Section 5 in Treaty Between the Republic of India and the Kingdom of Thailand on Extradition
5. An offence which is punishable by imprisonment, or any other forms of deprivation of liberty for a period of less than one year may be subject to extradition if it relates to the extraditable offence for which the extradition has been granted, irrespective of whether the request was made at the same time as the initial request or afterwards.
