Section 107(2) in The Orissa Registration Rules, 1988
(2)The name and addition of persons claiming under a will or authority to adopt, under Sub-section (4) of Section 55, are not to be indexed unless the testator or donor is dead and shall be entered therein in red ink.Note - (a) If the testator of a Will is alive, the Will can be represented for registration only by the testator (vide Section 40 of the Act), in which case the names of the claimants are not to be indexed, but those of the testator and executor are to be indexed in Index-Ill (vide Section 55 of the Act.).(b)(i)If the testator is dead and the Will is presented for registration by the proper person mentioned in Section 40 of the Act, or-(ii)if a sealed cover containing a Will is opened and the contents of the Will copied in Book-3 according to Section 45 of the Act, then the names and the additions of the claimants are to be indexed under Section 55, respectively.
