(2)Every officer seizing any mica under sub-section (1) shall-(a)prepare a list of mica so seized and deliver a copy thereof signed by him to the person found in possession of such mica:(b)enclose the mica seized in a package and placed on such package a mark indicating that the mica therein contained has been seized, and(c)as soon as may be after such seizure make, a report thereof to Magistrate having jurisdiction to try the offence on account of which such seizure has been made.
