The Repatriation of Prisoners Act, 2003

Contents
Sections	Particulars
1	Short title and commencemen
2	Definitions
3	Application of Ac
4	Application for transfer by a prisoner
5	Consideration of request by Central Governmen
6	Comments of contracting State
7	Consideration of request by Central Governmen
10	Transfer of record
11	Power of court and Central Government shall not be affected
12	Transfer into India
14	Power to make rules
16	Power to remove difficulties

An Act to provide for the transfer of certain prisoners from India to country or place outside India and reception in India of certain prisoners from country or place outside India. BE it enacted by Parliament in the Fifty-fourth Year of the Republic of India as follows:-