Section 14 in Extradition Treaty between the Government of the Republic of India and the Government of the Republic of the Philippines
14. Decision and Surrender.
(1)The Requested State shall promptly notify the Requesting State through diplomatic channels of its decision on the request for extradition.(2)If the request is denied in whole or in part, the Requested State shall communicate the reasons for the denial. The Requested State shall provide copies of relevant judicial decisions upon request.(3)If the request for extradition is granted, the authorities of the Contracting States shall agree on the time and place for the surrender of the person sought.(4)If the person sought is not removed from the territory of the Requested State within one month or such longer period as may be permitted under the law of the Requested State, that person may be discharged from custody, and the Requested State may subsequently refuse extradition for the same offence.Article-15
