Section 2 in Territorial Waters Jurisdiction Act, 1878
2. Amendment of the law as to the jurisdiction of the Admiral.
- An offence committed by a person, whether he is or is not a subject of Her Majesty, on the open sea within the territorial waters of Her Majesty's dominions, is an offence within the jurisdiction of the Admiral although it may, have been committed on board or by means of a foreign ship and the person who committed such offence may be arrested, tried, and punished accordingly.Note. - In respect of this Act the Law Commission of India has made the following observation :"This statute empowers the Admiralty in England or in any of the British Dominions to have jurisdiction over any offence committed within the "territorial waters" of the U.K. or of a Dominion as the case may be, - even though the offence may have been committed by a foreign national or on board a foreign ship.The territorial waters being a part of the territory of State, India is competent to enact a law of her own defining the limits of its territorial waters." - Fifth Report, dated 11-5-1957.
