Section 222 in Rules of the High Court of Judicature for Rajasthan, 1952
222. Translation of a paper when it cannot be arranged for by Registrar.
- If any paper to be included in a paper book is in a language other than Hindi or English the Registrar may ask the party applying for the inclusion of such paper in the paper book, to provide an expert who may be able to translate it into English or transliterate it and a translation or transliteration made by such person may be accepted and included in the paper book provided that it is verified by him in the following manner, namely:-"I, (A.B.) do declare that I read and understand the language andcharacter of the original, and that the above is a true and accurate translation thereof."
