Section 3 in Agreement Between the Government of the Republic of India and the Government of the Republic of Italy on the Transfer of Sentenced Persons
3. Central Authorities
(1)Requests for transfer shall be sent through the Central Authorities of the Contracting States.(2)The Central Authority for the Government of the Republic of India shall be the Ministry of Home Affairs.The Central Authority for the Government of the Republic of Italy shall be the Ministero della Giustizia - Dipartimento per gli Affari di Giustizia - Direzione Generale della Giustizia Penale (Ministry of Justice - Department for Justice Affairs - Directorate General for Criminal Justice).(3)In case a Contracting State changes its Central Authorities, it shall notify the other through diplomatic channels.Article 4
