The Extradition Act, 1962

Chapter IV

SURRENDER OR RETURN OF ACCUSED OR CONVICTED PERSONS FROM FOREIGN

STATES 1***

20. Conveyance of accused or convicted person surrendered or returned.

Any  person accused  or convicted  of an extradition offence who is surrendered or returned by a foreign State or 2***  may, under the warrant of arrest for his surrender or return issued in such State or country,  be  brought  into  India  and  delivered  to  the  proper authority to be dealt with according to law.