Section 35(2) in Andhra Pradesh Pawn Brokers Act, 2002
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for, -(a)the authority to whom an appeal shall lie against an order of the licensing authority;(b)the form and the particulars to be contained in an application for a licence under this Act;(c)the terms and conditions subject to which a licence may be granted;(d)the form in which books, accounts and other documents specified in this Act shall be recorded maintained, kept or u(e)the procedure which should be followed and the powers which may be exercised by the authorities exercising functions, holding inquiries and hearing appeals under this Act;(f)the charges and expenses which the Pawn Broker may demand from the pawner;(g)any other matter which is required to be or may be prescribed.
