Section 122(4) in Rules of the High Court of Judicature for Rajasthan, 1952
(4)The charges for the transliteration or translation of documents under this Rule shall be such as may be fixed from time to time by Registrar. Where by these Rules a transliteration or translation may be certified as correct by a translator on the establishment of the Court, the person applying for such certificate shall pay such charges as may be prescribed by the Registrar not exceeding sixty per cent or the charges prescribed for the transliteration or translation of such document. If the transliteration or translation is so defective that the work of revising and correcting it practically amounts to transliterating or translating afresh, the full fee may at the discretion of the Registrar be charged for such work.
