Section 27(1) in Andhra Pradesh Pawn Brokers Act, 2002
(1)In every case falling under Section 26, and also in any case where, on an article being offered in pawn, for sale, or otherwise, to a Pawn Broker, he reasonably suspects that it has been stolen or otherwise illegally or clandestinely obtained, the Pawn Broker shall, in the absence of reasonable excuse, inquire into the name and address oi the person concerned, and seize and detain such person and the article, if any, and forthwith communicate to the nearest police station the facts of the case and shall deliver the person and the article, if any, seized to the police.
