Section 3(1) in The Maharashtra Chit Funds Rules, 1976
(1)Scheme of the chit. -(a)The objects of the chit;(b)place where the chit is proposed to be conducted and the Registrar within whose jurisdiction it is situated;(c)chit amount;(d)total number of tickets in the chit:(e)total number of instalments and the amount of subscription payable for each instalment;(f)minimum number of tickets or the minimum fraction of a ticket and the maximum number of tickets, if any, fixed for which subscription can be made by a subscriber;(g)date of commencement and termination of the chit.
