Section 9(2) in Extradition Treaty between the Government of the Republic of India and the Government of the Republic of the Philippines
(2)The request for provisional arrest may be made through diplomatic channels or directly between the Ministry of Home Affairs of India and the Department of Justice of the Philippines or through the International Criminal Police organization (INTERPOL) by any means acceptable to the Requested State, such as post, telegraph or facsimile machine, etc.
