Section 2(1) in Treaty between the Republic of India and the Federal Republic of Germany on Extradition
(1)To the extent permitted under the laws of the Requested State, all articles which may serve as evidence, or which have been acquired as a result of an offence, or which have been obtained as consideration for such articles, and which at the time of arrest are found in the possession of the person sought or are discovered subsequently, shall be surrendered if extradition is granted. Surrender of such articles shall be possible even without any special, request and, if possible, at the same time that the person sought is surrendered.
