10A. [ Pawnbroker to keep pledge in his shop or place of business. [These sections were inserted by section 8 of the Tamil Nadu Pawnbrokers (Amendment) Act, 1961 (Tamil Nadu Act 31 of 1961).]
- Every pawnbroker shall ordinarily keep every pledge in the shop or place of business for which the licence has been granted. If, in any case, the pawnbroker keeps the pledge in any place other than such shops or place of business, he shall, within a period of seven days from the date on which the holder of a pawn-ticket intimates his desire to inspect the pledge concerned, produce such pledge at the shop or place of business aforesaid for such inspection.
