Section 78(6) in The Evidence Act, 1977 (1920 A.D)
(6)public documents of any other class in a foreign country,-by the original, or by a copy certified by the legal keeper, thereof, with a certificate under the seal of a notary public or of [an Indian Counsel] [Substituted by A.L.O. 2008 for 'a British Consul'.] or diplomatic agent, that the copy is duly certified by the officer having the legal custody o the original, and upon proof of the character of the document according to the law of the foreign country.Presumptions as to Documents
