When an application for a copy of a will deposited with the District Registrar is received, the District Judge shall send a requisition to the District Registrar calling for the production of the sealed cover containing the will. The cover shall be opened as soon as it is received by the District Judge, or in his absence by the officer-in-charge of the District Judge's Office, and the will shall be made over by him to the clerk of Court or deputy clerk of Court under whose supervision the copy shall be prepared. The will shall then be returned by the District Judge or, in his absence by the officer-in-charge to the District Registrar in a sealed cover through the dak book. During the time the copy of the will is under preparation, the will shall be kept in the box provided for the custody of forged documents in the record room.
