- The Receiver shall keep a cash book (Reg. 78) and such books and other papers as to give a correct view of his administration of the estate, and shall submit his accounts in such forms as the court may direct. The court shall, when appointing a Receiver other than an official Receiver, order in each case, as to what extent the procedure for keeping accounts enjoined by rule 443 in respect of Official Receivers, shall be followed by him.
