Section 5 in Extradition Agreement between the Government of the Republic of India and the Government of the Republic of Turkey
5. Provisional arrest may be terminated if, within a period of 60 days after arrest, the Requested State has not received the request for extradition and the documents mentioned in Article 14. It shall not, in any event, exceed 90 days from the date of such arrest. The possibility of provisional release at any time is not excluded, but the requested State shall take any measures which it considers necessary to prevent the escape of the person sought.
