(1)The Fugitive Offenders Act, 1881 (44 and 45 Vict. C. 69), provides for the apprehension of a person who is found in one part of His Majesty's dominions and is accused of having committed an offence to which the Act applies in another part of His Majesty's dominions, and for his return to the part from which he is a fugitive. By virtue of an Order in Council, Chapter 4 of the Indian Extradition Act (XV of 1903) is recognized and given effect throughout His Majesty's dominions and on the high seas as if it were a part of the Act, and makes provisions for the applying and carrying into effect of the provisions of the Act in India. Instructions on the procedure to be followed under the Act will be found in Appendix II to this Chapter.(2)The procedure for extradition to and from Indian States will be found in the Book Circulars of the Government of the Central Provinces and Berar No. TI-4.
