117. Rules of translation charges, official translation by Translators department or Special Translators, payment of Translation charges.
- (i) All official translations shall be charged for at the rate or [Rs. 15.00 per page and Rs. 7.50 for half of the page] [Substituted vide High Court Notification No.C.2002/93, dated 30.10.2009.] which shall include the charges for supply of Five typed copies of translation, one original copy and four carbon copies and at the rate of [Rs. 1.50 per page] [Substituted vide High Court Notification No.C.2002/93, dated 30.10.2009.] for each extra carbon copy required by the Advocate or a Party concerned:Provided that no such charges shall be payable in criminal appeals and applications by an accused in jail, who is not represented by an Advocate and in the case or memorandum of appeal or cross-objections filed by a party in person.All official translation will be made, whenever possible, by the Translator's office and when that is not possible, by a Special Translator who shall be either a retired Translator of such advocate as may be authorised by the Chief Justice. In case of congestion or work in the Translator's office and likelihood of delay in furnishing of translation, the Registrar may, instead of assigning the translation work to that office, assign it, on payment of the prescribed charges, to the Special Translator appointed by him for the purpose. The Registrar in such cases may further direct that the work of translations shall be completed and the translations with necessary typed copies supplied within the time fixed by him.(ii)(a)The total amount of translation charges payable by any party or his Advocate shall be computed and certified by 'the Senior Translator when the translation is done in the translation Department or by the Superintendent of the Civil, Criminal or Supreme Court Branch as the case may be, when the translation is done by a Special Translator.(b)The Senior Translator or the Superintendent concerned shall serve an intimation on the party or his Advocate to deposit the translation charges in the Nazir's office within a week of the receipt of the intimation.When the estimated charges of costs of translation have been deposited by the party or his Advocate, shall be given an intimation only for payment of the excess amount, if any, when the total amount of translation charges is in excess of the amount deposited.When the amount of translation charges is less than the amount deposited, the excess amount of the deposit shall be refunded to the party or his Advocate.(c)The party or advocate shall deposit the translation charges of the excess amount payable for translation charges, as the case may be, within one week of the receipt of the intimation. The Registrar may extend time for or condone delay in making the deposit for a period not exceeding 15 days. If the translation charges are not paid within the time prescribed or within the time extended by the Registrar under this rule, the procedure prescribed in Chapter XII shall be followed.(d)The translation charges shall be credited to Government when the translation work is done in the Translation Department and paid to the Special Translator if the translation is done by the Special Translator.(iii)When any document is officially translated, any order of the Court endorsed thereon shall be typed or got typed by the Translations Department, or the Special Translator as the case may be, on the translations the party concerned being charged for the typing work at the rate of [Rs. 2.00 per page] [Substituted vide High Court Notification No.C.2002/93, dated 30.10.2009.].
