Section 393 in Civil Court Rules of the High Court of Judicature at Patna
393.
When an application is made for the copy of any document in a language or character with which no Copyist on the Courts establishment is acquainted, the Judge-in-Charge shall arrange, if possible, for a copy to be made thereof and compared with the original by such persons acquainted with the aforesaid language or character as are forthcoming and may in his opinion be relied upon for the purpose.
