Section 47(1) in The Arbitration And Conciliation Act, 1996
(1)The party applying for the enforcement of a foreign award shall, at the time of the application, produce before the Court(a)the original award or a copy thereof, duly authenticated in the manner required by the law of the country in which it was made;(b)the original agreement for arbitration or a duly certified copy thereof; and(c)such evidence as may be necessary to prove that the award is a foreign award.
