Section 6 in Agreement Between the Republic of India and Bosnia and Herzegovina on the Transfer of Sentenced Persons
6. Request and replies.
(1)Requests for transfer shall be made in writing in the prescribed proforma, if any, and addressed through the central authority of the requesting State through diplomatic channels to the central authority of the requested State. Replies shall be communicated through the same channels.(2)The requested State shall promptly inform the requesting State of its decision whether or not to agree to the requested transfer.Article 7
