Section 17(2) in Andhra Pradesh Pawn Brokers Act, 2002
(2)Any Inspector or Licensing Authority may, at any reasonable time, with or without the assistance of Police Officers or other Officers enter any place of business or office of the Pawn Broker of business or officer of the Pawn Broker and inspect any cash, accounts, registers, records, safes, vaults or other documents in such premises.
