The Extradition Act, 1962

CHAPTER III

RETURN OF FUGITIVE CRIMINALS TO [FOREIGN STATES] 2* WITH EXTRADITION

ARRANGEMENTS

12. Application of Chapter.

1. This Chapter shall apply only to any such 3*[foreign state] to which, by reason of an extradition arrangement entered into with that 4*[State], it may seem expedient to the Central Government to apply the same.
2. Every  such application  shall be  by notified order, and the Central Government  may, by the same or any subsequent notified order, direct that  this Chapter  and Chapters I, IV and V shall, in relation to any  such 3*[foreign  state], apply  subject to such modifications, exceptions, conditions  and qualifications  as it  may  think  fit  to specify in the order for the purpose of implementing the arrangement.