(1)The statement of account referred to in clause (d) of sub-section (1) of section 10 shall be sent to the pawner by registered post acknowledgement due to the address given in the requisition made by the pawner.(2)Notwithstanding anything contained in sub-rule (1), where the pawner agrees in writing to the statement being delivered personally, it shall not be necessary to send it by registered post.(3)When a pawner takes personal delivery of the statement of account, he shall acknowledge receipt of the same in writing. The pawner shall sign the acknowledgement or if he is illiterate, affix his thumb impression thereto.(4)If the statement of account is sent by registered post, the production of the postal receipt and acknowledgement shall be sufficient proof of the sending of such statement.(5)The postal registration and acknowledgement charges incurred under sub-rule (1) shall be entered in the account and shall be recoverable by the pawnbroker as if such charges were included in the loan, but no interest shall be charged on such charges.
