Section 12(1) in Agreement Between the Government of the Republic of India and the Government of Australia Concerning Transfer of Sentenced Persons
(1)If either Contracting State enters into arrangements for the transfer of sentenced persons with any third State, the other Contracting State shall, subject to its domestic law, co-operate in facilitating the transit through its territory except that it may refuse to grant transit if the:(a)sentenced person is one of its own nationals; or(b)request may infringe upon the sovereignty, safety, public order or any other essential interest of the Contracting State.
