Section 2 in Extradition Treaty between the Republic of India and the Sultanate of Oman
2. Persons sentenced by the Courts of the Requesting State with for six months or more in respect of an extraditable offence.
Article 3The crimes punishable by death penalty in both countries shall be extraditable. Where any crime for which the extradition is sought is not punishable by death penalty in the Requested State, extradition shall not be granted unless the Requesting State gives such an assurance that the death penalty will not be imposed or if imposed will not be executed.Article 4An offence may be extraditable notwithstanding its relation to taxation, revenue or is one of purely fiscal nature.Article 5An attempt or conspiracy to commit, incite or participate in committing an extraditable offence, shall also be regarded as an extraditable offence if the same is an offence in both Contracting States.Article 6Extradition shall not be refused on the ground that the person sought is a national of the Requested State.Article 7
