Section 14 in Agreement Between the Government of the Republic of India and the Government of Australia Concerning Transfer of Sentenced Persons
14. Expenses.
(1)The receiving State shall bear the expenses of :(a)the transfer of Sentenced persons, except the expenses incurred exclusively in the territory of the transferring State; and(b)the continued enforcement of the sentence after transfer.The receiving State may, however, seek to recover all or part of the cost of transfer from the sentenced person.(2)The costs of translation of requests, documents or information referred to under Article 13 shall be borne by the Contracting State sending the request, document or information.Article 15
