- (i) A fee of Rs. 16/- shall be charged for estimating the translation charges. The Registrar shall however have power to reduce the amount of this fee in appropriate cases.(ii)If, after having due regard to the amount of deposit made under rule 406 and the number of documents to be translated for the purpose of inclusion in the transcript record, the office deems it necessary to obtain an estimate of the translation charges prior to the actual entrusting of the work of translation, the Translation Department shall certify the necessary estimate within 15 days after the documents to be translated are determined and specified.
