(1)The charges referred to in sub-section (2) and clause (a) of sub-section (4) of section 12 may be -(i)charges for the publication of auction notice;(ii)charges for bringing the articles from the normal place of its keeping to the place of public auction;(iii)cancellation charges, if any; and(iv)charges for the conduct of sale.(2)A pawnbroker may demand and take from the pawner all or any of the charges mentioned in sub-rule (1) above.
