- [(1)] [This section was renumbered as sub-section (l)by section 5(1) of the Tamil Nadu Pawnbrokers (Amendment) Act, 1993 (Tamil Nadu Act 1 of 1994).] Every pawnbroker shall, on taking a pledge in pawn, give to the pawner a pawn-ticket in the prescribed form [which shall be in English and in such language of the locality as may be prescribed] [These words were inserted by section 5(1) of the Tamil Nadu Pawnbrokers (Amendment) Act, 1993 (Tamil Nadu Act 1 of 1994).] and shall not take a pledge in pawn unless the pawner takes the pawn ticket.(2)[ Every pawnbroker shall pay to the pawner the entire amount of the principle of the loan mentioned in the pawn ticket and no amount shall be deducted from the loan towards future interest or on any other account whatsoever.] [This sub-section was added by section 5(2) of the Tamil Nadu Pawnbrokers (Amendment) Act, 1993 (Tamil Nadu Act 1 of 1994).]
