Section 82 in Andhra Pradesh Rules Under the Registration Act, 1908
82.
When a will is opened and forwarded to the Court it shall be accompanied by a memorandum intimating the fee payable for opening the cover and the charges for copying it, so that these may be collected by the Court and remitted to the Registrar. An acknowledgement of the receipt by the Court of the cover or will shall also be obtained and filed in the office.
