3. Endorsement of a foreign warrant under section 15.
(1)A warrant of arrest, forming part of an extradition request, issued by a foreign court or any other lawful authority, received from a foreign State to which the provisions of Chapter III of the Act applies, in respect of a fugitive criminal who is found or suspected to be in or on his way to India, shall be endorsed by the competent authority in the manner as provided in the Form appended to these rules.Explanation. - For the purposes of this rule, the competent authority, for the purpose of endorsement of a foreign warrant means, an officer, not below the rank of an Under Secretary to the Government of India, dealing with extradition matters, in the Ministry of External Affairs.(2)For the purposes of sub-rule (1), a certificate issued by the Embassy or a Diplomatic Mission of the foreign State or by the Ministry of Foreign Affairs or any other appropriate authority of the Foreign State that the said warrant of arrest was issued by a person having lawful authority to issue such warrant shall be sufficient for the Central Government to accept that the said warrant was issued by the lawful authority in the foreign State.
