(1) If, on the death of a testator who has deposited a sealed cover under section 42, application be made to the Registrar who holds it in deposit to open the same, and if the Registrar is satisfied that the testator is dead, he shall, in the applicant' s presence, open the cover, and, at the applicant' s expense, cause the contents thereof to be copied into his Book No. 3.

(2) When such copy has been made, the Registrar shall re- deposit the original will.