10. Loans not to be obtained on hypothecation of primary gold or undeclared gold.
- No person shall obtain from any other person any loan or advance on the hypothecation, pledge, mortgage or charge of-(a)any primary gold, or(b)any article or ornament which is required to be included in a declaration unless such article or ornament has been so included:Provided that, in the case of an article which is not required to be included in a declaration, no transfer or delivery thereof shall be made unless such transfer or delivery has been intimated in writing to the Administrator.
