Section 8 in Agreement Between the Republic of India and Federal Republic of Brazil on the Transfer of Sentenced Persons
8. Continued Enforcement of Sentence.
(1)The receiving State shall be bound by the legal nature and duration of the sentence as determined by the transferring State.(2)If, however, the sentence is by its nature or duration, or both, incompatible with the law of the receiving State, or its law so requires, that State may, by court or administrative order, adapt the sentence to a punishment or measure prescribed by its own law. As to its nature and duration the punishment or measure shall, as far as possible, correspond with that imposed by the judgment of the transferring State. It shall, however, not aggravate, by its nature or duration, the sentence imposed in the transferring State.Article 9
