Section 56 in The Arbitration And Conciliation Act, 1996
56. Evidence.
(1)The party applying for the enforcement of a foreign award shall, at the time of application, produce before the Court(a)the original award or a copy thereof duly authenticated in the manner required by the law of the country in which it was made;(b)evidence proving that the award has become final; and(c)such evidence as may be necessary to prove that the conditions mentioned in clauses (a)and (c) of sub-section (1) of section 57 are satisfied.(2)Where any document requiring to be produced under sub-section (1) is in a foreign language, the party seeking to enforce the award shall produce a translation into English certified as correct by a diplomatic or consular agent of the country to which that party belongs or certified as correct in such other manner as may be sufficient according to the law in force in India.Explanation 1. - In this section and all the following sections of this Chapter, Court means the principal civil Court of original jurisdiction in a district, and includes the High Court in exercise of its ordinary original civil jurisdiction, having jurisdiction over the subject-matter of the award if the same had been the subject-matter of a suit, but does not include any civil Court of a grade inferior to such principal civil Court, or any Court of Small Causes.[Explanation. [Substituted by Act No. 3 of 2016 dated 31.12.2015.] - In this section and in the sections following in this Chapter, "Court" means the High Court having original jurisdiction to decide the questions forming the subject-matter of the arbitral award if the same had been the subject matter of a suit on its original civil jurisdiction and in other cases, in the High Court having jurisdiction to hear appeals from decrees of courts subordinate to such High Court.]
