The Designated Court shall have jurisdiction to try an offence punishable under this Act where such offence is committed(i)by a person who is apprehended by , or is in the custody of ,the authorised personnel or the police ,regardless of the nationality or citizenship of such person;(ii)by a person who is a citizen of India or a resident foreign national in India or any stateless person :Provided that nothing in this section shall apply to a warship or its auxiliary ship or a Government owned ship employed for non -commercial service and is under the control of Government authorities at the time of commission of the offence ofpiracy .
