(1)No person shall commence or carry on or continue business as a Pawn Broker at any place to which this Act applies without a licence obtained under this Act or in contravention of the terms thereof:Provided that nothing in this section shall be deemed to prohibit a licensee under [the Andhra Pradesh (Andhra Area) Pawn Brokers Act, 1943] [Repealed by this Act No. 6 of 2002.] (Act XXIII of 1943) or [the Andhra Pradesh (Telangana Area) Money Lenders Act, 1349F] [Repealed by this Act No.6 of 2002.] (Act 5 of 1349 F) who has applied for a licence within three months from the commencement of this Act to carry on or to continue business as a Pawn Broker pending order on his application.
