(3)[ In granting or refusing to grant a licence under this section, the licensing authority may consult such authority or officer as may be prescribed.] [These sub-sections were substituted for sub-section (3) by section 3(c) of the Tamil Nadu Pawnbrokers (Amendment) Act, 1961 (Tamil Nadu Act 31 of 1961).][(3-A) any person aggrieved by an order of the licensing authority refusing to grant a licence under this section may, within such time as may be prescribed, appeal to such authority as the State Government may specify in this behalf and such authority may make such order in the case as it may think fit.] [These sub-sections were substituted for sub-section (3) by section 3(c) of the Tamil Nadu Pawnbrokers (Amendment) Act, 1961 (Tamil Nadu Act 31 of 1961).]
