36. Transliteration or translation of document filed in court. - (1) Where a document filed by a party in Court in any case or proceeding is not in Hindi written in the Devanagari 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 Devanagari character, a transliteration thereof in such character or if the document is in another language a translation thereof in the language of the Court.
(2)Such transliteration or translation shall be verified to be correct by the Advocate of the party filing it or by the person making it. In the latter event such person shall give his full name and address with such particular as may be sufficient to identify him and verify such transliteration or translation in the following manner, namely--"I, A, B, do declare that I read and understand the language and character of the original and that the above is a true and accurate transliteration/translation thereof."Such transliteration or translation shall, if so ordered by the court, be revised and certified as correct by [the Section Officer of the Translation Department, may be filed in court along with the document.] [Substituted by Notification No. 680/VII-C-2, dated 26.11.1980, published in U.P. Gazette, Part II, dated 11.4.1981, p. 27.](3)In lieu of the method indicated in the foregoing sub-rule the party required to file a transliteration or translation of a document may on application to the Registrar General have such document transliterated or translated, as the case may be, by a translator on the establishment of the Court and such transliteration or translation certified to be a true transliteration or translation by [the Section Officer of the Translation Department, may be filed in Court along with the document.] [Substituted by Notification No. 680/VII-C-2, dated 26.11.1980, published in U.P. Gazette, Part II, dated 11.4.1981, p. 27.](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 the Registrar General. Where by these Rules a transliteration or translation may be certified as correct by [the Section Officer of the Translation Department] [Added by Notification No 353/VIII-C, dated January 9, 1953, published in the U.P.Gazette, Part II, dated June 6, 1953.] the person applying for such certificate shall pay such charge as may be prescribed by the Registrar General not exceeding sixty per cent of the charges prescribed for the transliteration or translation of such document. If the transliteration or translation is so defective that the work of revision and correcting it practically amounts to transliterating or translation it afresh the full charges may at the discretion of the Registrar General be charged for such work.
