Section 9 in Extradition Treaty between the Government of the Republic of India and the Government of the Republic of the Philippines
9. Provisional Arrest.
(1)In urgent cases the person sought may, in accordance with the law of the Requested State, be provisionally arrested on the application of the competent authorities of the Requesting State. The application shall contain an indication of intention to request the extradition of that person and shall be accompanied by a copy of the judgment of conviction or warrant of arrest, as the case may be a description of the offence, when and where it was committed and the details of the identity of the person sought.(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.(3)A person arrested upon such an application shall be set at liberty upon the expiration of 60 days from the date of his arrest if the request for his extradition is not received by the Ministry/Department of Foreign affairs of the Requested State. This provision shall not prevent the institution of further proceedings for the extradition of the person sought if a request is subsequently received.Article-10
