Section 83(1) in The Orissa Registration Rules, 1988
(1)When a Will is forwarded to any Court under Section 46, it shall be accompanied by -(a)A memorandum of the fee for opening the cover and the charges, (if any) for copying the will into Register Book No. 3; and(b)A letter requesting such Court to levy such fee and charges and to remit them to the Registrar by whom the Will is forwarded.
