Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Repatriation of Prisoners Rules, 2004 CONTENTS 1. Short title and commencement 2. Definitions 3. Form of application 4. Means of forwarding the application 5. Form of warrants Repatriation of Prisoners Rules, 2004 In exercise of powers conferred by Section 14 of the (49 of 2003), the Central Government hereby makes the following rules, namely 1. Short title and commencement :- (1) These rules may be called the Repatriation of Prisoners Rules, 2004 (2) They shall come into force on the date of their publication in the Official Gazette 2. Definitions :- In these rules, unless the context otherwise requires:- (a) "Act" means the Repatriation of Prisoners Act, 2003 (49 of 2003); (b) "Application" means an application made under Section 4 of the Repatriation of Prisoners Act, 2003 (c) "diplomatic channel" means through the missions of the respective countries; (d) "section" means a section of the Act; (e) all other words and expressions used in these rules and not defined but defined in the Act shall have the meanings respectively assigned to them in that Act, 3. Form of application :- An application under Section 4 of the Repatriation of Prisoners Act, 2003 shall be made by a prisoner for his transfer on a plain paper and in Form I appended to these rules and in accordance with the procedure and instructions set out in that form. 4. Means of forwarding the application :- The application of the prisoner along with other information as required under sub-section (1) of Section 6 OF THE Repatriation of Prisoners Act, 2003 , shall be forwarded by the Central Government to the Government of the contracting State either directly or through the diplomatic channel. 5. Form of warrants :- (1) A warrant under sub-section (1) of Section 7 of the Repatriation of Prisoners Act, 2003 shall be issued in Form 2 appended to these rules and in accordance with the procedure and instruction set out in that form. (2) A warrant under sub-section (2) of Section 12 of the Repatriation of Prisoners Act, 2003 shall be issued in Form 3 appended to these rules and in accordance with the procedure and instructions set out in that form.