Section 12(3) in Tamil Nadu Pawnbrokers Rules, 1943
(3)The pawnbroker shall apply before the 15th of each month to the Collector of [Chennai] [Substituted for the word 'Madras' by section 3 of the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] in the City of Chennai or to the Revenue Divisional Officers in districts other than [Chennai] [Substituted for the word 'Madras' by section 3 of the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).], for permission for the sale of jewel or articles which became time barred till the end of the preceding month with lists in triplicate, containing particulars of the date of pledge, name and address of the pawner, the name or description of the jewels pledged and their approximate value proposed to be sold in auction. The pawnbroker shall also enclose the written consent of the authorized auctioneer to conduct the auction.
