(1)The officer shall, before administering the oath, ask the deponent if he has read the affidavit and understood the contents thereof, and if the latter states that he has not read it, or appears not fully to understand the contents thereof, or appears to be blind, illiterate or ignorant of the language in which it is written, the officer administering the oath shall read and explain or cause some other competent person to read and explain in his presence the affidavit to the deponent in a language which both the deponent and the officer administering the oath understand.(2)When an affidavit is read, translated or explained as herein provided the officer administering the oath shall certify in writing at the foot of the affidavit that it has been so read, translated or explained in his presence and that the deponent seemed perfectly to understand the same at the time of making the affidavit and made his signature or finger impression in the presence of the officer; otherwise shall not be used in evidence.
