Section 5 in Agreement between the Government of the Republic of India and the Government of the Republic of France on the Transfer of Sentenced Person
5. No request for transit is required where air transportation is being utilized over the territory of a State and if no landing is scheduled. However, the State which makes the transit shall inform the State over whose territory the flight is to be made.
Article 15CostsAny costs incurred in the application of this Agreement shall be borne by the receiving State, except costs incurred exclusively in the territory of the transferring State. The receiving State may, however, seek to recover all or part of the costs of transfer from the sentenced person or from some other source.Article 16LanguageRequests and supporting documents shall be accompanied by a translation into the language or one of the official languages of the requested State.Article 17Temporal ApplicationThis Agreement shall be applicable to the enforcement of sentences imposed either before or after the entry into force of this Agreement.Article 18Final provisions
