Section 27(2) in Criminal Courts - Rules and Orders
(2)When an affidavit is read, translated or explained as herein provided the officer administering the oath shall certify in writing at the foot of the affidavit that it has been so read, translated or explained in his presence and that the deponent seemed perfectly to understand the same at the time of making the affidavit and made his signature or finger impression in the presence of the officer; otherwise shall not be used in evidence.
