Section 12 in The Succession (Property Protection) Act, 1977
12. Inspection of accounts and right of interested party to keep duplicate.
- The accounts of any such curator as is above described shall be open to the inspection of all parties interested;Penalty for default as to accounts. and it shall be competent for any such interested party to appoint a separate person to keep a duplicate account of all receipts and payments by such curator; and if it be found that the accounts of any such curator are in arrear, or if they shall be erroneous or incomplete, or if the curator shall not produce them whenever he shall be ordered to do so by the judge, he shall be liable to a fine not exceeding one thousand rupees for every such default.
