Section 4(2) in The Karnataka Pawnbrokers Act, 1961
(2)The grant or renewal of a licence shall not be refused except on any of the following grounds, namely:—(a)that the applicant is of bad character;Explanation.— If any evidence of bad character is adduced against the applicant, he shall be given an opportunity of rebutting such evidence;(b)that the shop or place at which he intends to carry on the business of a pawnbroker or any adjacent house or shop or place, owned or occupied by him, is frequented by persons of bad character, or(c)***
