Section 26 in Andhra Pradesh Pawn Brokers Act, 2002
26. Certain acts of pawners and others to be punishable.
- Any person who,-(a)oilers to a Pawn Broker an article by way of pawn, being unable or refusing to give a satisfactory account of the means by which he became possessed of the article; or(b)wilfully gives false information to a Pawn Broker as to whether an article offered by him in pawn to the Pawn Broker in his own property or not, or as to his name and address or as to the name and address of the owner of the article; or(c)not being entitled to redeem, and not having any colour of title by law to redeem, a pledge, attempts or endeavours to redeem the same, 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.
