(v)the appointment of a Receiver will often not be necessary and the Court may act under section 58 of the Act in order to reduce the cost of the proceedings. The administration charges, however, shall be levied at the same rates as in ordinary cases. These charges should be credited into the treasury under Head XXI - Administration of Justice - Misc. Fees and Fines - Insolvency Court Receipts, except those representing the cost of audit, which should be credited under Head XLVI - Miscellaneous Fees for Government Audit;
