28. - Pawn brokers, etc., report stolen property if tendered for pawn or sale
Any officer of Police may deliver to any dealer in second-hand property or worker in metals a list of any property believed to have been stolen, and thereupon it shall be the duty of such dealer or worker as aforesaid, upon any article answering the description of any of the property set forth in any such list being offered him for sale, or otherwise, to enquire name and address of the party offering such article, to seize and detain the article, and forthwith to communicate to the nearest police station the fact of such article having been offered and such name and address as may be given by the party offering it. Any dealer or worker as aforesaid failing to comply with the requirements of this section without reasonable excuse shall be liable on conviction to fine not exceeding fifty rupees for every such offence. Such dealer or worker as aforesaid may also detain any person offering such article as aforesaid pending the arrival of the Police.
