Section 10 in The Administator-General's (United Provinces) Rules, 1929
10. Procedure of payment to creditors.
(1)As soon as the Administrator General is in position to pay the creditors in full, or in insolvent cases when he has realised all the assets, he shall forward a special notice to each creditor whose claim has been admitted together with a receipt for the amount payable to him for his signature, whether such receipt represents the total amount of his claim or a dividend. Such notice shall be sent to the creditor at his last known address. On presentation of the receipt duly signed accompanied by a registry certificate if one has been issued to the creditor unless the non-production of the latter is satisfactorily explained, the amount shall be paid to the creditor.(2)Should the registry certificate be issued and produced, it shall be retained if the payment is made in full; but where only a dividend is paid it shall be returned to the creditor with an endorsement thereon showing the amount of divident so paid.(3)A notice similar to the one mentioned in clause (1) shall be forwarded to every creditor of an estate whose claim has been admitted but has not been paid in full whenever further assets in such estates have been realized and the Administrator General is in position to pay a further dividend on the admitted claim.(4)When any creditor to whom a notice under clause (1) or (3) has been sent has not within three months from the date of notice shall be requested payment of the amount payable on his claim, a notice shall be forwarded to him by registred post informing him that the amount payable is at his disposal and that if not claimed within three years such amount or such portion thereof as can conveniently be invested will be invested in securities or shares at his risk as to any depreciation in the value of such securities or shares.
