Section 7 in Territorial Waters Jurisdiction Act, 1878
7. Definitions.
- In this Act, unless there is something inconsistent in the context, the following expressions shall respectively have the meanings hereinafter assigned to them, that is to say,"Jurisdiction of the Admiral". - "The jurisdiction of the Admiral" as used in this Act includes the jurisdiction of the Admiralty of England and Ireland, or either of such jurisdictions as used in any Act of Parliament; and for the purpose of arresting any person charged with an offence declared by this Act to be within the jurisdiction of the Admiral, the territorial waters adjacent to the United Kingdom or any other part of Her Majesty's dominions, shall be deemed to be within the jurisdiction of any Judge, Magistrate, or officer having power within such United Kingdom, or other part of Her Majesty's dominions, to issue warrants for arresting or to arrest persons charged with offences committed within the jurisdiction of such judge, magistrate or officer:"United Kingdom". - "United Kingdom" includes the Isle of Man, the Channel Islands, and other adjacent islands:"Territorial waters of Her Majesty' dominions." - "The territorial waters of Her Majesty's dominions" in reference to the sea, means such parts of the sea adjacent to the coast of the United Kingdom, or the coast of some other part of Her Majesty's dominions as is deemed by international law to be within the territorial sovereignty of Her Majesty; and for the purpose of any offence declared by this Act to be within the jurisdiction of the Admiral, any part of the open sea within one marine league of the coast measured from low water mark shall be deemed to be open sea within the territorial waters of Her Majesty's dominions :"Governor." - "Governor," as respects India, means the Governor-General and as respects a British possession " [which consists of several constituent colonies] [Substituted by A.O.(P).] means the Governor-General of the whole possession or the Governor of any of the constituent colonies, and as respects any other British possession, means the officer for the time being administering the Government of such possession; also any person acting for or in the capacity of Governor shall be included under term "Governor.""Offence." - "Offence" as used in this Act means an act, neglect or default of such a description as would, if committed within the body of a country in England, be punishable on indictment according to the law of England for the time being in force :"Ship." - "Ship" includes every description of ship, boat, or other floating craft :"Foreign ship." - "Foreign ship" means any ship which is not a British ship.
