(1)The variola shall contain the following particulars and shall not contain any other particulars in consistent with the provisions of this Act:"(i)the full name and residence of every subscriber;(ii)the number of tickets or the fraction thereof held by each subscriber;(iii)the number of instalments and the amount payable for each ticket at every instalment;(iv)the date on which the chitty is to be begin and the date on which it is to terminate;(v)the mode of ascertaining the prize winner at the successive instalments;(vi)the amount of discount which a prize winner at any instalment has to forego;(vii)the mode and proportion in which the discount is distributable by way of veethapalisa, foreman's commission and other expenses if any;(viii)the time and place at which the chitty is to be conducted;(ix)the instalment at which the foreman is to get the prize;(x)the approved bank or banks in which chitty moneys shall be invested by the foreman under the provisions of this Act;(xi)the consequences to which a non-prized or prized subscriber or the foreman will be liable if he violates any of provisions of the variola;(xii)the conditions under which a subscriber will be treated as a defaulting subscriber;(xiii)the nature and particulars of the security offered by the foreman under section 15;(xiv)the name of the nominee of the subscriber to whom benefits accruing to the subscriber under the chitty may be paid in case of death of the subscriber; and(xv)any other particulars that may, from time to time, be prescribed by the Government.
