Section 17 in Agreement Between the Republic of India and Republic of Kazakhstan on Transfer of Sentenced Persons
17. 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.In case the Receiving State is India it may, however, seek to recover all or part of the costs of transfer from the sentenced person or from some other sourceArticle 18
