Section 17 in Extradition Treaty between the Republic of India and the Republic of Azerbaijan
17. Expenses on Extradition.
All expenses related to the extradition shall be borne by the Contracting Party in whose territory the same occurred. The expenses caused by transit transportation of the extradited person by one of the Contracting Parties from a third State through the territory of the other Contracting Party shall be borne by the Contracting Party affecting the transit.Article 18
