16. Certain other acts of pawnbrokers to be punishable.—
A pawnbroker who,-(1)takes an article in pawn from any person appearing to be under the age of fourteen years or to be intoxicated; or(2)purchases or takes in pawn or exchange a pawn-ticket issued by another pawnbroker; or(3)employs any person under the age of sixteen years to take pledges in pawn; or(4)under any pretence purchases, except at a public auction, any pledge while in pawn with him; or(5)suffers any pledge while in pawn with him to be redeemed with a view to his purchasing it; or(6)makes any contract or agreement with any person pawning or offering to pawn any article, or with the owner thereof, for the purchase, sale, or disposition thereof within the time of redemption; or(7)sells hypothecates, pawns or otherwise disposes of any pledge pawned with him except at such time and in such manner as is authorised by or under the Act;-shall on conviction be punished with imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees or with both.Provided that for an act referred to in clause (7), the term of imprisonment shall not be less than one month and the fine shall not be less than five hundred rupees.
