47. Evidence.—
(1) The party applying for the enforcement of a foreign award shall, at the time of the
application, produce 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 copy thereof; and
(c) such evidence as may be necessary to prove that the award is a foreign award.
(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.
1
[Explanation.—In this section and in the sections following in this Chapter, “Court” means the High
Court having original jurisdiction to decide the questions forming the subject-matter of the arbitral award
if the same had been the subject-matter of a suit on its original civil jurisdiction and in other cases, in the
High Court having jurisdiction to hear appeals from decrees of courts subordinate to such High Court.]
