Section 5D in The Suppression of Unlawful Acts against Safety of Civil Aviation Act, 1982
5D. Application of the Code to proceedings before a Designated Court.—
Save as otherwise provided in this Act, the provisions of the Code of Criminal Procedure, 1973 (2 of 1974) shall apply to the proceedings before a Designated Court and the person conducting a prosecution before a Designated Court shall be deemed to be a Public Prosecutor.
