The Extradition Act, 1962

S. No	Contents
1	Short title, extent and commencement
2	Definitions
3	Application of Act
4	Requisition for surrender
5	Order for magisterial inquiry
6	Issue of warrant for arrest
7	Procedure before magistrate
8	Surrender of fugitive criminal
9	Power of magistrate to issue warrant of arrest in certain cases
10	Receipt in evidence of exhibits, depositions and other documents
11	Chapter not to apply to foreign states countries
12	Application of Chapter
13	Liability of fugitive criminals from foreign states to be apprehended and returned
14	Endorsed and provisional warrants
15	Endorsed warrant for apprehension of fugitive criminal
16	Provisional warrant for apprehension of fugitive criminal
17	Dealing with fugitive criminal when apprehended
18	Return of fugitive criminal by warrant
19	Surrender or return of accused or accused
20	Conveyance of accused or convicted person surrendered or returned
21	Accused or convicted person surrendered or returned
22	Liability of fugitive criminals to be arrested and surrendered or returned
23	Jurisdiction as to offences committed at sea or in air
24	Discharge of person apprehended if not surrendered or returned within two months
25	Release of persons arrested on bail
26	Abetment of extradition Offences
27	Lawfulness of and re-taking on escape from custody under warrants
28	Property found on fugitive criminal
29	Power of Central Government to discharge any fugitive criminal
30	Simultaneous requisitions
31	Restrictions on surrender
32	Sections 29 and 31 to apply without any modification thereof
33	Act not to affect the Foreigners Act, 1946
34	Extra territorial jurisdiction
34A	Prosecution on refusal to extradition
34B	Provisional arrest
34C	Provision of life imprisonment for death penalty
35	Notified orders and notifications to be laid before Parliament
36	Power to make rules
37	Repeals and savings

[15th September, 1962.]

An Act to consolidate and amend the law relating to the extradition of fugitive criminals 1*[and to provide for matters connected therewith or incidental thereto]

BE it enacted by Parliament in the Thirteenth Year of the Republic of India as follows:-