LexSection 6 — Permit for vessel and aircraft entering Antarctica.
The Indian Antarctic Act, 2022
No vessel or aircraft registered in India shall enter or remain in Antarctica without a permit or the written authorisation of another Party to the Protocol: Provided that no permit shall be required in the case of a vessel travelling through, on or above the high seas, to an immediate destination outside Antarctica: Provided further that no permit shall be required in respect of an aircraft travelling to an immediate destination outside Antarctica.Open in Lexace · Ask the AI about this section