Section 57 in Criminal Rules of Practice and Circular Orders, 1990
57. Charges for interpretation:
- Sessions Judges and Chief Judicial Magistrates are authorised to incur under intimation to the High Court, expenditure to a limit not exceeding Rs. 150/- (Rupees one hundred and fifty only) in each case on account of interpretation of evidence in a language not understood by the accused of in a language other than the language of the Court and not understood by the Advocate of the accused or by the Court. They are also authorised within the limit prescribed to pass similar charges incurred by Magistrates subordinate to them.Explanation: - The provisions of the foregoing paragraph shall also apply to cases of interpretation of statements made by the deaf and dumb or the dumb and to the payment of remuneration to the expert interpreting such statements.
