Section 504(3) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(3)If the witness is in a country or place outside India and arrangements have been made by the Government of India with the Government of such country or place for taking the evidence of witness in relation to criminal matters, the commission shall be issued in such form, directed to such Court or officer, and sent to such authority for transmission, as the Government of India may, by notification in the Official Gazette, prescribe in this behalf.
