(2)[ Every licensee or registered proprietor shall appoint in writing in respect of every place notified under sub-section (1) for storing mica or preparing the same for sale, where he cannot personally be present all the time, an agent who shall in all respects be responsible for such place and shall comply with all directions of the prescribed authority in respect of such place, as if such agent himself was the licensee or the registered proprietor.] [Inserted by Bihar Act 28 of 1953.]
