In section 86 of the principle Act,-



(i)in sub-section (1),-



(a) the words "Ruler of a" shall be omitted;



(b) in the proviso, for the words "a Ruler", the words "a foreign State" shall be substituted;



(ii)in sub-section (2),-



(a) for the words "the Ruler", wherever they occur, the words "the foreign State" shall be substituted;



(b) in clause (a), for the word "him", the word "it" shall be substituted;



(c) in clause (b), for the word "himself", the word "itself" shall be substituted;



(d) in clause (d), for the word "him", the word "it" shall be substituted;



(iii)for sub-section (3), the following sub-section shall be substituted, namely:-



"(3) Except with the consent of the Central Government, certified in writing by a Secretary to that Government, no decree shall be executed against the property of any foreign State.";



(iv)in sub-section (4),-



(a) clause (a) shall be re-lettered as clause (aa), and before clause (aa) as so re-lettered, the following clause shall be inserted, namely:-



"(a) any Ruler of a foreign State;";



(b) in clause (c), for the words "or retinue of the Ruler, Ambassador", the words "of the foreign State or the staff or retinue of the Ambassador" shall be substituted;



(c) for the words "as they apply in relation to the Ruler of a foreign State", the words "as they apply in relation to a foreign State" shall be substituted;



(v)after sub-section (4), the following sub-sections shall be inserted, namely:-



"(5) The following persons shall not be arrested under this Code, namely:-



(a) any Ruler of a foreign State;



(b) any Ambassador or Envoy of a foreign State;



(c) any High Commissioner of a Commonwealth country;



(d) any such member of the staff of the foreign State or the staff or retinue of the Ruler, Ambassador or Envoy of a foreign State or of the High Commissioner of a Commonwealth country, as the Central Government may, by general or special order, specify in this behalf.



(6) Where a request is made to the Central Government for the grant of any consent referred to in sub-section (1), the Central Government shall, before refusing to accede to the request in whole or in part, give to the person making the request a reasonable opportunity of being heard.".