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The Arbitration and Conciliation Act, 1996 47. Evidence. 1. The party applying for the enforcement of a foreign award shall, at the time of the application, produces before the court- a. the original award or a copy thereof, duly authenticated in the manner required by the law of the country in which it was made; b. the original agreement for arbitration or a duly certified thereof; and c. such evidence as may he necessary to prove that the award is a foreign award. 1. 2. If the award or agreement to be produced under sub-section (1) is in a foreign language, the party seeking to enforce the award shall produce a translation into English certified as correct by a diplomatic or consular agent of the country to which that party belongs or certified as correct in such other manner as may be sufficient according to the law in force in India. Explanation.- In this section and all the following sections of this Chapter, "Court" means the principal Civil Court of original jurisdiction in a district, and includes the High Court in exercise of its ordinary original civil jurisdiction, having jurisdiction over the subject-matter of the award if the same had been the subject-matter of a suit, but does not include any civil court of a grade inferior to such principal Civil Court, or any Court of Small Causes.    |
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