Section 219 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010
219. Procedure for contumacy.
(1)If a person examined before an officer appointed by the Member refuses to answer to the satisfaction of such officer any question which he may put or allow to be put, such officer shall report such refusal to the Member and upon such report being made, the person in default shall be dealt with in the same manner as if he had made default in answering before the Member.(2)The report shall be in writing and shall set forth the question or questions put and the answer or answers given (if any) by the person examined, and the officer shall notify the person examined of the date when he should attend before the Member. The report shall be in Form No. 73. Upon receiving the report, the Member may take such action thereon as he shall think fit.
