(1)(a)A pawner alleging that the pawn ticket has been lost, mislaid, destroyed or stolen or fraudulently obtained from him, may apply to the Pawn Broker for the prescribed declaration form which the Pawn Broker shall deliver to him;(b)If the pawner delivers back to the Pawn Broker the declaration duly made before any Magistrate or Notary by the pawner and by a person identifying him, the pawner shall have, as between himself and the Pawn Broker, all the same rights and remedies as if he had produced the pawnticket:Provided that such a declaration shall not be effectual for that purpose, unless the declaration is duly made and delivered back to the Pawn Broker within such period after the delivery of the form to the applicant, as may be prescribed.
