(1)Any officer authorised in this behalf by the State Government may cease any mica which is removed from any place mentioned in subsection 1 of section 11 by a person who does not carry a pass as required by that sub-section or who does not produce such pass when required to do so, and may detain such mica at the nearest police station until the ownership thereof is established to the satisfaction of any Magistrate authorised in this behalf by the Controller.
