Section 12 in Agreement Between the Republic of India and Federal Republic of Brazil on the Transfer of Sentenced Persons
12. Information on Enforcement of Sentence.
(1)The receiving State shall notify the transferring State:(a)when the enforcement of the sentence has been completed; or(b)If the prisoner escapes from custody before enforcement of the sentence has been completed. In such cases the receiving State shall make every effort to have the prisoner arrested so that he serves the remainder of his sentence.(2)The receiving State shall furnish a special report concerning the enforcement of the sentence, if so required by the transferring State.Article 13
