Section 15(1) in Tamil Nadu Pawn Brokers Act, 1943
(1)Any pawnbroker who actually advances an amount less than that shown in the pawn-ticket or in his accounts or registers or who takes or receives interest or any other charge at a rate higher than that shows in the pawn-ticket or in his accounts or registers shall be punished [with imprisonment for a term not exceeding six months, but not less than three months:Provided that the Court may, in addition to such imprisonment, impose fine which may extend to one thousand rupees:Provided further that the Court may, for any adequate and special reasons to be mentioned in the judgment, impose a sentence of imprisonment for a term of less than three months, but not less than one month.] [Substituted for the words 'with fine which may extend to five hundred rupees' by section 7 of the Tamil Nadu (Amendment) Act, 1993 (Tamil Nadu Act 1 of 1994).]
