Section 1 in Agreement Between the Government of the Republic of India and the Government of the Democratic Socialist Republic of Sri Lanka on the Transfer of Sentenced Persons
1. A person sentenced in the territory of one Contracting State may be transferred to the territory of the other Contracting State in accordance with the laws of the Contracting States and the provisions of this Agreement, in order to serve the sentence imposed on him. To that end, he may express either to the transferring State or the receiving State, his willingness to be transferred under this Agreement.
