Section 203 in Bharatiya Nagarik Suraksha Sanhita, 2023
203. Offence committed on journey or voyage.
When an offence is committed whilst the person by or against whom, or the thing in respect of which, the offence is committed is in the course of performing a journey or voyage, the offence may be inquired into or tried by a Court through or into whose local jurisdiction that person or thing passed in the course of that journey or voyage.[Similar to Section 183 from Old CrPC-Also Refer]
