Section 29 in Andhra Pradesh Pawn Brokers Act, 2002
29. Penalty for carrying on business without licence or in violation of the conditions of the licence.
- Whoever carries on the business of Pawn Broking without a licence or in violation of the conditions of the licence or otherwise than in confirmity with the terms and conditions of the licence 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.
