(6)The identity card,-(a)of an artisan, who is dismissed by the dealer by whom he is employed, or(b)the countersignature of which has been refused, or(c)which has been cancelled,shall be immediately recovered by the licensed dealer by whom the artisan holding such card is employed and such dealer shall immediately recover all the quantity of gold which was in the possession, custody or control or control or such artisan on the date of such dismissal, refusal or cancellation, as the case may be.
