Central Government Act
Section 98 in The Indian Evidence Act, 1872
98. Evidence as to meaning of illegible characters, etc.- Evidence may be given to show the meaning of illegible or not commonly intelligible characters, of foreign, obsolete, technical,
local and provincial expressions, of abbreviations and of words used in a peculiar sense. Illustration A, sculptor, agrees to sell to B," all my mods". A has both models and modelling tools. Evidence may be given to show which he meant to sell.