28. Pawn-brokers, etc., to report stolen property, if tendered for pawn or sale.
- Any officer of Police may deliver to any [*] [The words 'pawn-brokers' were deemed to have been omitted on coming into force with effect on and from the 1st November 1944 in the City of Madras of the Tamil Nadu Pawnbrokers Act, 1943 (Tamil Nadu Act XXIII of 1943).] dealer in second hand property or worker in metals a list of any property believed to have been stolen, and thereupon, it shall be the duty of such [*] [The words 'pawn-brokers' were deemed to have been omitted on coming into force with effect on and from the 1st November 1944 in the City of Madras of the Tamil Nadu Pawnbrokers Act, 1943 (Tamil Nadu Act XXIII of 1943).] dealer or worker as aforesaid, upon any article answering the description of any of the property set forth in any such list being offered him [*] [The words 'pawn-brokers' were deemed to have been omitted on coming into force with effect on and from the 1st November 1944 in the City of Madras of the Tamil Nadu Pawnbrokers Act, 1943 (Tamil Nadu Act XXIII of 1943).] for sale, or otherwise, to inquire the name and address of the party offering such article, to seize and detain the article, and forthwith to communicate to the nearest police station the fact of such article having been offered and such name and address as may be given by the party offering it. Any [*] [The words 'pawn-brokers' were deemed to have been omitted on coming into force with effect on and from the 1st November 1944 in the City of Madras of the Tamil Nadu Pawnbrokers Act, 1943 (Tamil Nadu Act XXIII of 1943).] dealer or worker as aforesaid failing to comply with the requirements of this section without reasonable excuse shall be liable on conviction to fine not exceeding fifty rupees for every such offence. Such [***] [The words 'pawn-brokers' were deemed to have been omitted on coming into force with effect on and from the 1st November 1944 in the City of Madras of the Tamil Nadu Pawnbrokers Act, 1943 (Tamil Nadu Act XXIII of 1943).] dealer or worker as aforesaid may also detain any person offering such article as aforesaid pending the arrival of the Police.
