Section 3 in Treaty on Extradition Between the Republic of India and the Republic of Belarus
3. An offence may be an extradition offence notwithstanding that it relates to taxation or revenue or is one of purely fiscal character.
Article 4Composite OffencesExtradition shall be available in accordance with this Treaty for an extradition offence, notwithstanding that the conduct of the person sought occurred wholly or in part in the Requested Party, if this conduct and its effects, or its intended effects, taken as a whole, would be regarded as constituting the commission of an extradition offence under the laws of both the Contracting Parties.Article 5The Political Offence Exception
