Section 28 in Andhra Pradesh Pawn Brokers Act, 2002
28. General penalty for contravention of Act, etc.
(1)Whoever contravenes any of the provisions of this Act or of any rule made or of any terms and conditions of a licence granted thereunder shall, if no other penalty is elsewhere provided in this Act for such contravention, be punished with imprisonment for a term which shall not be less than one year but which may ext end to three years and with fine which may extend to rupees fifty thousand.(2)Any court convicting a Pawn Broker of a contravention of the provisions of clause (c) or clause (d) of subsection (1) of Section 11, may direct him to furnish a receipt or statement of account in accordance with the provisions of that clause, and if the Pawn Broker fails to comply with the direction, the court may order his licence as a Pawn Broker to be cancelled.
