Section 6(7) in Agreement Between the Government of the Republic of India and the Government of Australia Concerning Transfer of Sentenced Persons
(7)Delivery of the sentenced person by the authorities of the transferring State to those of the receiving State shall occur on a date and at a place within the territory of the transferring State as agreed upon by both Contracting States. The receiving State shall be responsible for the transport of the sentenced person from the transferring State and shall also be responsible for custody of the sentenced person outside the territory of the transferring State.Article 7
