[4th November, 1903] [Repealed by Act
34 of 1962, S. 37 (w.e.f. 5-1-1963)] An Act to consolidate and amend the law relating to
the Extradition and Rendition of Criminals Whereas
it is expedient to provide for the more convenient administration [1]
[* * *] of the Extradition Acts, 1870 (33 & 34 Vict., c. 52)[2];
and 1873 (36 & 37 Vict., c. 60)[3];
and of the Fugitive Offenders Act, 1881(44 & 45 Vict., c. 69)[4]; And
whereas it is also expedient to amend the law relating to the extradition of
criminals in cases to which the Extradition Acts, 1870 and 1873, do not apply; It is
hereby enacted as follows:- Chapter I PRELIMINARY (1)
This Act may be called
the Indian Extradition Act, 1903. [5] [(2) It extends to the whole of the India except [6]
[the territories which, immediately before the 1st November, 1956, were
comprised in] Part B States]; and (3) ??It shall come
into force on such day [7]as
the Central Government, by notification in the Official Gazette, may direct. In this
Act, unless is anything repugnant in the subject or context,- [8] [* * *] (b)? ??extradition offence? means any such offence
as is described in the First Schedule: (c)? ??Foreign State? means a State to which, for
the time being, the Extradition Acts, 1870 (33 & 34 Vict., c. 52); and 1873
(36 &37 Vict., c. 60), apply: (d)? ??High
Court? means the High Court as defined by the Code of Criminal Procedure for
the time being in force: (e) ???offence? includes any act wheresoever
committed which would, if committed in the States, constitute an offence: [9] [* * *] (f) ???rules? include prescribed forms: [10]
[* * *] [11] [(g) ?States? means all the territories for the time
being comprised within Part A States and Part C States]. Chapter II[12] SURRENDER OF FUGITIVE CRIMINALS IN CASE OF FOREIGN STATES (1)
Where a requisition is
made to the Central Government [13]
[* * *] by the Central Government of any Foreign State for the surrender of a
fugitive criminal of that State, who is in or who is suspected of being in the
States, the Central Government [14]
[* * *] may, if it thinks fit, issue an order to any Magistrate who would have
had jurisdiction to inquire into the crime if it had been an offence committed
within the local limits of his jurisdiction, directing him to inquiring into
the case. (2)
Summons or warrant for
arrest.-The Magistrate so directed shall issue a summons or warrant for the
arrest of the fugitive criminal according as the case appears to be one in
which a summons or warrant would ordinarily issue. (3)
Inquiry by Magistrate.-When
such criminal appears or is brought before the Magistrate, the Magistrate shall
inquire into the case in the same manner and have the same jurisdiction and
powers, as nearly as may be, as if the case were one triable by the Court of
Session or High Court, and shall take such evidence as may be produced in
support of the requisition and on behalf of the fugitive criminal, including
any evidence to show that the crime of which such criminal is accused or
alleged to have been convicted is an offence of a political character or is not
an extradition crime. (4)
Committed.-If the
Magistrate is of opinion that a prima facie case is made out in support of the
requisition, he may commit the fugitive criminal to prison to await the orders
of the Central Government [15]
[* * *]. (5)
Bail.-If the Magistrate
is of opinion that a prima facie case is not made in out of the requisition, or
if the case is one which is bailable under the provisions of the Code of
Criminal Procedure for the time being in force, the Magistrate may release the
fugitive criminal on bail. (6)
Magistrate's report.-The
Magistrate shall report the result of his inquiry to the Central
Government [16] [* *
*] and shall forward, together with such report, any written statement which
the fugitive criminal may desire to submit for the consideration of the
Government. (7)
Reference to High Court
if Government thinks necessary.-If the Central Government [17]
[* * *] is of opinion that such report on written statement raises an important
question of law, it may make an order referring such question of law to such
High Court as may be named in the order, and the fugitive criminal shall not be
surrendered until such question has been decided. (8)
Warrant for surrender.-If,
upon receipt of such report and statement or upon the decision of any such
question, the Central Government [18]
[* * *] is of opinion that the fugitive criminal ought to be surrendered, it
may issue a warrant for the custody and removal of such criminal and for his
delivery at a place and to a person to be named in the warrant. (9)
Lawfulness of custody
and re-taking under warrant for surrender.-It shall be lawful for any person to
whom a warrant is directed in pursuance of sub-section (8), to receive, hold in
custody and convey the person mentioned in the warrant, to the place named in
the warrant, and, if such person escapes out of any custody to which he may be
delivered in pursuance of such warrant, he may be re-taken as a person accused
of an offence against the law of the States may be re-taken upon an escape. (10)
Discharge of fugitive
criminals committed to prison after two months.-If such a warrant as is
prescribed by sub-section (8) is not issued and executed in the case of any
fugitive criminal, who has been committed to prison under sub-section (4),
within two months after such committal, the High Court may, upon application
made to it on behalf of such fugitive criminal, and upon application made to it
on behalf of such fugitive criminal, and upon proof that reasonable notice of
the intention to make such application has been given to the Central
Government [19] [* *
*], order such criminal to be discharged, unless sufficient cause is shown to
the contrary. (1)
Where it appears to any
Magistrate of the first class or any Magistrate specially empowered by
the [20] [Central
Government] in this behalf that a person within the local limits of his
jurisdiction is a fugitive criminal of a Foreign State, he may, if he thinks
fit, issue a warrant for the arrest of such person, on such information or
complaint and on such evidence as would, in his opinion, justify the issue of a
warrant if the crime of which he is accused or has been convicted had been
committed within the local limits of his jurisdiction. (2)
Issue of warrant to be
reported forthwith.-The Magistrate shall forthwith report the issue of a
warrant under this section to the [21]
[Central Government]. (3)
Person arrested not to
be detained unless order received.-A person arrested on a warrant issued under
this section shall not be detained more than two months unless within that
period the Magistrate receives an order made with reference to such person
under Section 3, sub-section (1). (4)
Bail.-In the case of a
person arrested or detained under this section the provisions of the Code of
Criminal Procedure for the time being in force relating to bail shall apply in
the same manner as if such person were accused of committing in the States the
crime of which he is accused or has been convicted. (1)
If the Central Government [22]
[* * *] is of opinion that the crime of which any fugitive criminal of a
Foreign State is accused or alleged to have been convicted is of a political
character, it may, if it think fit, refuse to issue any order under Section 3,
sub-section (1). (2)
Power of Government to
discharge any person in custody at any time.-The Central Government [23]
[* * *] may also at any time stay any proceedings taken under this Chapter and
direct any warrant issued under this Chapter to be cancelled and the person for
whose arrest such warrant had been issued to be discharged. The expressions ?the Police Magistrate?
and ?the Secretary of State? in Section 3 of the Extradition Act, 1870 (33
& 34 Vict., c. 52), shall be read as referring respectively to the
Magistrate directed to inquire into a case under Section 3 of this Act, and to
the Central Government [24]
[* * *]. Chapter III SURRENDER OF FUGITIVE CRIMINALS IN CASE OF STATES OTHER
THAN FOREIGN STATES (1)
Where an extradition
offence has been committed or is supposed to have been committed by a
person, [25] [* *
*] [26] [in
a Part B State or in the territories of any State outside India not being a
Foreign State], and such person escapes into or is in [27]
[the territories to which this Act extends], and the Political Agent in or for
such State issues a warrant, addressed to the District Magistrate of any district
in which such person is believed to be, [28]
[or if such person is believed to be in any presidency-town to the Chief
Presidency Magistrate of such town,] for his arrest and delivery at a place and
to a person or authority indicated in the warrant, such Magistrate shall act in
pursuance of such warrant and may give directions accordingly. (2)
Execution of such
warrant.-A warrant issued as mentioned in sub-section (1) shall be executed in
the manner provided by the law for the time being in force with reference to
the execution of warrants, and the accused person, when arrested, shall [29]
[be produced before the District Magistrate or Chief Presidency Magistrate, as
the case may be, who shall record any statement made by him; such accused
person shall then], unless released in accordance with the provisions of this
Act, be forwarded to the place and delivered to the person or authority
indicated in the warrant. (3)
Proclamation and
attachment in case of persons absconding.-The provisions of the Code of
Criminal Procedure for the time being in force in relation to proclamation and
attachment in the case of persons absconding shall, with any necessary
modifications, apply where any warrant has been received by a District
Magistrate [30] [or
Chief Presidency Magistrate] under this section as if the warrant had been
issued by himself. (1)
Where a Political Agent
has directed by endorsement on any such warrant that the person for whose
arrest it is issued may be released or executing a bond with sufficient
sureties for his attendance
before a person or authority indicated in this behalf in the warrant at a
specified time and place, the Magistrate to whom the warrant is addressed shall
on such security being given release such person from custody. (2)
Magistrate to retain
bond.-When security is taken under this section, the Magistrate shall certify
the fact to the Political Agent who issued the warrant, and shall retain the
bond. (3)
Re-arrest in case of
default.-If the person bound by any such bond does not appear at the time and
place specified, the Magistrate may, on being satisfied as to his default,
issue a warrant directing that he be re-arrested and handed over to any person
authorized by the Political Agent to take him into custody. (4)
Deposit in lieu of bond,
and forfeiture of bonds.-In the case of any bond executed under this section,
the Magistrate may exercise the powers conferred by the Code of Criminal
Procedure for the time being in force in relation to taking a deposit in lieu
of the execution of a bond and with respect to the forfeiture of bonds and the
discharge of sureties. (1)
Notwithstanding anything
contained in Section 7, sub-section (2), or in Section 8, when an accused
person arrested in accordance with the provisions of Section 7 is produced
before the District Magistrate or Chief Presidency Magistrate, as the case may
be, and the statement (if any) of such accused person has been recorded, such
Magistrate may, if he thinks fit, before proceeding further report the case to
the [32] [Central
Government] and, pending the receipt of order on such report, my detain such
accused person in custody or release on his executing a bond with sufficient
sureties for his attendance when required.] [33] [(2) In the case of any bond executed in pursuance of
this section, the District Magistrate or the Chief Presidency Magistrate, as
the case may be, may exercise the powers conferred by the Code of Criminal
Procedure for the time being in force in relation to taking a deposit in lieu
of the execution of a bond and with respect to the forfeiture of bonds and the
discharge of sureties.] Where a
requisition is made to the Central Government [34]
[* * *] by or on behalf of [35]
[any Part B State or any State outside India not being a Foreign State], for
the surrender of any person accused of having committed an offence in the
territories of such State, such requisition shall (except in so far as relates
to the taking of evidence to show that the offence is of a political character
or is not an extradition crime) be dealt within accordance with the procedure
prescribed by Section 3 for requisition made by the Government of any Foreign
State as if it were a requisition made by any such Government under that
section: Provided
that, if there is a Political Agent in or for any such State, the requisition
shall be made through such Political Agent. (1)
If it appears to any
Magistrate of the first class or any Magistrate empowered by the [36]
[Central Government] in this behalf that a person within the local limits of
his jurisdiction is accused or suspected of having committed an offence
in [37] [any
part B State or any State outside India not being a Foreign State] and that
such person may lawfully be surrendered to such State, or that a warrant may be
issued for his arrest under Section 7, the Magistrate may, if he thinks fit,
issue a warrant for the arrest for such person on such information or complaint
and on such evidence as would, in his opinion, justify the issue of a warrant
if the offence had been committed within the local limits of his jurisdiction. (2)
Issue of warrant to be
reported forthwith.-The Magistrate shall forthwith report the issue of a
warrant under this section, if the offence appears or is alleged to have been
committed in the territories of a State for which there is a Political Agent,
to such Political Agent and in other cases to the [38]
[Central Government]. (3)
Limit of time of
detention of person arrested.-A person arrested on a warrant issued under this
section shall not, without the special sanction of the [39]
[Central Government], be detained more than two months, unless within such
period the Magistrate receives an order made with reference to such person in
accordance with the procedure prescribed by Section 9, or a warrant for the
arrest of such person under Section 7. (4)
Bail.-In the case of a
person arrested or detained under this section, the provisions of the Code of
Criminal Procedure for the time being in force relating to bail shall apply in
the same manner as if such person were accused of committing in the States the
offence with which he is charged. (1)
A person accused of an
offence committed in the States, not being the offence for which he surrender
is asked, or undergoing sentence under any conviction in the States, shall not
be surrendered in compliance with a warrant issued by a Political Agent under
Section 7 or a requisition made by or on behalf of [40]
[any Part B State or any State outside India not being a Foreign State] under
Section 9, except on the condition that such person be re-surrendered to the
Central Government [41]
[* * *] on the termination of his trial for the offence for which his surrender
has been asked: Provided
that no such condition shall be deemed to prevent or postpone the execution of
a sentence of death lawfully passed. (2)
Suspension of sentence
on surrender.-On the surrender of a person undergoing sentence under a
conviction in the States, his sentence shall be deemed to be suspended until
the date of his re-surrender, when it shall revive and have effect for the
portion thereof which was unexpired at the time of his surrender. The
provisions of this Chapter with reference to accused persons shall, with any
necessary modifications, apply
to the case of a person who, having been convicted of an offence in the
territories of [42]
[any Part B State or any State outside India not being a Foreign State], has
escaped into or is in the States before his sentence has expired. Every
person who is accused or
convicted of abetting or attempting to commit any offence shall be deemed, for
the purposes of this Chapter, to be accused or convicted of having committed
such offence, and shall be liable to be arrested and surrendered accordingly. It
shall be lawful for any person
to whom a warrant is directed in pursuance of the provisions of this Chapter,
to receive, hold in custody and convey the person mentioned in the warrant, to
the place named in the warrant, and, if such person escapes out of any custody
to which he may be delivered in pursuance of such warrant, he may be re-taken
as a person accused of an offence against the law of the States may be re-taken
upon an escape. The
Central Government [43]
[* * *] may, by order, stay any proceedings taken under this Chapter, and may direct any warrant issued under
this Chapter to be cancelled, and the person for whose arrest such warrant has
been issued to be discharged. The
provisions of this Chapter shall apply to an offence or to an extradition
offence, as the case may be, committed before the passing of this Act, and to
an offence in respect of which a Court [44]
[in the States] has concurrent jurisdiction. (1)
In any proceedings under
this Chapter, exhibits and depositions (whether received or taken in the presence
of the person against whom they are used or not) and copies thereof, and
official certificates of facts and judicial documents stating facts, may, if
duly authenticated, be received as evidence. (2)
Authentication of the
same.-Warrants, depositions or statements on oath which purport to have been
issued, received or taken by any Court of Justice outside the States, or copies
thereof, and certificates of, or judicial documents stating the fact of,
conviction before any such Court, shall be deemed duly authenticated,- (a)
if the warrant purports
to be signed by a Judge, Magistrate, or officer of the State where the same was
issued or acting in or for such State: (b)
if the depositions or
statements or copies thereof purport to be certified, under the hand of a Judge,
Magistrate or officer of the State where the same were taken, or acting in or
for such State, to be the original depositions or statements or to be true
copies thereof, as the case may require: (c)
if the certificate of,
or judicial document stating the fact of, a conviction purports to be certified
by a Judge, Magistrate or officer of the State where the conviction took place
or acting in or for such State: (d)
if the warrants,
depositions, statements, copies, certificates and judicial documents, as the
case may be, are authenticated by the oath of some witness or by the official
seal of a minister of the State where the same were respectively issued, taken
or given. (3)
Definition of ?warrant?.-For
the purpose of this section ?warrant? includes any judicial documents
authorizing the arrest of any person accused or convicted of an offence. Nothing
in this Chapter shall derogate from the provisions of any treaty for the
extradition of offenders, and
the procedure provided by any such treaty shall be followed in any case to
which it applies, and the provisions of this Act shall be modified accordingly. Chapter IV[45] RENDITION OF FUGITIVE OFFENDERS IN HIS MAJESTY'S
DOMINIONS For the
purpose of applying and carrying into effect in British India the provisions of
the Fugitive Offenders Act, 1881 (44 & 45 Vict., c. 69.), the following
provisions are hereby made:- (a)
the powers conferred on
?Governors? of British possessions [46]
[shall be powers of the Central Government]: (b)
the powers conferred on
a ?Superior Court? may be exercised by any Judge of a High Court: (c)
the powers conferred on
a ?Magistrate? may be exercised by any Magistrate of the first class or by any
Magistrate empowered by the [47]
[Central Government] in that behalf: and (d)
the offences committed
in the States to which the Act applies, are piracy, treason, and any offences
punishable under the Indian Penal Code (45 of 1860) with rigorous imprisonment
for a term of twelve months or more or with any greater punishment. Chapter V OFFENCES COMMITTED AT SEA Where
the Government of any State outside India makes a requisition for the surrender
of a person accused of an
offence committed on board any vessel on the high seas which comes into any
port of the States, the [48]
[Central Government] and any Magistrate having jurisdiction in such port and
authorized by the [49]
[Central Government] in this behalf may exercise the powers conferred by this
Act. Chapter VI EXECUTION OF COMMISSIONS ISSUED BY CRIMINAL COURTS
OUTSIDE THE STATES The
testimony of any witness may be obtained in relation to any criminal matter
pending in any Court or tribunal in any country or place outside the States in
like manner as it may be obtained in any civil matter under the provisions of
the Code of Civil Procedure for the time being in force with respect to
commissions, and the provisions of that Code relating thereto shall be
construed as if the term ?suit? included a criminal proceeding: Provided
that this section shall not apply when the evidence is required for a Court or
tribunal in any State outside India other than [50]
[an Indian Court] and the offence is of a political character. Chapter VII SUPPLEMENTAL (1)
The Central Government
may make rules[51] to carry out the purposes of this Act. (2)
In particular and
without prejudice to the generality of the foregoing power, such rules may
provide for- (a)
the removal of prisoners
accused or in custody under this Act, and their control and maintenance until
such time as they are handed over to the persons named in the warrant as
entitled to receive them; (b)
the seizure and
disposition of any property which is the subject of, or required for proof of,
any alleged offence to which this Act applies; (c)
the pursuit and arrest
in the States, by officers of the Government or other persons authorized in
this behalf, of persons accused of offences committed elsewhere; and (d)
the procedure and
practice to be observed in extradition proceedings. (3)
Rules made under this
section shall be published in the Official Gazette and shall thereupon have
effect as if enacted by this Act. Notwithstanding
anything in the Code of Criminal Procedure, 1898 (5 of 1898), any person
arrested without an order from a Magistrate and without a warrant, in pursuance
of the provisions of Section 54, clause seventhly, of the said Code, may, under the orders of a
Magistrate within the local limits of whose jurisdiction such arrest was made,
be detained in the same manner and subject to the same restrictions as a person arrested on a warrant issued by such
Magistrate under Section 10. [Repealed by the Repealing and Amending Act,
1914 (10 of 1914), Section 3 and Schedule II.] FIRST SCHEDULE EXTRADITION OFFENCES [See Section 2, clause (b), and Chapter III (Surrender
of Fugitive Criminals in case of States other than Foreign State).] [The sections referred to are the sections of the Indian
Penal Code.] Frauds
upon creditors (Section 206). Resistance
to arrest (Section 224). Offences
relating to coin and stamps (Sections 230 to 263-A). Culpable
homicide (Sections 299 to 304). Attempt
to murder (Sections 307). Thagi
(Sections 310, 311). Causing
miscarriage, and abandonment of child (Sections 312 to 317). Causing
hurt (Sections 323 to 333). Wrongful
confinement (Sections 347, 348). Kidnapping
and slavery (Sections 360 to 373). Rape
and unnatural offences (Sections 375 to 377). Theft,
extortion, robbery, etc. (Sections 378 to 414). Cheating
(Sections 415 to 420). Fraudulent
deeds, etc. (Sections 421 to 424). Mischief
(Sections 425 to 440). Lurking
house-trespass (Sections 443, [52]
[444]). Forgery,
using forged documents, etc. (Sections 463 to 477-A). [53] [Desertion from any unit of [54]
[the Armed Forces maintained by a Part B State] declared by the Central
Government, by notification in the Official Gazette, to be a unit desertion
from which is an extradition offence.] Piracy
by law of nations. Sinking
or destroying a vessel at sea, or attempting or conspiring to do so. Assault
on board a ship on the high seas with intent to destroy life or to do grievous
bodily harm. Revolt
or conspiracy to revolt by two or more persons on board a ship on the high seas
against the authority of the master. Any
offence against any section of the Indian Penal Code (45 of 1860) or against
any other law which may, from time to time, be specified by the Central
Government by notification in the Official Gazette either generally for all
States or specially for any one or more States. SECOND SCHEDULE Enactments
repealed.-[Repealed by the Repealing
and Amending Act, 1914 (10 of 1914), Section 3 and Schedule II.] [1] The words ?in the
Provinces of India ?repealed by
the A.O. 1950. [2] Collection of
Statutes, Vol. I. [3] Collection of
Statutes, Vol. I. [4] Collection of
Statutes, Vol. I. [5] Substituted by the A.O. 1950 for
the former sub-section (2). [6] Inserted by 2 A.L.O., 1956 (w.e.f. 1-11-1956). [7] The Act was
brought into force on 1-6-1904, see Gazette
of India, 1904, Pt. I, p. 364. [8] Clause (a) omitted by Act 17 of 1949, Section 5. [9] The word
?and? omitted by the
A.O. 1950. [10] Inserted by the A.O. 1950. [11] Inserted by the A.O. 1950. [12] Chapter II has
been declared to have effect in the States as if it were part of the
Extradition Act, 1870 (33& 34 Vic., c. 52); see Order in Council, dated 7-3-1904, Gazette of India,
1904 Pt. I, p. 363. [13] The words ?or to
any L.G.? repealed by
the A.O. 1937. [14] The words ?or the
L.G., as the case may be? repealed by
the A.O. 1937. [15] The words ?or the
L.G., as the case may be? repealed by
the A.O. 1937. [16] The words ?or the
L.G., as the case may be? repealed by
the A.O. 1937. [17] The words ?or the
L.G., as the case may be? repealed by
the A.O. 1937. [18] The words ?or the
L.G., as the case may be? repealed by
the A.O. 1937. [19] The words ?or the
L.G., as the case may be? repealed by
the A.O. 1937. [20] Substituted by the A.O. 1937 for ?L.G.? [21] Substituted by the A.O. 1937 for ?L.G.? [22] The words
?or any L.G.? repealed by
the A.O. 1937. [23] The words ?or the L.G.? repealed by the A.O. 1937. [24] The words ?or the
L.G., as the case may be? repealed by
the A.O. 1937. [25] The words ?not
being a European British subject? omitted by
Act 17 of 1949, Section 5. [26] Substituted by the A.O. 1950 for ?in the territories of any
State not being a Foreign State?. [27] Substituted by the A.O. 1950 for ?the Provinces?. [28] Inserted by Act 1 of 1913, Section 2. [29] Inserted by Act 1 of 1913, Section 2. [30] Inserted by Act 1 of 1913, Section 2. [31] Section 8-A inserted by Section 3 of Act 1
of 1913, renumbered as
sub-section (1) of that section by Act 3 of 1947, Section 2. [32] Substituted by the A.O. 1937 for L.G.? [33] Sub-section (2)
was inserted by Act 3
of 1947, Section 2. [34] The words ?or to
any L.G.? repealed by
the A.O. 1937. [35] Substituted by the A.O. 1950 for ?any State not being a Foreign
State?. [36] Substituted by the A.O. 1937 for ?L.G.? [37] Substituted by the A.O. 1950 for ?any State not being a Foreign
State?. [38] Substituted by the A.O. 1937 for ?L.G.? [39] Substituted by the A.O. 1937 for ?L.G.? [40] Substituted by the A.O. 1950 for ?any State not being a Foreign
State?. [41] The words ?or the
L.G., as the case may be? repealed by
the A.O. 1937. [42] Substituted by the A.O. 1950 for ?any State not being a Foreign
State?. [43] The words ?or the
L.G.? repealed by the
A.O. 1937. [44] Substituted by the A.O. 1948 for ?of British India?. [45] An Order in
Council, dated 7-3-1904, has declared that this Chapter shall be recognized and
given effect to throughout His Majesty's Dominions and on the high seas as if
it were a part of the Fugitive Offenders Act, 1881 (44 and 45 Vict., c. 69). [46] Substituted by the A.O. 1937 for ?may be exercised by any L.G.? [47] Substituted by the A.O. 1937 for ?L.G.? [48] Substituted by the A.O. 1937 for ?L.G.? [49] Substituted by the A.O. 1937 for ?L.G.? [50] Substituted by the A.O. 1950 for ?a British Court?. [51] For such
rules, see Gazette of
India, 1904, Pt. I, p. 364; see Gazette
of India, 1925, Pt. I, p. 630. [52] Substituted by Act 10 of 1914, Section 2 and Schedule I, for
?446?. [53] Substituted by Act 16 of 1922, Section 2, for ?Desertion from
any body of Imperial Service Troops?. [54] Substituted by the A.O. 1950 for ?Indian States Forces?.Extradition Act, 1903 [Repealed]
[Act 15 of 1903]