Section 2 in Agreement Between the Republic of India and Federal Republic of Brazil on the Transfer of Sentenced Persons
2. General Principles.
(1)The States agree to maintain highest possible mutual cooperation in all matters related to the transfer to sentenced persons pursuant to the terms and provisions of this Agreement;(2)A person sentenced in the territory of one Contracting State may be transferred to the territory of the other Contracting State in accordance with the provisions of this Agreement in order to serve the sentence imposed on him and to that end, may express to the transferring State or to the receiving State his or her wish to be transferred under the terms of this Agreement;(3)Transfer may be requested by any sentenced person who is a national of a Contracting State or by any other person who is entitled to act on his behalf in accordance with the law of the Contracting State(s).Article 3
