Section 6(3) in Agreement Between the Government of the Republic of India and the Government of the Republic of Italy on the Transfer of Sentenced Persons
(3)The Transferring State shall transmit to the Receiving State the following:(a)in case the request is submitted to the Transferring State, a copy of that request;(b)name, date and place of birth and address in the Receiving State, if any, of the, sentenced person, along with a copy of his passport or any other personal identification documents and fingerprints, as possible;(c)information on the nature, duration and date of commencement of the sentence;(d)a statement of the facts upon which the sentence was based;(e)a certified true copy of the final judgment;(f)a copy of the law provisions on which the sentence is based;(g)a statement indicating how much of the sentence has already been served, including information on any pre-trial detention, remission of sentence or any other relevant element to the enforcement of the sentence;(h)whenever appropriate, any medical or social report on the sentenced person, any information on his/her treatment in the Transferring State and any recommendation for continuing his/her treatment in the Receiving State.(i)a statement from the Transferring State agreeing to the transfer of the sentenced person.
