Section 56(2) in The Provincial Insolvency Act, 1920
(2)Subject to such conditions as may be prescribed, the Court may(a)require the receiver to give such security as it thinks fit duly to account for what he shall receive in respect of the property; and(b)by general or special order, fix the amount to be paid as remuneration for the services of the receiver out of the assets of the insolvent.
