The Extradition Act, 1962

3. Application of Act. 

1. 2*[The  Central Government  may, by notified order,  direct that  the provisions  of this  Act, other than Chapter III,  shall apply to such foreign State or part thereof as may be specified in the order.]
2. The  Central Government may, by the same notified order as is  referred to  in sub-section  (1) or  any  subsequent  notified  order, restrict such application to fugitive criminals found, or suspected to  be, in such part of India as may be specified in the order.
3. Where the notified order relates to a treaty State ,-

1. It shall set out in full the extradition treaty with that State;
2. It shall not remain in force for any period longer than that treaty; and

1. Subs. & omitted by Act 66 of 1993, s. 4 (w.e.f. 18-12-1993)
2. Subs. by s. 5 ibid (w.e.f. 18-12-1993)

1. the  Central  Government  may,  by  the  same  or  any subsequent notified  order, render  the application  of this Act  subject to  such  modifications,  exceptions, conditions  and  qualifications  as  may  be  deemed expedient for implementing the treaty with that State.

4. 1*[Where  there is  no extradition treaty made by India with  any foreign  State, the  Central Government  may, by  notified  order,  treat any  Convention to  which India and a foreign State are parties,  as an  extradition treaty  made  by  India  with  that  foreign  State  providing for extradition in respect of the offences specified in that Convention.]

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