(1)Wills sent by post to a Registering Officer are not presented or deposited for registration within the meaning of the Act, and Sections 42 and 46 are therefore inapplicable to them.(2)If a cover a purporting to contain a Will reaches a Register by post, he shall return it unopened to the sender in an unstamped envelope. Should the cover however be retained in the office because the address of the person to whom it would be returned is unknown, the Register shall record upon the cover the date of receipt and the facts that it was received by post and that it has not been secured under the Act as the terms thereof have not been complied with.(3)A Will so received shall not be delivered to any applicant unless the Registrar is satisfied that such applicant is duly authorised to receive it, nor shall the cover be opened on an application under Section 45, as it has not been deposited according to the provisions of Section 42.(4)A cover purporting to contain a Will which may reach a Sub-Registrar by post shall be returned to the sender in the above manner or, if the address of the sender is not known, shall be forwarded with full particulars to the Registrar who shall deal with it under Sub-rule (2) of this rule.
