Section 28(1) in Andhra Pradesh Pawn Brokers Act, 2002
(1)Whoever contravenes any of the provisions of this Act or of any rule made or of any terms and conditions of a licence granted thereunder shall, if no other penalty is elsewhere provided in this Act for such contravention, be punished with imprisonment for a term which shall not be less than one year but which may ext end to three years and with fine which may extend to rupees fifty thousand.
