| Security / Law / strategic affairs
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The Anti-Hijacking (Amendment) Bill, 2010
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- The Anti-Hijacking (Amendment) Bill, 2010 was introduced in the Rajya Sabha on August 19, 2010 by the Minister of State (Independent Charge) of the Ministry of Civil Aviation, Shri Praful Patel. The Bill was referred to the Standing Committee on Transport, Tourism and Culture, which is scheduled to submit its report within two months.
- The Bill seeks to amend the Anti-Hijacking Act, 1982. The Act states that any person who unlawfully, by force or intimidation seizes an aircraft commits the offence of hijacking. The Bill adds that any person (whether alone or in a group) who attempts to commit hijacking is guilty of the offence. Any person who abets such an offence is also guilty.
- The Act stipulates a penalty of life imprisonment and fine for the offence of hijacking. The Bill enhances the penalty for hijacking to death or life imprisonment and fine.
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| Current Status: Pending |
| Ministry: Civil Aviation |
| Stage | Date |
| Introduction | Aug 19, 2010 |
| Com. Ref. | Aug 20, 2010 |
| Com. Rep. | Oct 18, 2010 |
| Lok Sabha | |
| Rajya Sabha | Introduced |
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