12. [ Licensee, registered proprietor and digger to notify places used for storing mica. [Section 12 renumbered as sub-section {1) of Section 12 by Bihar Act 28 of 1953.]
- [(1) Every licensee [or registered proprietor] shall notify to the prescribed authority and in the prescribed manner all places used by him whether for strong mica or for preparing the same for sale, and shall give to such authority every facility for inspecting such place.(2)[ Every licensee or registered proprietor shall appoint in writing in respect of every place notified under sub-section (1) for storing mica or preparing the same for sale, where he cannot personally be present all the time, an agent who shall in all respects be responsible for such place and shall comply with all directions of the prescribed authority in respect of such place, as if such agent himself was the licensee or the registered proprietor.] [Inserted by Bihar Act 28 of 1953.](3)The name of every agent appointed under sub-section (2) and the place in respect of which he has been appointed such agent, together with such particulars relating to the hours of business on working days and the day or days in a week on which the place shall remain closed as may be required by the prescribed authority, may be furnished to such prescribed authority and such agent shall give to the prescribed authority at least twenty-four hours' notice if and when it is proposed to close the place at any time other than the day or days fixed.]
