Section 4 in Andhra Pradesh State Prize Chits and Money Circulation Schemes (Banning) Rules, 1979
4. Particulars of the Scheme and winding up Plans to be furnished by the Promoter:
(1)A statement of particulars of the schemes being conducted as on the date of commencement of the Act together with a detailed plan for the winding up of the business of such schemes shall as required by the first proviso to sub-section (1) of Section 12 be furnished in duplicate by the promoter to the authorised officer on or before the first day of September 1979 in Form 1 of the Second Schedule. Two copies of such statement together with such plan shall simultaneously be forwarded by the promoter to the office of the Reserve Bank Regional Office 10-3-8, Nrupathunga Road, Bangalore - 560002.(2)On receipt of the statement of particulars and winding up plan referred to in sub-rule (1) a written acknowledgement in token of receipt thereof shall be issued by the authorised officer to the promoter.(3)The authorised officer shall maintain or cause to be maintained a register of promoters furnishing the statements of particulars and the winding up plans furnished under sub-rule (1).
