Section 4(3) in The Tamil Nadu Electricity Regulatory Commission - Conduct of Business Regulations, 2004
(3)Any translation which is agreed to by the parties to the proceedings or which any of the parties may furnish with a certificate of the person who had translated the same to English, may be accepted by the Commission as a true translation. The Commission, in appropriate cases, may insists for translation in English of the said documents by an officer or person designated by the Commission for the purpose.
