Section 122(1) in Rules of the High Court of Judicature for Rajasthan, 1952
(1)Where a document filed by a party in Court in any case or proceeding is not in Hindi written in the Devanagri character or in the language of the Court, it shall, subject to any general or special orders of the Chief Justice or the Court, file therewith if the document is in Hindi but is not written in Devanagri. character, a transliteration thereof in such character or if the document is in another language, a translation thereof in the language of the Court.
