Section 17(7) in Andhra Pradesh Pawn Brokers Act, 2002
(7)The power conferred by sub-section (3) and (5) shall include, -(a)the power to break open any box or receptacle, safe, vault or door of any premises in which any accounts, registers, records, or pledges of the Pawn Broker are kept or reasonably suspected to be kept:Provided that the power to break open the door shall be exercised only after the owner or any other person in occupation of the premises fails or refuses to open the same on being called upon to do so.(b)the power to seal any box, receptacle, room or building where any accounts, registeres or other documents are kept or reasonably believed to be kept and if the owner or any other person in occupation leaves the premises or refuses to open the box. receptacle, room or building or is not available, room or building on authorisation in writing by the officer referred to in sub-section (3) of this section;(c)the power to search any person who has got out of or is about to get into or is in any place referred to in subsection (2) of this section, if the officer has reason to suspect that such person has secreted about his person, any accounts, registers, records or other documents.
