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State of Kerala - Section

Section 12 in Kerala Chitties Act, 1975

12. Time and place of conducting chitty.

(1)Every drawing of prizes in a chitty shall be conducted at the time and place mentioned in the variola and in accordance with the provisions contained therein.
(2)If a foreman makes default in complying with the requirements of sub-section (1), he shall be punishable with imprisonment for a term which may extend to three months, or with fine which may extend to one hundred rupees, or with both.