Section 186 in The Railway Protection Force Rules, 1987
186. Evidence when translated.
-186.1When any evidence is given in a language which the Presiding Officer or theaccused does not understand, the evidence shall be translated for the Presiding Officeror the accuse din a language which the Presiding Office or the accused understands.186.2The Presiding Officer shall for this purpose either appoint an interpreter orshall himself act as interpreter after taking the oath or affirmation specified in rule188.1.186.3When documents are produced for the purpose of formal proof, it shall be in the discretion of the Presiding Officer to cause as much to be interpreted as appearsnecessary to him.
