Section 6(3) in Andhra Pradesh State Prize Chits and Money Circulation Schemes (Banning) Rules, 1979
(3)The State Government shall maintain or cause to be maintained by the authorised officer, a register specifying the particulars such as the names of the promoters, the statements of particulars and winding up plans submitted, the periods for which extension of time have been granted, or the applications for extensions of time which have been rejected.
