Section 19 in The High Court of Karnataka Rules, 1959
19.
(1)Wherever any paper to be included in the paper book is not in the language of the Court it shall be translated into the language of the Court at the expense of the appellant or petitioner if it is a compulsory paper or a paper pointed out by him for inclusion in the paper book and in other cases at the expense of the party who requires it to be included in the paper book:[Provided that it shall not be necessary to translate into English documents and other papers which are in Kannada.] [Proviso Inserted by Notification No. LCA-I 444 of 1982 date 9.3.1983 KGD 17.3.1983](2)The Court may on application made by any party in its discretion direct that any document required to be translated by this rule need not be translated.
