Section 20(8) in Andhra Pradesh Pawn Brokers Rules, 2007
(8)The auctioneer shall, within fourteen days after the sale, deliver to the pawn brokers a copy of the catalogue or of so much thereof as relates to the pledges of that pawnbroker, filled up with the amount for which the several pledges of that pawnbroker were sold as well as the charges for the sale of each of them and authenticated by the signature of the auctioneer.
