.A requisition for the surrender of a fugitive criminal of a foreign State [- - -] [[Thewords "or a commonwealth country" omitted by Act 66 of 1993, Section 3 (w.e.f.18.12.1993).]] may be made to the Central Government(a)by a diplomatic representative of the foreign State [* **] [[The words "or commonwealthcountry" omitted by Act 66 of 1993, Section 3 (w.e.f. 18.12.1993).]] at Delhi; or(b)by the Government of that foreign State [- - -] [[The words "or commonwealth country"omitted by Act 66 of 1993, Section 3 (w.e.f. 18.12.1993).]]communicating with the Central Government through its diplomatic representative in that State [* **] [[The words "orcountry" omitted by Act 66 of 1993, Section 3 (w.e.f. 18.12.1993.)]];and if neither of these modes is convenient, the requisition shall be made in such other mode as is settled by arrangement made by the Government of the foreign State [- - -] [The words "or commonwealth country" omitted by Act 66 of 1993, Section 3 (w.e.f. 18.12.1993).] with the Government of India.
