- All plaints, answers and written statements should be drafted by the Government pleader in English, and should be filed in Court in English unless there be good reasons for using the vernacular.All written statements should be in English. When any document that is not in English has to be submitted to the Legal Remembrancer, a translation should be sent in its place, unless the actual wording of the document is of importance, in which case a transliteration should be substituted. In no case should any document be submitted to the Legal Remembrancer in the vernacular character. In the case of maps it will be sufficient to write a translation under any vernacular words that appear on the map. The vernacular figures need not be translated.
