Section 14 in Agreement Between the Government of the Republic of India and the Government of the Republic of Italy on the Transfer of Sentenced Persons
14. Transit
(1)If either Contracting State enters into arrangements for the transfer of a sentenced person with any third State, the other shall cooperate in order to facilitate the transit of the said sentenced person through its territory. The State where the person transferred is directed shall submit to the other State a request for transit in advance.(2)A State may refuse to grant transit if the sentenced person is one of its nationals.(3)Requests for transit and relevant replies shall be communicated as per Article 3 of this Agreement.Article 15
