(3)Where in a public auction, the pledge has been sold for more than the amount of the loan and interest thereon and charges due at the time of sale, the Pawn Broker shall pay to the Pawner or his agent, the surplus amount within one month from the date of sale after deducting there from the necessary costs and charges of the sale and the Pawner or his agent may inspect the entry relating to the sale either in the Pawn Broker's book or in such catalogue of the auction, as may be prescribed, at any time within one month from such payment.
