(2)If, owing to default of a prized subscriber, the prize amount due in respect of any drawing remains unpaid before the date of the next succeeding instalment, the foreman shall deposit the same forthwith in any approved bank mentioned in the variola and intimate in writing the fact of such investment together with the following particulars of the investment to the prized subscriber, namely: "(a)the number, year and office of registration of the chitty;(b)the particular instalment of the chitty;(c)the amount due to the subscriber;(d)the approved bank in which the amount is deposited;(e)the date of deposit;(f)the reason for the deposit; and(g)the conditions of disbursement.
