Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 21 in Andhra Pradesh Pawn Brokers Rules, 2007

21. Appellate Authority.

- The appellate powers under Section 23 shall vest with:
(a)The Chief Commissioner of Land Administration or any senior officer authorized by him in the Municipal/ Municipal Corporation limits of Hyderabad, Vijayawada, Visakhapatnam, Guntur, Warangal and Tirupathi.
(b)The Collectors in other areas concerned.
Form A(Section-4 and Rule 4)Form of Application for Pawnbroker's LicenceToThe Collector.......The sub-Collector/R/D/O/...............Division.
(1) Name of the Applicant in Full (In Capitals) {|
One Passport size of the Applicant to beaffixed--------------------------------
One Passport size Photo to be enclosed
|-| (2) Address in Full|-| (a) House No.|-| (b) Street and Village|-| (3) Fathers Name|-| (4) SSID No./voterlist No.|-| (5) If the applicantis native of an Indian State|-| (a) Full address in such Indian State and|-| (b) A list of the properties owned in such state.|-| (6) Address of shopor place of business in respect of which the license is appliedfor. Any subsequent changes should be notified before one monthprior to change of premises.|-| (7) If the applicanthas more than one shop or place of business, the address of eachshop or place of business.|-| (8) Has the applicantapplied for a separate license in respect of each shop or placeof business mentioned against item No. 7, if so with what result.|-| (9) If the presentapplication made for grant of new license.|-| (10) The financialyear for which the license is applied for|-| (11) Has theapplicant paid the prescribed fee for the license (enclose DD)|-| Signature of theApplicant|-| I solemnly andsincerely affirm and declare that the particulars stated aboveare correct to the best of my knowledge and belief, if it werefound false on a later date, I will be liable for anyconsequences according to law and rules framed in the Act.|-| Signature of theApplicant.|}Form - B(Sub-section (7) of Section 4 and Rule 6)Form of Application for Renewal of Pawn Brokers LicenceToThe Collector..........The Sub-Collector/R.D.O............Division.
(1) name of theApplicant (In Capitals) {|
Passport size Photo of the Applicant
|-| (2) Address in full(Any subsequent change should be notified)|-| (a) House No.|-| (b) Street and Village|-| (3) Fathers Name|-| (4) SS1D No./VotersList No.|-| (5) The earlierlicense No.|-| (a) Date of issue of License|-| (b) Date on which the License will be expired.|-| (6) Address of shopor place of business in respect of which the license is appliedfor (any subsequent change should be notified before one monthprior to change of premises)|-| (7) If the applicanthas more than one shop or place of business, the address of eachshop or place of business.|-| (8) The financialyear for which the renewal of Pawn Broker license is applied for.|-| (9) ... the applicantpaid the prescribed fee for the renewal of license (enclose DD)|-| (10) Whether theapplicant maintained the following registers and documentscorrectly and properly:-|-| (a) pledge book|-| (b) Pawn ticket|-| (c) Sale book of pledges|-| (d) Declaration of pawn tickets last.|-| (e) Receipt of redemption of pledge.|-| Signature of theApplicant.|-| I solemnly andsincerely affirm and declare that the particulars stated aboveare correct to the best of my knowledge and belief, if it werefound false on a latter date, ..... will be liable for anyconsequences according to law and rules framed in this Act.|-| Signature of theApplicant.|}Form CPawn Broker's License(Section 4(2) and Rule 59(a))
RDOR.C.No..../............../.... date:........
P.D. No.............................
{|
Passport size photo of Pawn Broker dulyattested by Licence issuing authourity with seal
|}I, ....................Joint Collector/Sub-Collector/Revenue Divisional Officer .................... DistrictDivision do hereby authorize and empower now residing at to carry on the business of Pawn Broker in premises No in District from upto and until the 31st day of March........on the conditions noted below: -