27. Language if not known, document be interpreted by translation Department.
- (i) The officer administering the oath of affirmation for the purpose of affidavits shall satisfy himself that the language in which the affidavit is sought to be made is known to the deponent.(ii)If the language is not known or understood by the deponent, the officer administering the oath or affirmation shall, where the deponent is represented by an advocate, require the said Advocate to certify in writing below the affidavit that the contents of the affidavit are interpreted to the deponent in a language known to him,(iii)Where the party is not represented by an Advocate, the officer administering the oath or affirmation shall direct a translator from Translation Department to interpret the contents of the document to the deponent on the payment of such fees as may be prescribed. The Translator interpreting the document shall certify below the document that its contents have been interpreted to the deponent in a language known to him.(iv)When the officer administering the oath or affirmation is satisfied that the languages of the document is known or understood by the deponent, or when the advocate or the translator certified that the contents have been interpreted to the deponent in a language known to him, the oath shall be administered and the affidavit completed by the signature of the deponent below the declaration on oath in the presence of the Officer, and the certification by the Officer of the administration of the oath.
