providing for speedy trial, the State Government shall, with the concurrence of the Chief Justice of the High Court, by notification in the Official Gazette, specify a Court of Session to be a Designated Court for such area or areas as may be specified in the notification.(2)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), a Designated Court shall, as far as practicable, hold the trial on a day-to-day basis.[6-B. Offences triable by Designated Court [Inserted by Act 39 of 1994, Section 3 (w.e.f. 1.10.1996.)](1)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974),(a)all offences under this Act shall be triable only by the Designated Court specified under sub-section (1) of section 6-A;(b)where a person accused of or suspected of the commission of an offence under this Act is forwarded to a Magistrate under sub-section (2) or sub-section (2-A) of section 167 of the Code of Criminal Procedure, 1973 (2 of 1974), such Magistrate may authorise the detention of such person in such custody as he thinks fit for a period not exceeding fifteen days in the whole where such Magistrate is a Judicial Magistrate and seven days in the whole where such Magistrate is an Executive Magistrate:Provided that where such Magistrate considers,(i)when such person is forwarded to him as aforesaid; or(ii)upon or at any time before the expiry of the period of detention authorised by him, hat the detention of such person is unnecessary, he shall order such person to be forwarded to the Designated Court having jurisdiction;(c)the Designated Court may exercise, in relation to the person forwarded to it under clause (b), the same power which a Magistrate having jurisdiction to try a case may exercise under section 167 of the Code of Criminal Procedure, 1973 (2 of 1974), in relation to an accused person in such case who has been forwarded to him under that section;(d)A Designated Court may, upon a perusal of a complaint made by an officer of the Central Government or the State Government, as the case may be, authorised in this behalf, take cognizance of that offence without the accused being committed to it for trial.(2)When trying an offence under this Act, a Designated Court may also try an offence other than an offence under this Act, with which the accused may, under the Code of Criminal Procedure, 1973 (2 of 1974), be charged at the same trial.
