(1)The appellate authority for the purpose of subsection (3-A) of section 4 and sub-section (3) of section 14-A shall be the Revenue Divisional Officer, Assistant Collector or Sub-Collector, as the case may be, having jurisdiction over the place of business of the pawnbroker. Where there is no Revenue Divisional Officer, Assistant Collector or Sub-Collector, the Personal Assistant (General) to the District Collector shall be the appellate authority.(2)If the appellate authority considers further enquiry to be necessary before final orders are passed on the appeal, he may either hold the enquiry himself or have it made by one of his subordinates, and such witnesses as are, in his opinion, necessary shall be examined during the enquiry. The appellate authority shall also hear the licensee or his advocate before disposing of the appeal.
