Section 5 in Agreement on Transfer of Sentenced Persons Between The Government of The Republic of India And The Government of The United Arab Emirates
5. Requests and Replies
(1)Requests for transfer shall be made in writing in the prescribed proforma and supporting document if any and addressed by the central authority 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)Transfer requests and supporting documents shall be accompanied by a translation in the official language of the requested Contracting State or in English.(3)For the purpose of paragraph 1 of this Article, the central authority shall be, in relation to India the Ministry of Home Affairs and in relation to India to the UAE shall be Ministry of Justice.(4)The requested state shall promptly inform the requesting State of its decision whether or not to agree to the requested transfer.Article 6
