Section 5 in Extradition Agreement between the Government of the Republic of India and the Government of the French Republic
5. If the surrender is likely to have dire consequences for the person claimed, namely on the grounds of his age or health.
Article 8Capital PunishmentIf the offence for which extradition is requested is punishable by death under the law of the Requesting State, and if in respect of such offence the death penalty is not provided for by the law of the Requested State or is not normally carried out, extradition may be refused unless the Requesting State gives such assurance as the Requested. State considers sufficient that the death penalty will not be awarded or, if awarded, shall not be carried out.Article 9Transmission of Requests and Supporting Documents
