- No order for the issue of a grant of probate or letters of administration shall be made-(a)until after the court has certified either that the court-fee payable on the grant has been paid or that no court-fee is payable, such certificate being made on the order sheet in Form Nos. 153, 154, 155 or 156 as the case may be; and(b)until the applicant has delivered the account referred to in clause (b) of Rule 470 and has produced a certificate from the Controller under Section 66 of the Estate Duty Act, 1953, that the estate duty payable in respect of the property included in the account has been or will be paid, or that none is due, as the case may be.
