13. Determination of prison and issue of warrant for receiving transfer in India.—
(1) The
Central Government shall, in consultation with a State Government, determine the prison situated within
the jurisdiction of such State Government where the prisoner with respect to whom a warrant has been
issued under sub-section
(2) of section 12, shall be lodged and the officer who shall receive and hold him
in custody.
(2) The Central Government shall authorise any officer not below the rank of a Joint Secretary to that
Government to issue a warrant under sub-section
(2) of section 12 and to direct the officer referred to in
sub-section
(1) to receive and hold the prisoner, with respect to whom the warrant is issued, in custody.
(3) It shall be lawful for the officer referred to in sub-section
(1) to receive and hold in custody any
prisoner delivered to him under the direction made in the warrant issued under sub-section
(2) of
section 12 and to convey such prisoner to any prison determined under sub-section
(1) for being dealt
with in accordance with the said warrant and if the prisoner escapes from such custody, the prisoner may
be arrested without warrant by any person who shall without undue delay deliver such prisoner to the
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officer in charge of the nearest police station and the prisoner so arrested shall be liable for committing an
offence under section 224 of the Indian Penal Code (45 of 1860) and shall also be liable to be dealt with
in accordance with the said warrant.
(4) A warrant under sub-section
(2) of section 12 shall provide for—
(a) the bringing of the prisoner into India from a contracting State or a place outside India;
(b) the taking of such prisoner in any part of India being a place at which effect may be given to
the provisions contained in the warrant;
(c) the nature and duration of imprisonment of the prisoner in accordance with the terms and
conditions referred to in sub-section
(1) of section 12 and the imprisonment of such prisoner in India
in such manner as may be contained in the warrant; and
(d) any other matter which may be prescribed.
(5) Notwithstanding anything contained in any other law for the time being in force, the
imprisonment of aprisoner in compliance with a warrant issued under sub-section
(2) of section 12 shall
be deemed to be imprisonment under a sentence of a court competent to pass such a sentence of
imprisonment in India.
(6) If the sentence of imprisonment passed against the prisoner in the contracting State is
incompatible with the Indian law as to its nature, duration or both, the Central Government may, by order,
adapt thesentence of such punishment as to the nature, duration or both, as the case may be, as is
compatible to the sentence of imprisonment provided for a similar offence had that offence been
committed in India:
Provided that the sentence so adapted shall, as far as possible, correspond with the sentence imposed
by the judgment of the contracting State to the prisoner and such adapted sentence shall not aggravate the
punishment, by its nature, duration or both in relating to the sentence imposed in the contracting State.
