Section 352(b) in The U.P. Co-operative Societies Rules, 1968
(b)Where the award or order is executed against such legal representative, he shall be liable only to the extent of the property of the deceased which has come to his hands and not been duly disposed of and for the purpose of ascertaining such liability the Recovery Officer executing the award or order may, of his own motion or on the application of the decree-holder, compel such legal representative to produce such accounts as he thinks fit.
