25. Foreman to demand future subscriptions by written notice.
(1)A foreman shall not be entitled to claim consolidated payment of all the future subscriptions from a defaulting prized subscriber unless he shall have demanded the same in writing.(2)If in a suit by a foreman for consolidated payment of future subscriptions from a defaulting prized subscriber, the defendant pays into court on or before the date to which the suit is posted for hearing the arrears of subscriptions till that date together with interest thereon at the rate provided for in the chit agreement of at twelve per cent per annum simple interest whichever is lower, and the costs of the suit for payment to the plaintiff, the court shall pass a decree directing that the defendant shall deposit in court for payment to the plaintiff, the future subscriptions on or before the dates on which they all due and that, in default of payment by the defendant of any future subscription on or before the due date, the plaintiff shall be at liberty to realize in execution all the future subscriptions and interest thereon, less the amount, if any already deposited by the defendant:Provided that if any such suit is upon a promissory note, no decree shall be passed under the sub-section unless such promissory note expressly state that the amount due under the promissary note is towards payment of subscriptions to the chit.(3)Any person who holds an interest in the property furnished as security or any part thereof shall be entitled to make payment under sub-section (2).(4)All consolidated payments of future subscriptions realized by a foreman shall be deposited in an approved bank before the date of the next succeeding instalment. The amount so deposited may be withdrawn only for payment of future subscription. When any property is acquired in lieu of the consolidated payment, it shall remain as security for the due payment of future subscriptions.
