Section 12 in Agreement on Transfer of Sentenced Persons Between The Government of The Republic of India And The Government of The United Arab Emirates
12. Information on Enforcement of Sentence
(1)The Administering State shall notify the Sentencing State.(a)when the enforcement of the sentence has been completed; or(b)if the prisoner escapes from custody before enforcement of the sentence has been completed in such cases the Administering State shall make every effort to have the prisoner arrested so that he serves the remainder of his sentence and that the prisoner be prosecuted for committing an offence under the relevant law of the Administering State on escape of prisoner(2)The Administering State shall furnish a special report concerning the enforcement of the sentence, if so required by the Sentencing StateArticle 13
