Section 1 in Treaty Between the Republic of India and the Kingdom of Thailand on Extradition
1. Obligation to Extradite.
The Contracting States undertake to extradite to each other, in accordance with the provisions of this Treaty, persons found in the territory of one of the Contracting States who are wanted for prosecution, trial or for the imposition or execution of punishment in the territory of the other State for an extraditable offence.Article 2
