372. Estimate of Translation charges to be prepared and served.
- Immediately after the removal of office objections the Senior translator shall prepare an estimate of the cost of translations of any documents of papers which are not in English. An intimation of the estimated translation charges shall be served upon the petitioner or his advocate who shall deposit the said estimated charges within seven days from the service of the intimation. The translations shall be completed as soon as possible after the deposit is made and in any event not later than seven days from the date of deposit. As soon as the translations are ready, they shall be supplied forthwith to the petitioner who shall pay additional charges if any and acknowledge receipt of the translations in writing.
