Section 13(4) in The Repatriation Of Prisoners Act, 2003
(4)A warrant under sub-section (2) of section 12 shall provide for(a)the bringing of the prisoner into India from a contracting State or a place outside India;(b)the taking of such prisoner in any part of India being a place at which effect may be given to the provisions contained in the warrant;(c)the nature and duration of imprisonment of the prisoner in accordance with the terms and conditions referred to in sub-section (1) of section 12 and the imprisonment of such prisoner in India in such manner as may be contained in the warrant; and(d)any other matter which may be prescribed.
