(2)All records or entries made in the books, accounts and documents referred to in sub-section (1) shall be either in English or in such language of the locality as may be prescribed and all such books, accounts and documents and all pledges taken by the Pawn Broker shall be open to inspection by the Licensing Authority or an Inspector appointed under section 16 or any Police Officer not below the rank of Sub-Inspector or by any Revenue Officer not below the rank of a Mandal Revenue Officer.
