Section 15 in Agreement Between the Government of the Republic of India and the Government of the Republic of Maldives on the Transfer of Sentenced Persons
15. Costs.
Any 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, demand or seek to recover all or part of the costs of transfer from the sentenced person or from some other source.Article 16
