(4)(a)Where the pawner is dead and a person produces the pawn-ticket claiming to be the legal representative of the pawner and offers to redeem the pledge, the pawnbroker shall allow such redemption, after obtaining from such person, -(i)a declaration in the prescribed form duly made by such person before any Magistrate or Judge; and(ii)a bond duly executed by such person with one or more sureties to the satisfaction of the pawnbroker or of such authority or person as may be prescribed in this behalf, agreeing to indemnify the pawnbroker in respect of any liability which may be incurred by him by reason of delivering the pledge or otherwise acting in conformity with the declaration:Provided that no such declaration or bond shall be necessary if such person produces an order of a Civil Court having jurisdiction to entertain a suit for the redemption of the pledge, authorizing him to redeem the pledge as the legal representative of the deceased pawner and, in any such case, the pawnbroker shall allow redemption.(b)The amount of every bond executed under clause (a) shall be fixed with due regard to the circumstances of the case and shall not be excessive.
