Section 8 in Treaty on Extradition between the Government of the Republic of India and the Government of the Republic of South Africa
8. If the request for extradition related to more than one offence, each of which is punishable under the laws of both States, but some of which do not meet the other requirements of paragraphs 1 and 2, the Requested State may grant extradition for such offences provided that the person is to be extradited for at least one extraditable offence.
Article 3Mandatory Refusal of ExtraditionExtradition shall be refused in any of the following circumstances:
