Section 885 in Rules of the High Court of Judicature for Rajasthan, 1952
885. Copy of document in it language or character not current in the State.
- Where an application is made for a copy of any document in a language or character with which no copyist on the establishment of the Court is acquaint ed, the Registrar shall, if possible, arrange, for the preparation of a copy by any competent person acquainted with such language or character, who may, in his opinion, be relied upon For the purpose. In such a case the person preparing the copy shall verify it in the following manner, namely:-"I (A.B.) declare that 1 read and understand the language and character of the original and that the above is a true and accurate copy thereof."If no such person can be found, the Registrar may send the document together with a copy of this Rule to a Court in another State where such language or character may be in use and request it to have the copy made. Any additional charges incurred shall be borne by the applicant.If agreed to by the person applying for such copy, the Registrar may, instead, have a photographic copy prepared of such document, if possible, on payment by the applicant of all such additional charges as may be incurred.
