Section 58(2)(a) in The Maharashtra Chit Funds Act, 1974
(a)who does not file the chit agreement under section 7 or a copy of any document under section 12, sub-section (2) of section 21, sub-section (2) of section 22, section 30, or.section 34 within the period specified for such filing or within the further time allowed under section 57 for such filing; or