Section 19 in United Nations Convention Against Illicit Traffic In Narcotic Drugs And Psychotropic Substance, 1988
19. The ordinary costs of executing a request shall be borne by the requested Party, unless otherwise agreed by the Parties concerned if expenses of a substantial or extraordinary nature are or will be required to fulfil the request, the Parties shall consult to determine the terms and conditions under which the request will be executed as well as the manner in which the costs shall be borne.
