Section 20(1) in The Orissa Registration Rules, 1988
(1)When a power of attorney is presented for attestation or when an attested power of attorney is produced by an agent with, or in connection with, a document presented for registration and it is written or authenticated or both written and authenticated in a language or languages not commonly used in the district, the registering officer shall if he does not understand the language, demand a true translation of the power or the endorsement or authentication as the case may be, in English or in a language commonly used in the district.
