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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(5) in The Bihar Mica Rules, 1948

(5)When the licensee of a licence is cancelled under sub-section (1) of Section 25 of the Act or ceases to be in force under sub-section (3) of Section 6 of the Act, the licensee shall, if he exercise the right conferred on him by sub-section (3) Section 4 of the Act, submit returns for a period of six month's after expiry of the licence or until the disposal of his stock, whichever is earlier.Form B(See Section 6 of the Act and Rule 3)Form of Miner's Licence
No. .......................... Original fee Rs. 250.
Year ......................... Annual fee Rs. 150.
This licence is hereby granted to.......................................... and Co.................................resident of village.............son of...........police station......................district.............ordinarily carrying on business at..............authorising him it to have in his/its possession and to sell mica extracted from any mica mine of which he/it is in possession and which is situated in land of which he/it is not the proprietor, or from any mica dump of which he/it is in possession.Issued this day of.................19....................This licence is granted subject to the condition that the registered proprietor shall not sell mica other than manufactured mica to any person resident or carrying on business in a controlled area, unless such person possesses a dealer's licence.
(Signature)............
Controller.Particulars of mines in possession of the licensee
Specification (including settlement plot numbersor Government forest square number) of the area for which thelicensee holds a mining lease or prospecting licence. Name of proprietor or tenure-holder in whoseestate or tenure the area is situated. Date of commencement and termination of themining lease or prospecting licence of the area.
1 2 3
     
The following persons are hereby authorised under Section 7 of the Bihar Mica Act, 1947, to exercise on behalf of the licensee named above any of the powers conferred on such licensee under the Act or under this licence:-
Name Father's name Place of residence Date
       
(Signature).....
ControllerForm C(See Section 6 of the Act and Rule 3)Form of Dealer's Licence
No. .......................... Original fee Rs. 250.
Year ......................... Annual fee Rs. 150.
This licence is hereby granted to....................and Co.,........................ son of......................... resident of village police station ..... district.......................ordinarily carrying on business at..................to buy mica and to have in his/its possession and sell mica extracted in a controlled area from a mica mine of which he/it is not in possession, or from a mica dump, or mica mine imported into a controlled area from any place not situated in a controlled area.Issued this ................19.This licence is granted subject to the following conditions:
(a)that the licensee shall not sell mica other than manufactured mica to any person resident or carrying on business in a controlled area unless such person possesses a dealer's licence;
(b)that the licensee shall not buy mica other than manufactured mica from a person resident or carrying on business in a controlled area unless such person is a licensee, registered proprietor or digger, or a person exercising the right conferred by sub-section (3) of Section 4.
(Signature)................
Controller.The following persons are hereby authorised under Section 7 of the Bihar Mica Act, 1947, to exercise on behalf of the licensee, named above any of the powers conferred on such licensee under the Act or under this licence:-
Name Father's name Place of residence Date
       
Signature..................Controller.Form D(See Section 9 of the Act and Rule 5)Form of Digger's PermitFee Re. 1.Whereas son of resident of village........ police station................district...........................has by an instrument in writing registered in the office of the on the day of ................19, been authorised by...................son of resident
of...................| owner of..................lessee of land included in| Estate...................tauzi no...
..........of the district of...............to extract mica on his own behalf from the lands described in the Schedule below.This permit is hereby granted to the said...................to extract mica in his own behalf from the lands described in the Schedule below.This permit is valid upto and including the.................day of..................................19The permit-holder shall transport all mica extracted by him from the said lands only by the routes specified below.The permit-holder shall sell all mica extracted by him from the said lands only at the place specified below.This permit is granted subject to the conditions that the holder of the permit shall not sell mica other than manufactured mica to any person resident or carrying on business in a controlled area unless such person possess a dealer's licence.