Section 5 in The Repatriation Of Prisoners Rules, 2004
5. Form of warrants
.-(1) A warrant under sub-section (1) of section 7 of the Act shall be issued in Form 2 appended to these rules and in accordance with the procedure and instructions set out in that form.(2)A warrant under sub-section (2) of section 12 of the Act shall be issued in Form 3 appended to these rules and in accordance with the procedure and instructions set out in that form.FORM 1Application For Transfer Of Sentenced Person(See rule 3)(Particulars are to be furnished in respect of the sentenced person)ToJoint Secretary (CS),Government of India,Ministry of Home Affairs,North Block,New Delhi.Sir,I request that I may be transferred to serve remaining period of my sentence in a prison situated in _______________________, the country of my nationality (name of the contracting State). I hereby furnish the following information for consideration of my application :-
