40. Foreman to allow subscriber to examine chitty records.
(1)Every foreman shall allow the non-prized and unpaid prized subscribers all reasonable facilities on all chitty days and on such other days as may be specified in the variola with such hours as may be provided therefor in the variola, for the inspection of security bonds and documents, receipts and other records, taken from prized subscribers or furnished by the foreman himself in his capacity as a subscriber, and all chitty records including account books and pass books, balance sheet and profit and loss accounts and such other records as may show the actual financial position of the chitty scheme.(2)Any foreman who contravenes the provisions of sub-section(1) shall be punishable with fine which may extend to three hundred rupees.
