Section 179(1) in The High Court of Chhattisgarh Rules, 2007
(1)In all paper books, unless there is an order to the contrary of the Court or the Registrar (Judicial) whether prepared by the office of the Court or by the parties, papers in Hindi, in Devanagari or any other script shall be printed or typed, as the case may be, in Hindi, in Devanagari or such other script. Paper in vernacular other than Hindi may be translated in English before being included in the paper books :Provided that if at the time of hearing or even before, it is considered necessary to have all or any of the vernacular papers in the paper books, translated into English, the required translation and their typing shall be done in the office of the Court or by any of the parties as directed by the Court and the cost thereof, both the translation and typing, shall unless otherwise directed by the Court, be borne by the party at whose instance the paper has been included in paper books.
