Section 6(5) in Agreement Between the Government of the Republic of India and the Government of Australia Concerning Transfer of Sentenced Persons
(5)Where a request for transfer has been made, the transferring State shall provide the receiving State with the following information unless either the receiving or transferring State has already decided that it will not agree to the transfer:(a)a statement of the facts upon which the conviction and sentence were based;(b)a statement of the relevant law creating the offence;(c)the commencement and termination dates of the sentence, if applicable and the nature of the sentence;(d)the length of time already served by the sentenced person;(e)any remission to which he or she is entitled on account of work done, good behavior, pre-trial confinement or other reasons;(f)the first possible date on which the sentenced person became or will become eligible for release or is to be considered for release, and any condition or supervision the sentenced person is subject to or will be subject to on release, if applicable;(g)a copy of the certificate or record of conviction and sentence and, if applicable, copies of any judgments and sentencing remarks;(h)any correctional facility, medical or social reports on the sentenced person and, if applicable, information about the sentenced person's medical treatment in the transferring States any recommendation for further treatment in the receiving State; and(i)as far as possible, any other information which the receiving State may specify as required, to enable it to consider the possibility of transfer and to enable it to inform the sentenced person of the full consequences of transfer for him or her under its law.
