26. If the respondent does not enter an appearance or fails to deliver his list or to make the deposits required by the foregoing rules, the paper-book shall be prepared in accordance with the appellants' lists :
Provided that a respondent may subsequently be permitted by the Registrar to get the papers and documents required by him translated and included in the paper-book, if he makes an application for this purpose at any time before the case is placed on the monthly list. The charges for preparing the copies and translations under this proviso shall be one and half times, those prescribed in Rule 7.
