(1)Save as provided in sub-section (2) and sub-section (3) of Section 4 any person who-(a)has in his possession or sells any mica extracted from a mica mine of which he is in possession and which is situated in land of which he is not the proprietor, except under and in accordance with a miner's licence [* *] [The words 'or a digger's permit' repealed by Bihar Act 28 of 1953.];(b)has in his possession or sells any mica extracted from a mica mine of which he is in possession and which is situated in land of which he is the proprietor, except under and in accordance with the proprietor's certificate;(c)buys mica, or has in his possession or sells mica extracted from a mine or mica dump of which he is not in possession, except under and in accordance with a dealer's licence;(d)has in his possession or sells mica extracted from a mica dump of which he is in possession, except under and in accordance with a miner's licence or a dealer's licence or a proprietor's certificate;(e)being a licensee, [or registered proprietor] [Substituted by Bihar Act 28 of 1953 for the words 'registered proprietor or digger'.] sells mica to any person other than a person to whom a dealer's licence has been granted and who resides on business in a controlled area;(f)being a person to whom a dealer's licence has been granted buys mica from a person who is not a licensee or a registered proprietor [* *] [The words 'or a digger' repealed by Bihar Act 28 of 1953.] and who resides or carries on business in a controlled area, 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'.].
