Section 5(6)(b) in The Tokyo Convention Act, 1975

[Cites 0, Cited by 0] [Section 5(6)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(6)(b) in The Tokyo Convention Act, 1975

(b)if he intends to deliver any person in pursuance of clause (b) of sub-section (5) in India, or in the case of an Indian registered aircraft, in any other country which is a Convention country, shall before or as soon as reasonably practicable after landing give notification of his intention and of the reason therefor-

(i)to the appropriate authority; and

(ii)in either case, to the appropriate diplomatic or consular officer of the country of nationality of that person;

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 5(6)(b) in The Tokyo Convention Act, 1975