16. [ Certain other acts of pawnbrokers to be punishable. [Substituted for the original section 16 by section 12 of the Tamil Nadu Pawnbrokers (Amendment) Act, 1961 (Tamil Nadu Act 31 of 1961).]
- A pawnbroker, who -(1)takes an article in pawn from any person appearing to be under the age of eighteen years, or to be of unsound mind; or(2)purchase or takes in pawn or exchanges a pawn ticket issued by another pawnbroker; or(3)employs any person under the age of eighteen years to taken pledges in pawn; or(4)under any pretence purchases, except at a public auction, any pledge while in pawn with him; or(5)suffers any pledge while in pawn with him to be redeemed with a view to his purchasing it; or(6)makes any contract or agreement with any person pawning or offering to pawn any article, or with the owner thereof, for the purchase, sale or disposition thereof within the time of redemption; or(7)sells or otherwise disposes of any pledge pawned with him except at such time and in such manner as is authorised by or under this Act, shall be punished with imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees or with both.]
