Section 17 in Extradition Treaty between the Government of the Republic of India and the Government of the Republic of the Philippines
17. Representation and Expenses.
(1)The Requested State shall advise, assist, appear in court on behalf of the Requesting State, and represent the interest of the Requesting State, in any proceeding arising out of a request for extradition.(2)The Requesting State shall bear the expenses related to the English translation of documents and the transportation of the person surrendered. The Requested State shall pay all other expenses incurred in that State by reason of the extradition proceedings.(3)Neither State shall make any pecuniary claim against the other State arising out of the arrest, detention, examination or surrender of person(s) sought under this treaty.Article-18
