Section 185(5) in Criminal Rules of Practice and Circular Orders, 1990
(5)When the method referred to in Clause (b) of sub-section (3) of Section 83 of the Code is adopted and a Receiver is appointed, the powers, duties and liabilities of such Receiver shall be same as those of a Receiver appointed under Order XL of the First Schedule to the Code of Civil Procedure, 1908.
