25. Certain other acts of pawnbrokers to be punishable.
- A Pawn Broker who,-(1)takes an article in pawn from any person appearing to be under the age of eighteen years, or to be intoxicated or of unsound mind shall be punished with imprisonment for a term which may extend to one year or fine which may extend to five thousand rupees or with both.(2)(a)purchases or takes in pawn or exchanges a pawn-ticket issued by another Pawn Broker; or(b)employs any person under the age of eighteen years to take pledges in pawn; or(c)under any pretence purchases any pledge while in pawn with him; or(d)suffers any pledge while in pawn with him to be redeemed with a view to his purchasing it; or(e)makes any contract or agreement with any person pawning or offering to pawn any article, for the purchase, sale, or disposition thereof within the time of redemption; or(f)sells or otherwise disposes of any pledge pawned with him except at such time and in such manner as is authorised by or under this Act; shall be punished with imprisonment for a term which shall not be less than one year but which may extend to three years and with fine which may extend to rupees fifty thousand.
