Section 13 in Extradition Treaty between the Government of the Republic of India and the Government of the Republic of the Philippines
13. Capital Punishment.
(1)When the offence for which extradition is requested is punishable by death under the laws of the Requesting State and the laws of the Requested State do not permit such punishment for that offence, extradition may be refused unless the Requesting State provides such assurances as the Requested State considers sufficient that if the death penalty is imposed, it will not be carried out.(2)In instances in which the Requesting State provides an assurance in accordance with paragraph 1 of this Article, the death penalty, if imposed by the courts of the Requesting State, shall not be carried out.Article-14
