(2)Any licensee or registered proprietor who-(a)fails to keep any account required to be kept by Section 10 or keeps an account which does not contain the particulars required by the said section or which is false in any material particular;(b)fails to produce such accounts or to disclose or to produce the full amount of his stock of mica when so required under Section 11;(c)fails to submit any prescribed return or submits a prescribed return which is false in any material particular;(d)refuses or wilfully neglects to afford to any officer authorised under Section 11 any reasonable facility for inspecting any mica mine or mica dump in his possession;(e)[ allows his licence or proprietor's certificate, as the case may be, to be used on behalf of any other person as authority to buy or have in his possession or sell mica extracted from a mica mine or from a mica dump;] [Inserted by Bihar Act 28 of 1953.]shall on conviction by a Magistrate of the first class be punishable with fine which may extend to [one thousand rupees] [Substituted by Bihar Act 28 of 1953 for the words 'five hundred rupees'.]
