Section 122 in Rules of the High Court of Judicature for Rajasthan, 1952
122. Transliteration or translation of documents 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 Devanagri 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 Devanagri. 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 or the party filing it or by the person making it. In the latter case such person shall give his full name and address with such particulars 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 the Court be revised and certified as correct by a translator on the establishment of the Court.(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 have such document transliterated or translated, as the case may be, by a translator on the established of the Court and such transliteration or translation certified to be a true transliteration or translation by the Superintendent of the translation Department, may be filed in Court along with the document.(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.
