Section 10(1) in The Karnataka Pawnbrokers Act, 1961
(1)Every pawnbroker shall,-(a)regularly record and maintain or cause to be recorded and maintained in a pledge book in the prescribed form an account showing for each pawner separately,-(i)the date of the loan, the amount of the principal of the loan and the rate of interest charged on the loan per cent per annum or per rupee per mensem or per rupee per annum;(ii)the amount of every payment received by the pawnbroker in respect of the loan, and the date of such payment;(iii)a full and detailed description of the article or of each of the articles taken in pawn;(iv)the time agreed upon for the redemption of the pawn; and(v)the name and address of the pawner, and where the pawner is not the owner of the article or of any of the articles pawned, the name and address of the owner thereof;(b)keep and use in his business the following documents and books (which shall be in the prescribed form) and enter therein from time to time, as occasion requires, in a fair and legible manner such particulars and in accordance with such directions as may be prescribed:—(i)pawn-ticket;(ii)sale book of pledges;(iii)declaration where pledge is claimed by owner;(iv)declaration of pawn-ticket lost; and(v)receipt on redemption of pledge;(c)give to the pawner or his agent a receipt for every sum paid by him, duly signed and, if necessary, stamped at the time of such payment; and(d)on requisition in writing made by the pawner furnish to the pawner or, if he so requires to any person mentioned by him in that behalf in his requisition, a statement of account signed by himself or his agent, showing the particulars referred to in clause (a) and also the amount, which remains outstanding on account of the principal and of interest, and charge such sum as the State Government may prescribe as fee therefor.
