(1)The minutes of the proceedings of every drawing shall be kept in a book and shall be signed(a)by the foreman and by at least two subscribers;and(b)in cases where the prize amount is determined by auction, by the prize winner or his agent.(2)The minutes mentioned in sub-section (1) shall state clearly"(a)the date and hour when, and the place where, the proceedings began and ended;(b)the number of the particular instalment of the chitty of which the proceedings are recorded;(c)the names of the subscribers present;(d)the person or persons who obtained the prize;(e)the amount of discount; and(f)full particulars regarding the disposal of the prize amount in respect of the preceding instalment and disposal of unpaid prize amount, if any, in respect of any previous instalment.
