Section 77(2) in The Orissa Registration Rules, 1988
(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.
