Section 7 in Agreement Between the Government of the Republic of India and the Government of Australia Concerning Transfer of Sentenced Persons
7. Consent of the Sentenced Person.
(1)The transferring State shall take reasonable steps to ensure that the sentenced person consents to the transfer voluntarily and with full knowledge of the legal consequences. The procedure for giving such consent shall be governed by the law of the transferring State.(2)Prior to transfer, the transferring State shall afford an opportunity to the receiving State, if the receiving State so desires, to verify that the sentenced person's consent to the transfer in accordance with Article 4 (h) is given voluntarily and with full knowledge of the legal consequences, including recovery of costs in accordance with Article 14 (1).Article 8
