(2)If the ownership of such mica is disputed or if the ownership thereof is not established to the satisfaction of the Magistrate, he shall refer the matter to the Controller. If any claim made to the ownership of such mica is rejected by the Controller, or if no claim is made within one month from the date of detention, the mica shall be forfeited to the State Government:Provided that when any such claim is rejected, the claimant, may, within 3 months from the order rejecting the claim, apply to the civil court to set a side such order and the court., if satisfied that such claimant is the owner of the mica, shall make an order for the delivery' thereof to him.
