Section 13(1) in Extradition Treaty between the Government of the Republic of India and the Government of the Republic of the Philippines
(1)When the offence for which extradition is requested is punishable by death under the laws of the Requesting State and the laws of the Requested State do not permit such punishment for that offence, extradition may be refused unless the Requesting State provides such assurances as the Requested State considers sufficient that if the death penalty is imposed, it will not be carried out.
