Section 3(1) in Andhra Pradesh Pawn Brokers Act, 2002
(1)No person, shall commence or carry on or continue business as a Pawn Broker at any place to which this Act applies without a licence obtained under this Act or in contravention of the terms thereof:Provided that nothing in this section shall be deemed to prohibit a licensee under the Andhra Pradesh (Andhra Area) Pawn Brokers Act, 1943 or the Andhra Pradesh (Telangana Area) Money Lenders Act, 1349F who has applied for a licence within three months from the commencement of this Act to carry on or to continue business as a Pawn Broker pending orders on his application.
