Section 5 in Agreement Between the Republic of India and Federal Republic of Brazil on the Transfer of Sentenced Persons
5. The Central Authorities.
(1)Requests for transfer shall be made in writing in the prescribed proforma, if any, and addressed through the central authority of the Requesting State through diplomatic channels to the central Authority of the Requested State. Replies shall be communicated through the same channels.(2)For the purpose of paragraph 1 of this Article, the Central Authority shall be, in relation to the Republic of India, the Ministry of Home Affairs; and in relation to the Federative Republic of Brazil, the Ministry of Justice.(3)The requested State shall promptly inform the requesting State of its decision whether or not to agree to the requested transfer.Article 6
