Section 3 in Agreement between the Government of the Republic of India and the Government of the Republic of France on the Transfer of Sentenced Person
3. For the purposes of enabling a decision to be made on a request under this Agreement, the receiving State shall send the following information and documents to the transferring State unless either the receiving or the transferring State has already decided that it will not agree to the transfer:
(a)a statement or document indicating that the sentenced person is a national of the receiving State;(b)a copy of the relevant law of the receiving state establishing that the acts or omissions for which the sentenced person was sentenced in the transferring state are punishable as a criminal offence in the receiving state, or would constitute a criminal offence if committed on its territory.(c)a statement of the effect of any law or regulation relating to the duration and enforcement of the sentence in the receiving State after the sentenced person's transfer including, if applicable, a statement of the effect of paragraph 2 of Article 8 of this Agreement on his or her transfer;(d)the statement of the willingness of the receiving State to accept the transfer of the sentenced person and to administer the remaining part of the sentence of the sentenced person under the provisions of this Agreement;(e)any other information or document which the transferring State may consider necessary.Article 5Requests and replies
