- A register shall be maintained in each Registrar's Office in Form No. 5, Appendix-I showing the sealed covers received/withdrawn and opened from time to time. In it shall also be entered Wills received by post by the District Registrar and retained in the office under Sub-rule (2) of Rule 77. Wills forwarded by Sub-Registrar under Sub-rule (4) of Rule 77, and Wills registered or refused registration in the Registrar's Office and lying unclaimed for over two years.
