(4)The charges for the transliteration or translation of documents under this Rule shall be such as may be fixed from time to time by the Registrar General. Where by these Rules a transliteration or translation may be certified as correct by [the Section Officer of the Translation Department] [Added by Notification No 353/VIII-C, dated January 9, 1953, published in the U.P.Gazette, Part II, dated June 6, 1953.] the person applying for such certificate shall pay such charge as may be prescribed by the Registrar General not exceeding sixty per cent of the charges prescribed for the transliteration or translation of such document. If the transliteration or translation is so defective that the work of revision and correcting it practically amounts to transliterating or translation it afresh the full charges may at the discretion of the Registrar General be charged for such work.
