(1)Book V is to be kept only in the office of Registrar, who alone can receive Wills in sealed covers for deposit. It shall contain the following headings:(1)Serial Number;(2)Superscription on the sealed cover;(3)Description on the seal of the cover;(4)Time of presentation and receipt of the sealed cover, year, month, day and hour;(5)Name of depositor;(6)Names of persons testifying to the identity of depositor;(7)Time of delivery of the sealed cover to applicant for withdrawal year, month, day and hour;(8)Names of persons testifying to the identity of the applicant and the time, of delivery;(9)Times of opening the sealed cover-year, month, day, hour.(2)Columns (1) to (6) shall be filled in when a Will is first deposited under section 43 of the Act. Columns (7) and (8) shall be filled up in the event of the Will being subsequently withdrawn, and column (9) shall be filled up when a Will is opened after the death of the testator, under section 45 or 46 of the Act. All these several entries must be verified by the signature of the Registrar for the time being. When a Will had been removed by order of a court under section 46 (1) of the Act the fact shall be noted in red ink across the entry and the note shall be authenticated by the signature of the Registrar.Indices
