- An Interim Receiver shall be required to maintain only the following books and forms:-(i)A Cash Book in Form No. 15 of Official Receiver (appended at the end of Ch. 4-E).(ii)A Receipt Book in Form No. 9 of Official Receiver (appended at the end of Ch. 4-E).(iii)A Property Register in Form No. 16 (given at the end of this Chapter).
