40. The appellant or respondent shall before the hearing of the appeal supply the Court and the opposite party with copies or translations of any document upon the construction of which he considers the determination of the appeal depends. Such copies must have been made in the office of the Court and will be prepared in type at the cost of the party concerned, all papers which require translation according to Rule 2 being translated by the Court Translators. Where expedition is necessary the rates referred to in Rule 19, Chapter IX and Rule 5, Chapter XIV will be increased by 25 percent.
Such documents shall not in any case be referred to without the special leave of the Court but this Rule shall not preclude the Court from referring to any paper to which it considers a reference necessary for the ends of justice.
