[1][THE
KERALA CHITTIES RULES, 1975] In exercise of the
powers conferred by Section 68 of the Kerala Chitties Act, 1975 (23 of 1975)
the Government of Kerala hereby make the following rules, namely:-- (1)
These
rules may be called the Kerala Chitties Rules, 1975; (2)
They
shall come into force with effect on and from 25th August, 1975. In these rules, unless the context otherwise
requires,-- (1)
"the
Act" means the Kerala Chitties Act, 1975; (2)
"defaulter
subscriber" means a subscriber who has failed to pay the subscription at
the time and place mentioned in the variola; (3)
"duly
authorised agent" means a person authorised by a power of attorney
registered under the Registration Act, 1908 (Central Act 16 of 1908) and
"authorised agent" means a person authorised by a power of attorney
aforesaid or a person authorised by a letter of authorisation by the person
concerned; (4)
"Form"
means a form appended to these rules; (5)
"net
assets" means the difference between the assets and liabilities as
disclosed by the balance sheet in the case of limited companies, partnership
firms, institutions, societies and Associations and as disclosed by the
statement of assets and liabilities declared by the individual or individuals
in the case of others. Explanation.--In computing the assets,
only the fixed assets, cash in hand, cash at bank, investments in Government
securities and trust securities, investment in shares or debentures, advances
and debts considered as good, bills for collections and stock in good
condition, shall be taken into account Patent rights and goodwill shall not be
taken into account. In computing the liabilities, share capital and profits
forming capital account shall not be taken into account; (6)
"Registrar
of Chitties" means the Registrar appointed under Section 57 of the Act; (7)
"Registrar
of the District" means the Registrar appointed under the Registration Act,
1908; (8)
"Section"
means a section of the Act; (9)
"Sub-Registrar"
means the Sub-Registrar appointed under the Registration Act, 1908. CHAPTER II CONSTITUTION AND
REGISTRATION [Sections 3(1) and
57] REGISTRAR OF CHITTIES Every Sub-Registrar shall be Ex-Officio
Registrar of chitties within the local limits of his jurisdiction. The following categories of Inspecting
Officers may be appointed under Section 57:-- (1)
Inspector
General of Registration. (2)
[2][Assistant Inspector
General of Registration (Chit Schemes)]. (3)
Prosecuting
Inspector. (4)
Registrars
of the Districts. (5)
Chitty
Inspectors. A Chitty Inspector shall have the following
powers and duties namely:-- (a)
to
conduct enquiries on petitions containing allegations against the chitty
foreman and to issue notices to the parties concerned. (b)
to
cause enquiries on applications received for the starting of new chitties
within his jurisdiction and require the intending foreman to furnish such
information as may be necessary in his regard and make recommendations
regarding the sanction of chitties under the Act. (c)
to
inspect chitties conducted under the proviso to Section 5. A Prosecuting Inspector appointed under the
Act shall have jurisdiction throughout the State of Kerala. He shall have the
following duties and powers, namely:-- (a)
he
shall initiate prosecution cases against the foreman for the violation of the
provisions of the Act (b)
he
shall advise the departmental officers regarding the legal aspects of each and
every case referred to him in respect of the administration of chitties. (c)
he
shall have the responsibilities to contact all the Public Prosecutors in the
State in order to give legal assistance for the proper conduct of cases filed
against chitty foreman as per the different sections of the statute. (d)
he
shall be responsible for drafting affidavits, plaints etc., in respect of the
prosecution cases. The Registrars of the District shall be the
Inspecting Officers in their respective Districts for all purposes of the Act. There shall be one [3][Assistant
Inspector General of Registration (Chit Schemes)] not below the rank of a
Registrar of a District. He shall be under the control and supervision of the
Inspector General of Registration. The [4][Assistant
Inspector General of Registration (Chit Schemes)] shall be responsible for the
general administration and superintendence of Chitty Administration throughout
the State. The [5][Assistant
Inspector General of Registration (Chit Schemes)] may compound the offences
committed by Chitty foreman at any time on the recommendation made by the
Registrar of Chitties. The Inspector General of Registration shall
be the Head of Chitty Administration. An application for previous sanction to start
and conduct a chitty shall be in Form No. 1. It shall be either presented in person or
sent by post to the Registrar of Chitties in triplicate with three copies of
the variola with the prescribed fees. The Registrar of Chitties shall forward two
copies of the application with the copy of the variola to the Registrar of the
District who in turn entrust the work of verification of the application to the
Chitty Inspector of his District for enquiry and report The Registrar of the District may on receipt
of the report of the Chitty Inspector, after considering the case accord or
reject sanction. The sanction shall be accorded in Form No. II, with copies to
the Chitty Inspector, Registrar of Chitties and the foreman concerned. The foreman shall be given an opportunity of
being heard in person before refusing sanction. If previous sanction to start a chitty is
refused, the foreman shall prefer an appeal to the Government within 14 days
setting forth the grounds for such an appeal. The application fee for sanction shall not be
refunded on any account. A chitty shall be deemed to be conducted in
the State of Kerala if-- (i)
the
variola is registered in the State of Kerala; (ii)
the
determination of prizes by auction or drawing is conducted within the State. CHAPTER III CHITTIES OF THE
VALUE OF LESS THAN ONE HUNDRED RUPEES (SECTION 5) Every person proposing to conduct a chitty of
the value of less than one hundred rupees shall take out a permit for that
purpose from the Registrar of Chitties within whose jurisdiction the chitty is
to be conducted. Every application for a permit to conduct a
chitty referred to in Rule 20 shall be in Form No. III. The application shall be accompanied by two
true copies of the rules governing the conduct of the chitty and a list of
subscribers and the shares subscribed for by each of them. One copy of the
rules shall be returned to the permit holder in the event of the issue of the
permit and the other shall be retained in the office of the Registrar of
Chitties. The Registrar of Chitties if satisfied with
the bona fides of the applicant and about his ability to conduct the chitty may
grant a permit in Form No. IV. The Registrar of Chitties may, for reasons to
be recorded in writing, refuse to grant a permit. No permit shall be granted to any person-- (1)
who
is a minor, (2)
who
is an undischarged insolvent, (3)
who
has been adjudicated by a competent Court to be of unsound mind, or (4)
who
is disqualified under sub-section (2) of Section 3. Any person aggrieved by the order of the
Registrar of Chitties refusing to grant a permit may within 14 days of the
receipt of such order appeal to the Registrar of the District and the order of
the Registrar of the District on such appeal shall be final. If a permit is not granted, the fee paid
shall be refunded. Not more than one permit at a time shall be
granted to a person for the conduct of a chitty. A second permit shall be
granted only after the applicant has shown to the satisfaction of the Registrar
of Chitties that all the liabilities in respect of the chitty for which permit
was granted have been cleared off. The person conducting a chitty referred in
the foregoing provisions of this chapter shall maintain proper records and
account books relating to the chitty. The amount to be collected from the
subscribers shall be entered in a pass book issued to each subscriber. The pass book so issued shall be in Form No.
V and it shall bear the seal of the concerned Registrar of Chitties. All the records shall be made available for
Inspection if so required by any inspecting officer of the Department. A permit shall be liable to be cancelled if
the foreman violates any of the conditions of the permit or incurs any of the
disqualifications mentioned in Rule 25. A permit shall terminate-- (a)
on
the death of the foreman; or (b)
on
the permit being cancelled under Rule 33; or (c)
on
the expiration of the period fixed for the duration of the chitty. CHAPTER IV THE VARIOLA A variola relating to a chitty shall conform
to the standard set forth in Form No. VI. If the foreman is offering immovable property
as security, a description of the property with such particulars required under
the Registration Act, 1908 (Central Act XVI of 1908), for registration of
documents shall be given in the variola. Only property over which the foreman has
absolute ownership, possession and enjoyment shall be accepted as security. The variola shall be presented for
registration, in duplicate, along with the order of sanction for the starting
of the Chitty, in person direct to the Registrar of Chitties by the foreman or
by his duly authorised agent. The variola shall bear the stamp, required
under the Kerala Stamp Act, 1959 (17 of 1959). Any person aggrieved by an order of the
Registrar of Chitties under sub-section (1) of Section 8 may prefer an appeal
to the Registrar of the District within 14 days from the date of refusal and
the decision of the Registrar of the District shall be final. The appeal shall
be presented in person or through an authorised agent. If the Registrar of Chitties is satisfied
that the variola is drawn up in conformity with the provisions of the Act and
the rules and that there is no reason to refuse registration, he shall register
the same and retain in his office the duplicate as so endorsed and also the
order sanctioning the starting of the chitty. The endorsement on the variola shall be in
Form No. VII. Chitties registered shall be numbered in a consecutive series
which shall commence and terminate with the calendar year, a fresh series being
commenced at the beginning of each year. The seal of the Registrar of Chitties shall
be affixed to the Registration certificate and on every sheet bearing the
signature of the Registrar of Chitties with endorsement as to the total number
of sheets. After the variola is registered, the foreman
shall supply a pass book containing a true copy of the variola certified as
such by him to each subscriber or persons authorised by the subscriber who
shall acknowledge receipt of the same and the foreman shall file the acknowledgments
obtained as specified in Section 10. The pass books so supplied shall bear the
seal of the Registrar of Chitties. The pass book shall be in Form No. VIII. The foreman shall supply a pass book to the
substituted subscriber which shall also bear the seal of the Registrar of
Chitties. The fact of the return of the original
variola shall be acknowledged by the foreman or by his duly authorised agent on
the duplicate retained in the office of the Registrar of Chitties. CHAPTER V FILING OF DOCUMENTS
WITH THE REGISTRAR OF CHITTIES Every copy of a chitty record or document or
entry thereof presented by the foreman or his authorised agent for filing in
the office of the Registrar of Chitties shall be certified to be a true copy by
the foreman. The foreman shall produce at the time of
filing, the original of the record, document or entry for the purposes of
inspection and verification by the Registrar of Chitties. If by a special resolution the place where a
chitty is being conducted is altered as to result in the change of jurisdiction
of the Registrar of Chitties who registered the chitty, a report of the fact
shall be made by that Registrar of Chitties to the Inspector General of Registration
with a copy to the Registrar of the concerned District or Districts after the
transfer of the entire file relating to the chitty to the office of the
Registrar of Chitties having jurisdiction in the place where the chitty is to
be conducted. The minutes of proceedings of every drawing
of a chitty shall be in Form No. IX. The special resolution shall be in Form No.
X. The acknowledgment referred to in clause (b)
and sub-section (4) of Section 11 shall be in Form No. XI. CHAPTER VI SECURITY TO BE GIVEN
BY THE FOREMAN The bond executed by the foreman under clause
(a) of sub-section (1) of Section 15 shall be duly registered under the
Registration Act, 1908. Where immovable property is offered as security
by the foreman, and the bond executed by the foreman under Rule 54 is
registered in an office different from the office of the Registrar of Chitties
having jurisdiction over the chitty, the foreman shall file with the Registrar
of Chitties a certified copy of such bond. A foreman of a chitty proposing to give
immovable property as security for the conduct thereof shall apply to the
Registrar of Chitties in Form No. XII. An application under this rule shall
clearly furnish the correct and complete information regarding the property
offered as security. The application shall be accompanied by an encumbrance
certificate for 24 years relating to the property and documents of title to the
property. The Registrar of Chitties shall, by
inspection of the property and examination of the records produced by the
foreman, satisfy himself as to the sufficiency of the security for the
realisation of twice the chitty amount. The Registrar of Chitties inspecting the
property under Rule 57, shall be entitled to travelling and other allowances
permissible under the K.S. R. which shall be met by the foreman. The foreman shall remit into the office of
the Registrar of Chitties the fee prescribed under Rule 58. Where the property offered as security is
situate outside the jurisdiction of the Registrar of Chitties having
jurisdiction over the chitty the inspection of the property shall, under the
orders of the Inspector General of Registration, be made by the Registrar of
Chitties having jurisdiction over such property who shall forward a report to
the Registrar of Chitties concerned as to the sufficiency of the security. If the security offered is accepted as
sufficient by the Registrar of Chitties, he shall record in writing on the
application a certificate of sufficiency in Form No. XIII and attach a
statement of valuation made. The Registrar of Chitties shall forward a
copy of the report fully describing the valuation of the property in Form No.
XIV to the Registrar of the District concerned and it shall be scrutinised by
him and filed in his office. If the security offered is not accepted the
Registrar of Chitties shall give the applicant an endorsement to that effect. In case of cash security the deposit shall be
made in the approved Bank and the amount so deposited shall be transferred in
favour of the Registrar of Chitties. The Registrar of Chitties shall thereupon
intimate the Bank concerned that the security amount shall not be disbursed
except with the written sanction of the Registrar of Chitties or of a competent
Court. The Registrar of Chitties shall after the
termination of the chitty and after satisfying himself that the claims of all
subscribers who have demanded payment have been fully satisfied and in respect
of non-prized defaulted subscribers, the amount due to them has been deposited
in separate accounts in the approved Bank, by the foreman and pledged with the
Registrar of Chitties, order the replace the security furnished by the foreman
under sub-section (i) of Section 15 or the security substituted under
sub-section (6) of Section 15 as the case may be, and in doing so shall follow
the procedure prescribed hereunder.-- (1)
A
declaration to the effect that no amount is due to any of the subscribers and
to the Government shall be filed by the foreman along with the application for
the release of security. (2)
There
shall be filed all the balance sheets duly audited. (3)
The
Registrar of Chitties on satisfying himself as to the correctness in the
statements shall forward a notification to the Superintendent of Government
Presses through the Inspector General of Registration for publication in the
Gazette: [6][Provided that in
respect of Chitties conducted by a company owned by the Government of Kerala,
the notification shall also be published at least in two daily newspapers
having widest circulation in that area of which one shall be in the regional
language.] The security shall be released to the foreman
with a letter of authority to the Bank after a lapse of 30 days from the date
of publication of the notification if no objections in this behalf are
received: [7][Provided that in
respect of Chitties conducted by a company owned by the Government of Kerala,
the above period of 30 days shall be counted from the date of publication of
the notification in the Gazette or in the daily newspaper, whichever is
earlier.] For the release of a part of the security,
necessary details shall be furnished by the foreman and the Registrar of
Chitties shall satisfy himself that the security left after release of the part
is sufficient to satisfy the outstanding claims of all the subscribers. CHAPTER VII RIGHTS AND DUTIES OF
THE FOREMAN AND THE BOOKS TO BE KEPT BY HIM The foreman shall bear all expenses in
connection with the conduct of the chitty from the commission prescribed in
clause (b) of sub-section (1) of Section 16. The security referred to in clause (d) of
sub-section (1) of Section 16 shall either be property security or personal
security. In the case of personal security it shall be supported by two
sureties if the foreman so desires. If there is any difference of opinion between
the foreman and the prized subscriber regarding the personal security, the
decision of the Registrar of the District In the matter shall be binding on
both parties. The intimation referred to in sub-section (2)
of Section 17 shall be sent by registered post with acknowledgment due. The Register required to be kept under
sub-section (1) of Section 18 shall be in Form No. XV. The book containing minutes of proceedings
mentioned in sub-section (1) of Section 13 shall be in Form No. IX referred to
in Rule 51. The ledger required to be kept under
sub-section (3) of Section 18 shall be in Form No. XVI. The foreman of a chitty shall keep the
following records also:-- (a)
a
day book in Form No. XVII; (b)
A
register of subscribers in Form No. XVIII; (c)
A
file of documents relating to the security offered by the prized subscribers; (d)
Receipt
Book; (e)
Notice
Book; and (f)
A
file containing the letters of authorisation of the subscribers for subscribing
his name in the variola and for participating in the auction of the chitty. CHAPTER VIII AUDITING OF BALANCE
SHEET The annual balance sheet to be prepared by
the foreman under Section 20 shall be in Form No. XIX. The balance sheet referred to in Section 20
shall be presented before the Registrar of Chitties in triplicate by the
foreman along with the prescribed audit fee for the purpose and with a written
request in Form No. XX. The Registrar of Chitties shall forward the request to
the Chitty Auditor, within seven days from the date of request and the Chitty
Auditor shall intimate the foreman the time, date and place of the audit by
means of a notice in Form No. XXI and shall demand the foreman to produce the
required records of the chitty. Every balance sheet so prepared shall be for
a period of twelve months from the date of commencement of the chitty and there
shall be a separate balance sheet for the remaining period even if it shall not
cover 12 months. The first balance sheet shall be prepared and
presented before the Registrar of Chitties within fifteen months from the date
of commencement of the chitty and the succeeding balance sheets within twelve
months thereafter. Balance sheets are also required for chitties
the duration of which is less than one year. CHAPTER IX FOREMAN, IF PRIZED
SUBSCRIBER TO GIVE SECURITY The notice referred to in sub-section (1) of
Section 24 shall be sent by registered post with acknowledgement due. The security to be furnished by a foreman who
gets the prize amount shall either be cash deposited in an approved bank, or a
security bond executed with two personal sureties or a bond executed charging
immovable property. Withdrawals from the deposit can be effected
by the foreman with the approval of the Registrar of Chitties to meet the
payments in connection with the installments of the Chitty as and when they
fall due. The funds shall not be utilised or
appropriated for any purpose other than for the payment of installment
pertaining to the prized ticket. CHAPTER X TRANSFER OF RIGHTS
OF THE FOREMAN AND THE NON-PRIZED SUBSCRIBER A foreman intending to transfer the rights
under sub-section (1) of Section 30 shall apply in writing to the Registrar of
Chitties. The Registrar of Chitties shall, thereupon,
give notice in writing to the non-prized and unpaid prized subscribers inviting
objections, if any, within seven days from the date of notice. The Registrar of Chitties shall conduct such
enquiries as he deems fit and shall hear objections if any and pass orders
either sanctioning or rejecting the application. Any person aggrieved by the order of the
Registrar of Chitties may within thirty days of receipt of the order appeal to
the Inspector General of Registration whose orders thereon shall be
final. CHAPTER XI TERMINATION OF
CHITTY When a copy of the consent referred to in
clause (b) of Section 36 is presented for filing in the office of the Registrar
of Chitties, the Registrar of Chitties shall file the same and if there is any
doubt regarding the genuineness of the consent, he shall forward the same to
the Registrar of the District for orders. The Registrar of the District shall
investigate the genuineness of the consent through the Chitty Inspector, after
summoning the signatories of the consent if necessary, and pass orders
regarding the genuineness. The Registrar of Chitties shall take, appropriate
action against the foreman as per Section 63 if the consent is not genuine. CHAPTER XII INSPECTION OF
DOCUMENT All the records of the Chitty shall be open
to inspection at any time on demand by the Inspecting Officer. Not less than seven days, notice in writing
shall be given to the foreman before the Inspecting Officer inspects the Chitty
Records kept by the foreman. Report of every inspection of any chitty, by
an inspecting officer other than the [8][Assistant
Inspector General of Registration (Chit Schemes)] shall be submitted to the
District Registrar, Chitty Administration, Headquarters. The Inspector General Registration and [9][Assistant
Inspector General of Registration (Chit Schemes)] shall be Inspecting Officers
throughout the State of Kerala and the Registrars of the Districts and Chitty
Inspectors shall be the Inspecting Officers within their respective
jurisdiction. The Registrar of Chitties shall be the
Inspecting Officer of Chitties within his jurisdiction. CHAPTER XIII REGISTRATION OFFICE Every Registrar of Chitties shall have a seal
for the purpose of Registration of Chitties. The seal shall be kept in the personal
custody of the Registrar of Chitties. The seal of the Sub Registrar shall be used
for the purpose of these rules until otherwise ordered) by Government. The Registrar of Chitties shall issue
receipts to the foreman for fees received by him in respect of documents and
other records filed with him. A Registrar of Chitties may with the previous
sanction of the [10][Assistant
Inspector General of Registration (Chit Schemes)] refund to a foreman any fee
levied in excess of that prescribed by the rules. There shall be kept in every office of the
Registrar of Chitties, the following records:- (i)
A
register showing chitties registered in the office with the details regarding
the register number of the chitty, the name of the foreman, the chitty amount,
the number of installments in the chitty, the date of filing of minutes and the
date of each installment of the chitty in Form No. XV (as referred to in Rule
72). The Registrar of Chitties shall affix his signature in token of having
entered the details in the Register; (ii)
A
Register showing the details regarding the offence and the compounding fee
realised and the orders of the [11][Assistant
Inspector General of Registration (Chit Schemes)] ratifying the realisation in
Form No. XXII; (iii)
A
file regarding each chitty containing an index of the receipt of documents of
the chitty; (iv)
A
Register showing the fees realised on account of chitties in Form No. XXIII; (v)
A
file book containing applications for permits under sub-section (1) of Section
5 and accounts therefore; (vi)
A
Register showing the names of permit holders; (vii)
A
Register showing the prosecutions launched under the Act; (viii)
A
file regarding general correspondence; (ix)
A
Register showing the details of security furnished by the Chitty Foreman in
Form NO. XXIV. All books, papers and documents relating to
Chitty shall be kept in the office of Registrar of Chitties in safe custody. The records of a chitty shall be preserved in
the office of the Registrar of Chitties for twelve years from the date of
termination of the chitty. The records of the chitty shall be destroyed
by the Registrar of Chitties after obtaining the previous sanction of the [12][Assistant
Inspector General of Registration (Chit Schemes)] on the expiry of the time
limit prescribed in Rule 102. A notice shall be published in the office of
the Registrar of Chitties regarding the destruction of the Records three months
prior to the date of destruction of such records. CHAPTER XIV PROSECUTION AND
COMPOUNDING OF OFFENCES [13][Assistant Inspector
General of Registration (Chit Schemes)] is empowered under section 62 to
compound any offence punishable under the Act. The Registrar of Chitties or an inspecting
officer, other than the Inspector General of Registration, shall, if he is
satisfied that there are grounds to institute prosecution under the Act, submit
to the [14][Assistant
Inspector General of Registration (Chit Schemes)] a full report of the case
setting forth the grounds in detail. On receipt of such report the [15][Assistant
Inspector General of Registration (Chit Schemes)] shall consult the Prosecuting
Inspector, in the matter, and if the Prosecuting Inspector so recommends shall,
issue necessary orders to prosecute the foreman. No prosecution shall be instituted by the
Registrar of Chitties or by an Inspecting Officer other than the Inspector
General of Registration except with the previous sanction of the [16][Assistant
Inspector General of Registration (Chit Schemes)]. The initial notice to the
foreman shall be sent in Form No. XXV. CHAPTER XV WINDING UP OF
CHITTIES The Companies (Court) Rules, 1959, issued
under the Companies Act, 1956 (Central Act 1 of 1956), relating to the winding
up of companies shall, so far as may be, apply to the winding up of chitties
under the Act. CHAPTER
XVI FEES The
following fees shall be levied under sub-section (1) of Section 59: Rs. Ps. (1) For permit under
Section 5 10 00 (2) For the
registration of variola under Section 8 (a) When the
chitty amount does not exceed Rs. 500 10 00 (b) When the
chitty amount exceeds Rs. 500 but does not exceed Rs. 1000 [17][30 00] (c) When the
chitty amount exceeds Rs. 1000 for every Rs.500 or part
thereof [18][15 00] (3) For filing with
the Registrar copies of documents as required by-- (a) Sub-section
(3) of Section 11 20 00 (b) Sub-section
(1) of Section 14, sub-section (3) of Section 24 and sub-section (2) of
Section 33 [19][10 00] each (c) Section 37 100 00 (4) Inspection of
documents under sub-section (1) of Section 58 for any one year 4 00 Inspection of
documents of every additional year Inspection of documents of every
additional year 2 00 (5) For a copy of
certificate of registration under Section 58 in respect of each entry 10 00 (6) Copy or extract
of any other documents of the chitty Re. 1
for every 100 words or part thereof (7) Audit of balance
sheets and issue of audit certificates-- (a) When the
chitty amount does not exceed Rs.500 10 00 (b) When the
chitty amount exceeds Rs. 500 but does not exceed Rs. 1,000 20 00 (c) When the
chitty amount exceeds Rs. 1,000 for every Rs. 500 or
part thereof (Subject to a maximum Rs. 250) 10 00 (8) For filing
balance sheet audited and certified by a Chartered Accountant (Same as for
item 7 above) (9) Application for
sanction to start a chitty under sub-section (1) of Section 3 15 00][20] The
Travancore Chitties Rules issued under the Travancore Chitties Act, 1120, and
the Rules issued under the Cochin Kuries Act, VII of 1107 and the Cochin
Starting of Kuries (Restriction) Act, XII of 1120 are hereby repealed: Provided
that such repeal shall not affect in any manner the operation of those rules in
respect of chitties started before the commencement of the Act. [1] Published in K.G. Ext. No. 481 dt. 25/08/1975 as SRO. No.
720/75. [2] Substituted by SRO. No. 1481/84, published in K.G. No. 48
dt. 04/12/1984. [3] Substituted by SRO. No. 1481/84, published in K.G. No. 48
dt. 04/12/1984. [4] Substituted by SRO. No. 1481/84, published in K.G. No. 48
dt. 04/12/1984. [5] Substituted by SRO. No. 1481/84, published in K.G. No. 48
dt. 04/12/1984. [6] Added by Notification G.O. (P) No. 77/2002/TD dt.
30/05/2002, published as SRO. No. 461/2002 in K.G. Ext. No. 797 dt.
08/06/2002. [7] Added by Notification G.O. (P) No. 77/2002/TD dt.
30/05/2002, published as SRO. No. 461/2002 in K.G. Ext. No. 797 dt.
08/06/2002. [8] Substituted by SRO. No. 1481/84, published in K.G. No. 48
dt. 04/12/1984. [9] Substituted by SRO. No. 1481/84, published in K.G. No. 48
dt. 04/12/1984. [10] Substituted by SRO. No. 1481/84, published in K.G. No. 48
dt. 04/12/1984. [11] Substituted by SRO. No. 1481/84, published in K.G. No. 48
dt. 04/12/1984. [12] Substituted by SRO. No. 1481/84, published in K.G. No. 48
dt. 04/12/1984. [13] Substituted by SRO. No. 1481/84, published in K.G. No. 48
dt. 04/12/1984. [14] Substituted by SRO. No. 1481/84, published in K.G. No. 48
dt. 04/12/1984. [15] Substituted by SRO. No. 1481/84, published in K.G. No. 48
dt. 04/12/1984. [16] Substituted by SRO. No. 1481/84, published in K.G. No. 48
dt. 04/12/1984. [17] Substituted by GO.
(P) 177/93/TD 0123/12/1993 as SRO. No. 186/94, published in K.G. No. 5 dt.
01/02/1994, for "20.00". [18] Substituted by G.O.
(P) No. 208/95/TD dt. 07/08/1995, for "10.00". [19] Substituted by G.O.
(P) 177/93/TD dt. 23/12/1993 as SRO. No. 186/94, published in K.G. No. 5 dt.
01/02/1994, 'for "4.00". [20] Substituted by SRO.
No. 1562/84, published in K.G. Ext. No. 1105 dt. 21/12/1984.THE KERALA CHITTIES
RULES, 1975
PREAMBLE