Section 9(1) in Extradition Treaty between the Government of the Republic of India and the Government of the Republic of the Philippines
(1)In urgent cases the person sought may, in accordance with the law of the Requested State, be provisionally arrested on the application of the competent authorities of the Requesting State. The application shall contain an indication of intention to request the extradition of that person and shall be accompanied by a copy of the judgment of conviction or warrant of arrest, as the case may be a description of the offence, when and where it was committed and the details of the identity of the person sought.
