Section 22(2) in The Karnataka Pawnbrokers Act, 1961
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for—(a)all matters expressly required or allowed by this Act to be prescribed;(b)the form of, and the particulars to be contained in, an application for a pawnbroker’s licence under this Act; and(c)the form in which books, accounts and documents specified in this Act shall be recorded, maintained, kept or used.
