Section 46 in The Orissa Public Demands Recovery Rules, 1963
46. Powers of receiver.
(1)Where any business or other property is attached and taken under management under Rules 44 and 45, the receiver shall, subject to the control of the Certificate Officer, have such powers as may be necessary for the proper management of the property and the realisation of the profits, or rents and profits thereof.(2)The profits, or rents and profits of such business or other property, shall, after defraying the expenses of management, be adjusted towards discharge of the certificate dues, and the balance, if any, shall be paid to the certificate-debtor.
