Section 845(3) in Rules of the High Court of Judicature for Rajasthan, 1952
(3)(i)When processes or summons (both in civil and criminal cases) are issued in a language other than the official language of the receiving Court, such processes or summons should be accompanied by an authorised English translation.(ii)The report from the receiving Court to the originating Court regarding the service or non-service of the processes or summons should similarly be accompanied by an authorised English translation of the report.
