(1)A will in a sealed cover shall not be received for deposit except otherwise prescribed by Section- 42. After deposit of the sealed cover the district Sub Registrar shall give a computer generated under Section- 52 to the depositor.(2)The Registrar shall explain to every person depositing a will that no steps will be taken by the government to ascertain the date of the testator's death or to communicate the beneficiaries after his death and a note to that effect shall be given on the receipt as referred above.(3)The Registrar shall transcribe in Register Book no-5 the name and status of the depositor name of the person identifying the depositor the year/ month/ day and hour of deposit of the sealed cover and any other legible inscription which may be on the seal of the cover.(4)The sealed cover shall be then kept and retained by the Registrar in the safe custody in the office.(5)If the testator who has deposited such sealed cover wishes to withdraw it he shall apply either personally or by authorized agent the Registrar if he is satisfied that the applicant is actually the testator or his agent shall deliver the cover accordingly.(6)When such copy has been made the Registrar shall re-deposit the original will.(7)If on the death of a testator the application is filed under sub-rule (5) and the Registrar is satisfied that the testator is dead he shall in the presence of the applicant open the cover and on payment of prescribed fee the contents of the will shall be copied in Book No-III.(8)When a sealed cover is opened under Section-44 the fact shall be noted in Register Book No- V in Form No.- 14 in Appendix- A by the Registrar and shall be signed and dated by him. If the sealed cover is opened under an order of a Civil Court this fact shall also be noted in the register.(9)If any Court orders for production of a sealed cover containing a will the Registrar shall without opening the sealed cover shall send it to the Court and shall make an entry of the fact in the register.
