Section 5(2) in Extradition Treaty between the Government of the Republic of India and the Government of the Republic of the Philippines
(2)Where the Requested State refuses a request for extradition for the reason set out in paragraph 1 of this Article, it shall submit the case to its competent authorities so that prosecution may be considered. Those authorities shall take their decision in the same manner as in the case of any offence of a serious nature under the law of that State.
