18A. Certain acts of pawnbrokers to be punishable.
- A Pawnbroker who-(1)takes an article in pawn from any person appearing to be under the age of eighteen years, or to be intoxicated; or(2)purchases or takes in pawn or exchanges a pawn-ticket issued by another pawnbroker; or(3)employs any person under the age of eighteen years to take pledges in pawn; or(4)under any pretence purchases, except at a public auction any pledge while in pawn with him; or(5)suffers any pledge while in pawn with him to be redeemed with a view to his purchasing it; or(6)makes any contract or agreement with any person pawning or offering to pawn any article, or with the owner thereof, for the purchase, sale, or disposition thereof within the time of redemption; or(6A)takes from the pawner any power of attorney or any other document with blank entries; or(7)sells or otherwise disposes of any pledge pawned with him except at such time and in such manner as is authorised by or under this Act,shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to five hundred rupees or with both.
