Section 293 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
293. Procedure to adopt in case of failure of duties by the Receiver:
- If a receiver fails to maintain true and regular accounts or fails :o file his accounts into Court on the due date without proper cause, or unduly delays the passing of his account by failing to appear before the passing officer 3r improperly retains any cash in his hands, the Court may disallow the whole 3r any portion of the remuneration due to him for the period of the account with reference to which default is committed and may also charge interest at a rate upto 12 percent per annum on the monies improperly retained by him for the period of such retention without prejudice to any other proceedings which might be taken against the receivers.
