Section 25 in The Appellate Tribunal for Petroleum and Natural Gas (Procedure, Form, Fee and Record of Proceedings) Rules, 2009
25. Translation of document.
(1)A document in a language other than English intended to be used in any proceeding before the Appellate Tribunal shall be received by the Registry accompanied by a copy in English, which is agreed to by both the parties or certified to be a true translated copy by an advocate engaged on behalf of parties in the case or by any other counsel whether engaged in the case or not or if the counsel engaged in the case authenticates such certificate or prepared by a translator approved for the purpose by the Registrar on payment of such charges as he may order.(2)Appeal or petition or other proceeding shall not be set down for hearing unless all parties confirm that all the documents filed on which they intend to rely are in English or have been translated into English and required number of copies are filed before the Appellate Tribunal.
