Section 7 in Agreement Between the Republic of India and Federal Republic of Brazil on the Transfer of Sentenced Persons
7. Effect of Transfer for the Receiving State.
(1)The competent authorities of the receiving State shall continue the enforcement of the sentence through a court or administrative order, as may be required under its national law, under the conditions set out in Article 8 of this Agreement.(2)A Sentenced person who has been transferred under the provisions of this Agreement shall not be arrested or put on trial or sentenced by the receiving State for the same offence for which he has already been sentenced in the transferring State.(3)Subject to the provisions of Article 10 & 11 of this Agreement, the enforcement of the sentence shall be governed by the law of the receiving State and that State alone shall be competent to take all appropriate decisions.Article 8
