Section 1(4) in The Suppression Of Unlawful Acts Against Safety Of Maritime Navigation And Fixed Platforms On Continental Shelf Act, 2002
(4)Notwithstanding anything contained in sub-section (3), this Act shall apply only to offences committed by an offender or alleged offender,(a)when such an offender is found in the territory of a Convention State;(b)when such an offender is found in the territory of a Protocol State in whose internal water or territorial waters or continental shelf the fixed platform is located; or(c)when such an offender is found in the territory of a State other than the State referred to in clause (a) or clause (b).
