Section 56(4) in The Provincial Insolvency Act, 1920
(4)Where a receiver appointed under this section(a)fails to submit his accounts at such periods and in such form as the Court directs, or(b)fails to pay the balance due from him thereon as the Court directs, or(c)occasions loss to the property by his wilful default or gross negligence,the Court may direct his property to be attached and sold, and may apply the proceeds to make good any balance found to be due from him or any loss so occasioned by him.
