319. Respondent to supply his paper-books and Bill of Costs of paper-book.
-The office of the High Court shall, as soon as the paperbooks are received, supply copies thereof to the respondent. If any respondent desires to rely upon documents or papers which are not included in the paper-book supplied by the appellant, he shall, within 15 days from the receipt of such paper-book, or within such further time as the court may allow, supply his paper book with the requisite number of copies thereof containing translations, as the case may be, of the documents or papers on which he wishes to rely. Such respondent shall also supply to the Registrar in the same manner as the appellant a statement as to the number of folios and the bill of costs for the preparation of his paper-book.
