Section 14(1) in Agreement Between the Republic of India and Federal Republic of Brazil on the Transfer of Sentenced Persons
(1)If either Contracting State enters into arrangements for the transfer of sentenced persons with any third State, the other Contracting State shall cooperate in facilitating the transit through its territory of the sentenced persons being transferred pursuant to such arrangements, except that it may refuse to grant transit to any sentenced person who is one of its own nationals.
