Section 31B in The Appellate Side Rules of The High Court at Calcutta
31B. (i) When calling for the record of a contested or uncontested suit or case for Probate or Letters of Administration, or for revocation of the same, the attention of the District Judge or, District Delegate shall be drawn to the Note to Rule 412(1) of the Civil Rules and Orders, Volume I, as amended by Circular Order No. 18 (Civil) of 1939.
(ii)Before a 'will' as called for in connection with any appeal or case pending in this court at the instance of a party, such party shall deposit with the accountant of the court with challans in the prescribed form, a sum, to be assessed by the office, sufficient to cover all the necessary expenses for transmission and retransmission thereof by registered post with acknowledgement due, and the requisition calling for the 'will' shall contain a certificate that such sum has been deposited.(iii)Upon receipt of a 'will' the Deputy Registrar shall take all necessary precautions for the safe custody and preservation of the 'will' until the same is returned by registered post, with acknowledgement due, to the. District Judge. or District Delegate from whom it was received.
