Report No. 110

33.15. Section 201.-

Section 201 provides as follows:

"201. Pending the custody of the property by the curator, the District Judge may make such allowances to parties, having a prima facie right thereto as upon a summary investigation of the rights and circumstances of the parties interested he considers necessary, and may, at his discretion, take security for the repayment thereof with interest, in the event of the party being found, upon the adjudication of the summary proceeding not to be entitled thereto."

The section needs no change.

3.16. Section 202.-

Section 202 provides that the curator shall file monthly accounts in the abstract, and shall, on the expiry of each period of three months, if his administration lasts so long, and, upon giving up the possession of the property file a detailed account of his administration to the satisfaction of the District Judge.

The section needs no change.

33.17. Section 203.-

Section 203 provides that the accounts of the curator shall be open to the inspection of all parties interested; 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 the curator. If it is found that the accounts of the curator are in arrear, or that they are erroneous or incomplete, or if the curator does not produce them whenever he is ordered to do so by the District Judge, he shall be punishable with fine not exceeding one thousand rupees for every such default.

The section needs no change.