Section 78(1) in The Orissa Registration Rules, 1988
(1)A receipt for any Will deposited under Section 42 and the fees levied therefor shall be granted in Form No. 12 of Appendix I, that is granted under Clause (b) of Sub-section (1) of Section 52. The headings of the receipt shall, as far as practicable, be filled up and a note shall be entered on it stating that the Will is received for deposit under Section 42.
