Section 6(1) in The Repatriation Of Prisoners Act, 2003
(1)The application of the prisoner shall be forwarded by the Central Government through prescribed means to the Government of the contracting State to deal with such application along with the following information, namely:(a)a copy of the judgment and a copy of the relevant provisions of the law under which the sentence has been passed against the prisoner;(b)the nature, duration and date of commencement of the sentence of the prisoner;(c)medical report or any other report regarding the antecedents and character of the prisoner, where it is relevant for the disposal of his application or for deciding the nature of his confinement; and(d)any other information which the Central Government may consider necessary.
