Section 18B(2) in The Kerala Money-Lenders Act, 1958
(2)In every case falling under sub-section (1) and also in any case where, on an article being offered in a pawn, for sale or otherwise, to a pawnbroker he reasonably suspects that is has been stolen or otherwise illegally or clandestinely obtained, the pawnbroker shall, in the absence of reasonable excuse, inquire into the name and address of the person concerned, and seize and detain such person and the article, if any, and forthwith communicate to the nearest police station the facts of the case and shall deliver the person and the article, if any, seized to the police.
