Section 16(7) in The Karnataka Pawnbrokers Act, 1961
(7)sells hypothecates, pawns or otherwise disposes of any pledge pawned with him except at such time and in such manner as is authorised by or under the Act;-shall on conviction be punished with imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees or with both.Provided that for an act referred to in clause (7), the term of imprisonment shall not be less than one month and the fine shall not be less than five hundred rupees.
