Section 16(2) in Uttar Pradesh Chit Funds Act, 1975
(2)If owing to default of the prized subscriber the prize amount due in respect of any dues remains unpaid before the date of the next succeeding draw, the foreman shall deposit the same forth with in an approved bank mentioned in the Chit Fund Agreement and intimate, in writing, the fact of such deposit to the prized subscriber and the Registrar.
