Section 18 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
18.
Translation of documents: - Every document produced by . a party or his witness not written in the language of the Court or in English shall be accompanied by a correct translation of the document into the language of the Court or in English. The translation is correct. If the party is not represented by an Advocate, the Court shall have the translation certified by any person appointed by it in this behalf at the cost of the concerned party.
