Section 5(1) in Tamil Nadu Pawnbrokers Rules, 1943
(1)(a)A pawnbroker may, in addition to the cost of revenue stamp, demand and take from the pawner a sum not exceeding 35 paise for any loan not exceeding rupees 250 and 70 paise for loan exceeding rupees 250 for incidental expenses connected with the advance of such loan.(b)A pawnbroker shall supply to the pawner free of cost the pawn-ticket and the forms of declaration referred to in clauses (i), (iii) and (iv), respectively, of clause (b) of sub-section (1) of section 10.
