Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 74 in The Punjab Insolvency Rules

74. Erasures in accounts not allowed. Corrections and alterations to be made in red ink and initialled. - Corrections and alterations in accounts shall be made in red ink and attested by the Official Receiver. Erasures should, on no account, be allowed.

Form No. 1Index RegisterReference of Page to Registers
Name and Father's name of Insolvent Number and year of case Date of adjudication Register of movable property Register of immovable property Register of debts due to insolvent Register of debts due from insolvent Register of title deeds and account books Demand and Collection Register Ledger Dividend Register Date of Discharge Remarks
1 2 3 4(a) 4(b) 4(c) 4(d) 4(e) 4(f) 4(g) 4(h) 5 6
                         
Form No. 2Register of Immovable Property of InsolventCase No. ___________ of 19 ___
Sr. No. Particulars of Property Where situated Extent of share or interest or insolvent Estimated value by insolvent or creditor Name of mortgagee, if any Amount of mortgage Reference to order, if eleased Reference to page of Demand and Collection Register, ifleased or given on rent Date of adjudication Amount for which sold Amount realised Remarks
Date of auction and Serial No. sale list Amount Number and date of Receipt Amount
1 2 3 4 5 6 7 8 9 10 11 12 13 14 15
                             
Form No. 3Register of Movable Property ___________ InsolventCase No. _____________ 19 _____.
S. No Description of Property Number of article Value as per insolvency Petition Date of adjudication Date of possession by the Official Receiver In what condition Reference to order, if Released Sale Proceeds Signature of Official Receiver Remarks
Reference to Serial No. in the sale list Number and date of receipt Amount
  Challan
1 2 3 4 5 6 7 8 9 10 11 12 13
                         
Note. - The Official Receiver should record his own remarks here at the time of taking possession of the property as to whether the prices mentioned by the insolvent appear to be inflated or imaginary.Form No. 4Register of Debts Due to _________ InsolventCase No. _____________ of 19 ____.
S. No. Name and Address of person against whom the claim is alleged Nature of debt or claim Particulars of any securities held for debt Date of loan Amount Whether good, doubtful or bad Initials of Official Receiver Manner of recovery, i.e., by auction or otherwise Amount received Remarks
No. and date Amount
1 2 3 4 5 6 7 8 9 10 11 12
                       
Form No. 5Register of Debts (Secured and Unsecured) due from _____ InsolventCase No. _______ of 19 ____.
S. No Creditor's name with address Nature of creditor's claim Amount of debt Date of loan Reference to order determining the debt as proved Amount of debt proved Remarks
(Secured) (Unsecured)
Principal Interest Principal Interest
1 2 3 4 5 6 7 8 9 10 11
                     
Form No. 6Register Showing Title-Deeds, Documents and Account Books which Came to the Hands of Official Receiver in the Case of _______ InsolventCase No. _________ of 19 ____.
Serial No. Detail Number Remarks
1 2 3 4
       
Form No. 7Demand and Collection Register for the Year _______Name of ______ InsolventCase No. _________ of 19 ____
S.No Name and address of Person by whom the demand is payable Nature of demand and instalments Reference to order, if any Demand Total Signature of Official Receiver Amount Realised Remitted Balance carried to next year's register Initials Remarks
Arrears Current Demand Number and date of receipt Amount Reference to order Amount
1 2 3 4 5 6 7 8 9 10 11 12 13 14 15
                             
Note. - When land is given on lease for a number of years and the lease-money is to be paid by yearly instalments, the total amount recoverable for the whole period should not be shown at the very start as "arrears" in column No. 5. The total demand and the instalments to be recovered should be noted down in column No. 3 for "Nature of Demand and Instalments."Form No. 8Sale List of Property Sold by the Official Receiver of ______ District
S.No. Date of sale Particulars of property Number of articles, if any Name of estate Reference to page No. of property register Amount for which sold Amount recovered at the time of sale Balance left due Name of bidder Thumb impression or Signature of purchaser, i.e., finalbidder Number and date of receipt issued Remarks
1 2 3 4 5 6 7 8 9 10 11 12 13
                         
Form No. 9
COUNTERFOIL OF RECEIPT   RECEIPT
Book No. | Book No. |- Receipt No. | Receipt No |- | |- Received from | Received from |- on account of | on account of |- the sum of Rs. | the sum of Rs. |- | |- for credit to the estate of | for credit to the estate of |- No. | No. |- Date | Date |- District____________ Official Receiver   District____________ Official Receiver
Form No. 10Voucher No. ___________ of MonthPay sheet of the establishment of Insolvent Estate's Fund in the District ________ for the month of _______________
Name of Incumbent Name of Post Pay and Allowance Claimed Pay and Allowances held over for future payment Deduction Net charge for each person Acquittance of payee Remarks
  Total Rs. Rs. Rs. Rs. Rs. Rs.
           
DeductUndisbursed payOtherdeductionsNet amount required for payment Rs. Total            
           
           
Place ______________date _______________Official ReceiverPay Rs. (_________) ________No. and date of cheque
(Date ___________)| DistrictInsolvency| Judge
Form No. 11Contingent Bill
District Voucher No. Particulars of
Serial No. of sub-voucher   Amount
  Rs.Total Rs.  
 
Official ReceiverPlace ______________Date _______________Pay Rs. _____________No. and date of cheque
(Date ___________)| DistrictInsolvency| Judge
Form No. 12Permanent Advance Account
Date No. of sub-voucher To whom paid Particulars of payment Name of estate or other head of account to whom debitable Amount Remarks
(No. and date of cheque on which recouped.)
1 2 3 4 5 6 7
             
Form No. 13Stamp Register (To be Kept for Charges Debitable to "Office Charges")
Stock Expenditure
Date Value of stamps in hand at the commencement of the day Value of stamps received during the day Total stock Name and address of person to whom cover was sent Brief contents of cover Value of stamps affixed Daily total of value expended during the day Balance in hand at the close of the day Remarks
1 2 3 4 5 6 7 8 9 10
  Rs. Rs. Rs.     Rs. Rs. Rs.  
Form No. 14Register Showing Receipts and Administration Charges for the Month of ____________ 19 ____
S. No. Name of Insolvent Reference to page of ledger Amount realised or agreed to be paid in compromise in lastpreceding month Administration Charges Total Remarks
Commission drawn at the time of realization Commission drawn at the time of distribution of assets Total Audit fee at 1.25 per cent Office charges at 1.25 per cent
1 2 3 4 5 6 7 8 9 10 11
  Total   Rs. Rs. Rs. Rs. Rs. Rs. Rs.  
               
Form No. 15Cash Book
  Receipts Remittance of Treasury Expenditure
Date Folio No. of Ledger On what account and from whom received No. of receipt of challan Amount Daily total Progressive Total No. and date of challan Amount remitted Date Folio No. of ledger On what account and to whom paid No. of voucher and cheque Amount Daily Total Progressive Total Remarks
1 2 3 4 5 6 7 8 9 10 11 12 13 14 15 16 17
                                 
Note. - An explanation should always be received in the remarks column to explain the delay, if any, in sending the amounts received to the Treasury.Form No. 16Register Showing Closing Balance at the Credit of each Estate or Other Head of Account During the Year _________
Particular of Ledger April, 19 May, 19 June, 19 July, 19 August, 19 September, 19 October, 19 November, 19 December, 19 Jan., 19 Feb., 19 March, 19 Remarks
OfficeChargesDeposit AccountEstateDittoDittoTotal Rs. Rs. Rs. Rs. Rs. Rs. Rs. Rs. Rs. Rs. Rs. Rs. Rs.
                         
Form No. 17Ledger Account of the Estate __________ InsolventCase No. ____________ of 19 ____
Date Received Remarks Disbursed Remarks
From whom received and on what account Number of receipt Amount Date To whom paid and on what account Number of voucher Amount
      Rs.         Rs.  
Form No. 18Deposit Register
              Particulars of repayment      
Date Annual Serial No. Name of the Estate Name and address of depositer Purpose of deposit Amount Signautre of Official Receiver Date Number of cash book voucher Amount Purpose for which drawn whether for payment to deposit or forcredit to Government Signature of official Receiver Balance at the end of the year Remarks
1 2 3 4 5 6 7 8 9 10 11 12 13 14
                           
Form No. 19Dividend RegisterIn the matter of the estate of ___________ insolventCase No. __________ of 19 ___