(3)All moneys received by the official Receiver in his official capacity on behalf of any insolvent estate under his management shall, without any reservation, be promptly accounted for in the general cash book to be maintained in form of Register No. 78. When money is received in cash, a receipt in Form No. 51 shall be prepared and signed by the official Receiver or such other person as the court may direct. While authorising any such person to collect income the court may decide whether any security and if so for what amount, should be furnished by him.
