(2)(a)purchases or takes in pawn or exchanges a pawn-ticket issued by another Pawn Broker; or(b)employs any person under the age of eighteen years to take pledges in pawn; or(c)under any pretence purchases any pledge while in pawn with him; or(d)suffers any pledge while in pawn with him to be redeemed with a view to his purchasing it; or(e)makes any contract or agreement with any person pawning or offering to pawn any article, for the purchase, sale, or disposition thereof within the time of redemption; or(f)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 punished with imprisonment for a term which shall not be less than one year but which may extend to three years and with fine which may extend to rupees fifty thousand.
