The Extradition Act, 1962
Chapter II
EXTRADITION OF FUGITIVE CRIMINALS TO FOREIGN STATES 2*** TO WHICH
CHAPTER III
DOES NOT APPLY
4. Requisition for surrender.
A requisition for the surrender of a fugitive criminal of a foreign State 3*** may be made to the Central Government--
- By a diplomatic representative of the foreign State 3*** at Delhi ; or
- By the Government of that foreign State 3*** communicating with the Central Government through its diplomatic representative in that State 1***. and if neither of these modes is convenient, the requisition shall be made in such other mode as is settled by arrangement made by the Government of the foreign State 3*** the Government of India.