Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Union of India - Act

The Anti-Hijacking Rules, 2017

UNION OF INDIA
India

The Anti-Hijacking Rules, 2017

Rule THE-ANTI-HIJACKING-RULES-2017 of 2017

  • Published on 5 July 2017
  • Commenced on 5 July 2017
  • [This is the version of this document from 5 July 2017.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Anti-Hijacking Rules, 2017Published vide Notification No. G.S.R. 828(E), dated 5th July, 2017Ministry of Civil AviationG.S.R. 828(E). - In exercise of the powers conferred by sub-section (1) of section 20 of the Anti-Hijacking Act, 2016 (30 of 2016), the Central Government hereby makes the following rules, namely:-

1. Short title, and commencement.

(1)These rules may be called the Anti-Hijacking Rules, 2017.
(2)They shall come into force on the date of commencement of the Anti-Hijacking Act, 2016 (30 of 2016).
(3)They extend to the whole of India and apply (unless the contrary intention appears),-
(a)to persons on aircraft registered in India wherever they may be;
(b)to persons on all aircrafts which are in or over India for the time being.
(4)These rules shall also apply to aircraft registered in a Convention country and operated pursuant to an agreement for the lease, charter or interchange of the aircraft or any similar arrangement by an operator who has his principal place of business, or, if he has no such place of business, his permanent residence in India.
(5)The extent of application of these rules to the aircraft referred in sub-rule (4) shall be as per the agreement between the Government of India and the Convention country.

2. Nationality of aircraft.

- An aircraft shall be deemed to possess the nationality of the State on the register of which it is entered.

3. Definitions.

(1)In these rules, unless the context otherwise requires,-
(a)"Act" means the Anti-Hijacking Act, 2016 (30 of 2016);
(b)"Designated Court" means the Court specified under section 8 of the Anti-Hijacking Act, 2016;
(c)"Special Court" means the Special Court constituted under section 11 or under section 22 of the National Investigation Agency Act, 2008, as the case may be.
(2)The words and expressions used in these rules and not defined, but defined in the Act shall have the meanings respectively assigned to them in the Act.

4. Inspection.

(1)Any person, authorised by the Central Government by notification, or through a specific or special order in writing in this behalf, may at all reasonable times, enter any place to which access is necessary to inspect and carry out investigation, and inspect documents or records to verify for the purpose of investigation.
(2)The person so authorised, shall have access to any part of the aerodrome or any other facility, including equipment, records, documents and shall have co-operation from all concerned authorities in conducting the investigation as referred in sub-rule (1).