(1)All documents presented for registration shall be in a language which is commonly used in the district. When a document is in a language not commonly used in the district shall be accompanied by a translation into a language commonly used in the district and also by a true copy. In cases of documents whose copies are meant to be transmitted to other offices, a copy of the translation of the document in the language accepted as official of that office shall also be furnished for such transmission. Documents shall be refused acceptance if not complied with the above requirements.(2)Such translations and copies shall be kept in the file book referred to in Rule 96(b)(iii) a references being made to the said file on the right hand margin of the page on which the translation is copied in the register book.(3)When translations are copied in register books all endorsements that have been made by the registering officer in the original, shall be copied out in the register book in the endorsement column.(4)The translation and copies of documents required by Sections 19 and 62 shall be made upon machine made medium paperPart-VII Corrections in Documents(Section 20)
