Section 43(a) in Civil Court Rules of the High Court of Judicature at Patna
(a)Processes should ordinarily issue in the language of the Court; but processes sent for service at any place where the language is different from that of the Court issuing them should be accompanied by a translation in the language of such place or in English certified to be correct. [G.L. 1/21, G.L. 12/55.]
