Section 15 in Agreement Between the Republic of India and Bosnia and Herzegovina 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, if permitted by their domestic law/rules, seek to recover all or part of the costs of transfer from the sentenced person or from some other source.Article 16
