Section 20(3) in Andhra Pradesh Pawn Brokers Rules, 2007
(3)(i)The auctioneer shall print and publish a catalogue of the pledges to be sold in auction with the following particulars:-(a)The name, place of business and licence number of the pawn broker concerned;(b)Date of loan;(c)Number of pledge in pledge book;(d)Full and detailed description of the article including weight in the case of jewels.(e)Name and address of pawner; and(f)Date, hour and place of sale.(ii)The printed catalogue referred to in sub-rule 3(i) shall be published in the following manner:-(a)A copy shall be pasted at the place of business of the Pawn Broker concerned;(b)A copy shall be given to the intending bidders;(c)A copy shall be posted to the Pawner by Register Post With Acknowledgement Due;(d)A copy shall be sent to the Licensing Authority and to the Tahsildar' concerned.(iii)The auctioneer shall send at least a week before the date fixed for the sale-(a)Two copies of the printed catalogue to the police station having jurisdiction over the premises where the auction is to be held, one copy for being pasted on the notice board of the police station and another copy for record at that police station; and(b)One copy of the printed catalogue to the Police Station or each of the police stations having jurisdiction over the place of the business of the Pawn Broker concerned for record at such police station.(c)A copy of the printed catalogue by registered post to the pawner.
