Section 51 in The Orissa Public Demands Recovery Rules, 1963
51. Enforcement of receiver's duties.
(1)Where a receiver fails to submit his accounts at such periods and in such form as the Certificate Officer directs, the Certificate Officer may direct his property to be attached until such time as such accounts are submitted to him.(2)The Certificate Officer may at any time make an inquiry as to the amount, if any, due from the receiver, as shown by his accounts or otherwise, or any enquiry as to any loss to the property occasioned by his wilful default or gross negligence and may order the amount found due, if not already paid by the receiver under Rule 50 or the amount of the loss so occasioned, to be paid by the receiver within a period to be fixed by the Certificate Officer.(3)Where the receiver fails to pay any amount which he has been ordered to pay under Sub-rule (2) within the period specified, the Certificate Officer may direct such amount to be recovered from the security (if any) furnished by the receiver or by attachment and sale of his property or, if his property has been attached under Sub-rule (1), by the sale of such property, and may direct the sale-proceeds to be applied in making good any amount found due from the receiver or any such loss occasioned by him and the balance (if any) of the sale proceeds shall be paid to the receiver.(4)If a receiver fails to submit his accounts at such periods and in such form as directed by the Certificate Officer without reasonable cause or improperly retains any cash in his hands, the Certificate Officer may disallow the whole or any portion of the remuneration due to him for the period of the accounts with reference to which the default is committed and may also charge interest at a rate not exceeding 12 per cent per annum on the moneys improperly retained by him for the period of such retention without prejudice to any other proceedings which might to taken against receiver.
