Section 58 in Criminal Court Rules of the High Court of Judicature at Patna
58.
(a)In depositions in which there may be any doubt, as to the exact meaning of any expression used and in which the doubtful expression has an important bearing on the offence with which the accused is charged, the words actually used should be [written] [Substituted by C.S. No. 35.] in order that the Court may be in a position to determine their exact signification.(b)Should any instance occur in which a foreign language is used or in which the evidence may be delivered in a dialect to which a Judge may be unaccustomed, an interpreter may be employed.
