Section 4(a) in Agreement Between the Government of the Republic of India and the Government of Australia Concerning Transfer of Sentenced Persons
(a)the acts or omissions on account of which the sentence has been imposed constitute a criminal offence according to the law of the receiving State, or would constitute such a criminal offence if committed within the jurisdiction of the receiving State on the day of receipt of the request for transfer. If both Contracting States agree, this requirement may be waived in a specific case;
