Section 21(1) in The Orissa Registration Rules, 1988
(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.
