Section 16 in Andhra Pradesh Pawn Brokers Rules, 2007
16. Public Notice of Claim in Certain Cases.
- The public notice referred to in the proviso to clause (a) of sub-section (1) of Section 10 shall contain the following particulars namely:-(a)The name, place of business and licence number of the pawnbroker concerned;(b)Full and detailed description of the article including weight in the case of jewels;(c)Name and address to the pawner; and(d)The basis on which the applicant makes his claim, that is, whether as the owner of the pledge but not holding the pawn-ticket or as a person claiming to be entitled to hold the pawn ticket but alleging that it has been lost, mislaid, destroyed, stolen or fraudulently obtained from him.The notice shall be published 21 days before the date of the application for two successive days in a local newspaper circulating the place where the pawn broker carries on his business and approved by the Collector.
