327. Respondents to supply his paper-books and bill of cost of paper-books.
- The office shall, as soon as the paper-books are received, supply the copies thereof to the respondent and the respondent shall, if he desires to reply upon any documents or papers which are not included in the paper-book supplied by the appellant, within 15 days from the receipt of such paperbook or within such time not exceeding 15 days as may be granted by the Registrar, supply his. paper-book with the requisite number of copies thereof, containing the translations and transliterations, as the case may be, of the document or papers on which he wishes to rely. The respondent shall also supply a statement as to the folios and the bill of costs in regard to the preparation of his paper-book to the Registrar in the same manner as prescribed for the appellant.
