Section 11 in Agreement Between the Government of the Republic of India and the Government of Australia Concerning Transfer of Sentenced Persons
11. Information on Enforcement of Sentence.
The receiving State shall provide information to the transferring State concerning enforcement of the sentence:(a)if the sentenced person is granted conditional release;(b)when it considers enforcement of the sentence to have been completed;(c)if the sentenced person has escaped from custody before enforcement of the sentence has been completed; or(d)if the transferring State requests a report.Article 12
