15. Endorsed warrant for apprehension of fugitive criminal
.Where a warrant for the apprehension of a fugitive criminal has been issued in any [foreign State] [[Substituted by Act 66 of 1993, Section 3, for[commonwealth country] (w.e.f. 18.12.1993).]] towhich this Chapter applies and such fugitive criminal is, or is suspected to be, in India, the Central Government may, if satisfied that the warrant was issued by a person having lawful authority to issue the same, endorse such warrant in the manner prescribed, and the warrant so endorsed shall be sufficient authority to apprehend the person named in the warrant and to bring him before any Magistrate in India.
