Section 10(1) in The Administator-General's (United Provinces) Rules, 1929
(1)As soon as the Administrator General is in position to pay the creditors in full, or in insolvent cases when he has realised all the assets, he shall forward a special notice to each creditor whose claim has been admitted together with a receipt for the amount payable to him for his signature, whether such receipt represents the total amount of his claim or a dividend. Such notice shall be sent to the creditor at his last known address. On presentation of the receipt duly signed accompanied by a registry certificate if one has been issued to the creditor unless the non-production of the latter is satisfactorily explained, the amount shall be paid to the creditor.
