Section 2 in Agreement Between the Government of the Republic of India and the Government of Australia Concerning Transfer of Sentenced Persons
2. General Principles.
(1)The Contracting States undertake to afford each other the widest measure of co-operation in respect of the transfer of sentenced persons in accordance with the provisions of this Agreement.(2)A sentenced persons may be transferred from the territory of the transferring State to the territory of the receiving State in accordance with the provisions of this Agreement in order to serve the sentence imposed on him or her.Article 3
