Section 22(2) in Tamil Nadu Pawn Brokers Act, 1943
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for -(a)all matters expressly required or allowed by this Act to be prescribed;(b)the form of, and the particulars to be contained in an application for a pawnbroker's licence under this Act; and(bb)[ the payment of security deposit for the due observance of the terms and conditions of the licence and its forfeiture for the non-observance of such terms and conditions of the licence and for the replenishment of the sum so forfeited;] [Inserted by section 14(1) of the Tamil Nadu Pawnbrokers (Amendment) Act, 1993 (Tamil Nadu Adi of 1994)](c)the form in which books, accounts and documents specified in this Act shall be recorded, maintained, kept or used.
