Section 5(5) in Tamil Nadu Pawnbrokers Rules, 1943
(5)It shall be open to the pawners to seek the help of, in the case of the city of [Chennai] [Substituted for the word 'Madras' by section 3 of the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] the Tahsildar concerned or the Personal Assistant (General) to the Collector of [Chennai] [Substituted for the word 'Madras' by section 3 of the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] or the Revenue Divisional Officer in other district, for redemption of their pledges. The Tahsildar concerned or the Personal Assistant (General) to the Collector of [Chennai] [Substituted for the word 'Madras' by section 3 of the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] or the Revenue Divisional Officer, in other districts, when so approached by the pawners for the redemption of their pledged articles, shall cause to verify the accounts of the pawnbrokers as well as the receipts of the pawners, determine the amount of principal and the interest due from such pawners from the date of pledge till the period so required by the pawners after deducting the interest, if any, collected by the pawnbrokers and collect the amount so arrived from the pawners, after giving a token receipts to the pawners for the amounts received. The amounts so obtained from the pawner for redemption may be entered in the subsidiary cash book maintained in the Taluk Office. After redemption of the articles, they may be handed over to the pawner, after collecting the token receipt. The receipt received from the pawnbroker for the redemption of the articles may be pasted in the subsidiary cash book maintained in the Taluk Office.
