Section 20(5) in Andhra Pradesh Pawn Brokers Rules, 2007
(5)The auctioneer shall insert in some public local newspaper both in Telugu and English approved by the Commissioner of Police in the Municipal Corporations of Hyderabad, Visakhapatnam and Vijayawada etc. or by the District Magistrate elsewhere, and advertisement giving notice of the sale and stating:(a)The Pawn Broker's name and place of business and(b)The months in which the pledges were pawned.
