Section 3(1) in Tamil Nadu Pawnbrokers Rules, 1943
(1)Every application for a pawnbroker's license shall be made to the Tahsildar of the Taluk or independent Deputy Tahsildar, as the case may be, having jurisdiction over the place of business of the pawnbroker. Such application shall be in Form A. Every applicant shall affix on his application his passport size photograph and also affix three specimen signature in the annexure to the application. The licensing authority shall attest the photograph and specimen signature after verification.
