(1)A British subject or citizen of Eire who is not a citizen of the United Kingdom and Colonies shall not be guilty of an offence against the laws of any part of the United Kingdom and Colonies or of any protectorate or United Kingdom trust territory by reason of anything done or omitted in any country mentioned in sub-section (3) of section one of this Act or in Eire or in any foreign country, unless(a)the act or omission would be an offence if he were an alien; and(b)in the case of an act or omission in any country mentioned in sub-section (3) of section 1 of this Act or in Eire, it would be an offence if the country in which the act is done or the omission made were a foreign country :Provided that nothing in this sub-section shall apply to the contravention of any provision of the Merchant Shipping Acts, 1894 to 1948.
