Section 122(2) in Rules of the High Court of Judicature for Rajasthan, 1952
(2)Such transliteration or translation shall be verified to be correct by the Advocate or the party filing it or by the person making it. In the latter case such person shall give his full name and address with such particulars as may be sufficient to identify him and verify such transliteration or translation in the following manner, namely:-"I (A.B.), do declare that I read and understand the language and character of the original and that the above is a true and accurate transliteration/translation thereof."Such transliteration or translation shall if so ordered the Court be revised and certified as correct by a translator on the establishment of the Court.
