Section 6 in Treaty on Extradition between the Government of the Republic of India and the Government of the Republic of South Africa
6. Extradition may be granted pursuant to the provisions of this Treaty in respect of an offence provided that-
(a)it was an offence in the Requesting State at the time of the commission of the offence; and(b)the offence alleged, if it had taken place in the Requested State at the time of the making of the request for extradition, would have constituted an offence against the law of the Requested State.
