116. Parties to state clearly exhibit numbers of documents to be translated officially or portion thereof and deposit of estimated translation charges.
- (i) Notes for official translations shall clearly state the EXHIBIT number and portions of documents the translation of which are required. The portions of the documents required to be the translated shall be initialed.(ii)Where documents included in lists for private translation are not intended to be translated in whole the portion intended to be translated shall be clearly indicated in the list.(iii)Notes for official translation filed by parties in person or advocates who do not personally undertake to pay translation charges shall be referred to the Senior Translator for estimating translation charges including the charges for the requisite number of typed copies of the translations. Such party or advocate shall, within 15 days from the date of the receipt of the intimation regarding the estimated charges from the Senior Translator deposit the estimated charges:Provided that no such deposit shall be required to be made if any advocate in his note for translation personally undertakes to pay the translation charges.(iv)The work of translation shall not be commenced unless deposit is made or an undertaking is given.
