(1)No foreman, other than a firm or other association of individuals or a company or co-operative society, shall commence or conduct chits, the aggregate chit amount of which at any time exceeds [rupees twenty-five thousand].*(2)Where the foreman is a firm or other association of individuals, the aggregate chit amount of the chits conducted by the firm or other association shall not at any time exceed,—(a)where the number of partners of the firm or the individuals constituting the association is not less than four, a sum of rupees [one lakh]**;(b)in any other case, a sum calculated on the basis of [twenty-five thousand rupees]* with respect to each such partner or individual.(3)Where the foreman is a company or co-operative society, the aggregate chit amount of the chits conducted by it shall not at any time exceed ten times the net-owned funds of the company or the co-operative society, as the case may be.Explanation.—For the purposes of this sub-section, “net-owned funds” shall mean the aggregate of the paid-up capital and free reserves as disclosed in the last audited balance-sheet of the company or co-operative society, as reduced by the amount of accumulated balance of loss, deferred revenue, expenditure and other intangible assets, if any, as disclosed in the said balance-sheet.* The words in brackets shall stand substituted (date to be notified) to read as “rupees one lakh” by Act 10 of 2001, s. 3.** The words in brackets shall stand substituted (date to be notified) to read as “six lakhs” by s. 3, ibid.
