(3)[ Any licensee whose license ceases to he in force under subsection (4) of section 5 or, as the case may be, is cancelled under this Act or any mining lessee whose mining lease is determined shall be entitled, upto a date not later than 6 months after the date on which his license cases to he in force or is cancelled nor his mining lease is determined, as the case may be to sell or otherwise dispose off any mica which was in his possession on the date on which his license ceases to be in force or is cancelled or his mining lease is determined.] [Substituted by Rajasthan Act 43 of 1976.]
