Section 14 in Agreement Between the Republic of India and Federal Republic of Brazil on the Transfer of Sentenced Persons
14. Transit.
(1)If either Contracting State enters into arrangements for the transfer of sentenced persons with any third State, the other Contracting State shall cooperate in facilitating the transit through its territory of the sentenced persons being transferred pursuant to such arrangements, except that it may refuse to grant transit to any sentenced person who is one of its own nationals.(2)The Contracting State intending to make such a transfer shall give advance notice to the other Contracting State of such transit.(3)The advance notice as mentioned in 14(2) above, for transit of sentenced persons will not be necessary, in case of an unforeseen landing in the territory of the transit State, except in the case of military aircraft.(4)The transit State may or may not permit the passage of the sentenced person through its territory, and so inform the other Contracting State.Article 15
