Section 12(4) in Tamil Nadu Pawnbrokers Rules, 1943
(4)On receipt of the application referred in sub-rule (3) above, the Commissioner of Police or the Additional District Magistrate, as the case may be, may grant the permission applied for, fixing a time limit within which the auction shall be conducted. Of the three lists submitted under sub-rule (3) above, one copy of the list shall be retained in the office of the Commissioner of Police or the Additional District Magistrate, as the case may be, one copy of the list shall be sent to the pawnbroker and the third copy of the list shall be sent to the auctioneer duly signed by the authority granting the permission.
