Section 16 in Extradition Treaty between the Government of the Republic of India and the Government of the Republic of the Philippines
16. Surrender of Property.
(1)When a request for extradition is granted, the Requested State shall, upon request and so far as its law allows, hand over to the Requesting State articles (including sums of money) which may serve as proof or evidence of the offence.(2)If the articles in question are liable to seizure or confiscation in the territory of the Requested State, the latter may, in connection with pending proceedings, temporarily retain or hand these over on condition that these be returned.(3)These provisions shall not prejudice the rights of the Requested State or any person other than the person sought. When these rights exist, the articles shall on request be returned to the Requested State without charge as soon as possible after the conclusion of the proceedings.Article-17
