Section 45 in Railways Rates Tribunal (Procedure) Regulations, 1990
45. Oral evidence.-
(1)The oral evidence or a witness shall be taken down in the open court in English under the direction of the Tribunal and the Typewritten copy shall be initialled by the Chairman or by any Member of the Tribunal.(2)When evidence is given by a witness in a language other than English, the Tribunal may appoint an interpreter who shall take oath or solemnly affirm that he will render the evidence into English correctly. The interpreter shall be paid such fees as may be directed by the Tribunal.
