- (i) Notes for translations or where translations are prepared by Advocates, such translations shall be filed within a week of the date of notification of the receipt of the Record.(ii)Notes filed by advocates for translations shall be accompanied by an undertaking to pay the translation charges as soon as the translations are ready.(iii)The charges for translation and the mode of recovery of translation charges shall be the same as prescribed in Rule 119(i) of these Rules.Appointment of Advocates for Undefended Accused.
