4. Prohibition of possession of, and trading in mica, without license or prospecting license or mining lease.
(1)Save as provided in sub-section (2) and sub-section (3) of this section, no person shall-(a)have in his possession or sell mica extracted from a mica mine of which he is in possession, whether it is situated in land of which he is the proprietor or otherwise, except mica extracted under a prospecting license or mining lease held by' him:(b)have in his possession or sell mica extracted from a mica dump of which he is in possession, except under a dealer's license or or except mica extracted under a prospecting license or mining lease held by him:(c)buy mica or have in his possession or sell mica extracted in the State of Rajasthan from a mica mine or mica dump of which he is not in possession, or mica imported into the State of Rajasthan from any place not situated in the State except under and in accordance with a dealer's license:(d)buy or sell crude mica except at the mine from which the crude mica was extracted:(e)being a licensee, prospecting licensee or mining lesses, sell mica to any person resident or carrying on business in the State of Rajasthan, unless such person possesses a valid dealer's license:(f)being a licensee, buy mica from a person resident or carrying on business in the State of Rajasthan, unless such a person is a licensee, a prospecting licensee or a mining lessee.(2)Nothing in sub-section (1) shall apply to-(a)the possession sale or purchase of manufactured mica:(b)the sale of mica by a licensee, a prospecting licensee or a mining lessee or the purchase of mica from a licensee, a prospecting licensee or a mining lessee by any' person not resident or carrying on business in the State of Rajasthan: and(c)the possession, sale or purchase of mica under such circumstances and subject to such conditions as may from time to time, by notification, be specified by the State Government.(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.]
