Section 7 in Treaty Between the Republic of India and the Kingdom of Thailand on Extradition
7. If the offence has been committed outside the territory of the Requesting State, extradition shall be granted if the laws of the Requested State provide for the punishment of an offence committed outside its territory in similar circumstances, and if the requirements of extradition under this Treaty, and its domestic laws are otherwise met. If the laws of the Requested State do not so provide, the Requested State may, at its discretion, grant extradition.
