390. Transmission of English Transcript where record is not in English.
- Where the proceedings from which the appeal arises were in courts below in language other than English the office shall within 6 months from the date of the service on the respondent of the notice of petition of appeal transmit to the Supreme Court in triplicate a transcript in English of the Record proper of the appeal to be laid before the Supreme Court, one copy of which shall be duly authenticated. The provisions contained in rules 15 to 20 of Order XV of the Supreme Court Rules, 1966, shall apply to the preparation and transmission to the Supreme Court of the said transcript record.
