Section 3 in Territorial Waters Jurisdiction Act, 1878
3. Restriction on institution of proceedings for punishment of offence.
- Proceedings for the trial and punishment of a person who is not a subject of Her Majesty, and who is charged with any such offence as is declared by this Act to be within the jurisdiction of the Admiral, shall not be instituted in any Court of the United Kingdom, except with the consent of one of Her Majesty's Principal Secretaries of State, and on his certificate that the institution of such proceedings is in, his opinion expedient, and shall not be instituted in any of the dominions of Her Majesty out of the United Kingdom except with the leave of the Governor of the part of dominions in which such proceedings are proposed to be instituted, and on his certificate that it is expedient that such proceedings should be instituted.
