.If, upon receipt of the report and statement under sub-section (4) of section 7, the Central Government is of opinion that the fugitive criminal ought to be surrendered to the foreign State [- - -] [[The words "or commonwealth country" omittedby Act 66 of 1993, Section 3 (w.e.f. 18.12.1993).]], it mayissue a warrant for the custody and removal of the fugitive criminal and for his delivery at a place and to a person to be named in the warrant.
