(d)The translation charges shall be credited to Government when the translation work is done in the Translation Department and paid to the Special Translator if the translation is done by the Special Translator.(iii)When any document is officially translated, any order of the Court endorsed thereon shall be typed or got typed by the Translations Department, or the Special Translator as the case may be, on the translations the party concerned being charged for the typing work at the rate of [Rs. 2.00 per page] [Substituted vide High Court Notification No.C.2002/93, dated 30.10.2009.].
