Section 14 in Agreement on Transfer of Sentenced Persons Between The Government of The Republic of India And The Government of The United Arab Emirates
14. Costs
Any costs incurred in the application of this Agreement shall be borne by the Administering State, except costs incurred exclusively in the territory of the Sentencing State. The Administering State may, however, seek to recover all or part of the costs of transfer from the sentenced person or from some other source.Article 15
