Section 4(1) in The Naval And Aircraft Prize Act, 1971
(1)Notwithstanding anything contained in any other law for the time being in force, every Prize Court shall have exclusive jurisdiction in respect of each prize and each proceeding for the condemnation of property as prize, whether such prize is taken before or after the commencement of this Act, if the prize is--(a)brought into or seized within the territory of India;(b)brought into or seized within a locality in the temporary or permanent possession of, or occupied by, the Armed Forces of the Union; or(c)appropriated for the use of the Central Government, and is brought within the territorial jurisdiction of that Prize Court:Provided that in the case of a Naval prize, the Prize Court shall have jurisdiction only if the prize captured or seized is brought to a port or place lying within the territorial jurisdiction of that Prize Court.
