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State of Kerala - Section

Section 10 in Kerala Chitties Act, 1975

10. Copies of variola to be given to subscribers and acknowledgements to be filed.

(1)After the variola is signed by a subscriber or by a person authorized in writing by the subscriber in this behalf, the foreman shall supply a true copy of the variola certified as such by him to such subscriber or person authorized by the subscriber, who shall acknowledge receipt of the same, and the foreman shall file the acknowledgments with the Registrar within fourteen days of the first drawing of the chitty.
(2)If the foreman makes default in comply with the requirements of this section, he shall be punishable with fine which may extend to fifty rupees.