Section 6(iii) in The Delhi Registration Rules, 1976
(iii)When several Wills are kept together, arranged one above the other, seals are apt to wear out and the inscription thereon to become effected owning to constant contact. to prevent such damage, these covers shall, before they are deposited in the Safe or Almirah, be placed in other transparent covers with eyeletted flaps and a string should be passed through the eyelets and tied and sealed with the Registrar's private seals. The outer cover shall not be opened unless an occasion arises for the opening of the inner sealed cover for its removal to court.
