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State of Bihar - Section

Section 8 in The Bihar Mica Rules, 1948

8.

The authority who may require the production of a licence under subsection (3) of Section 17 shall be the Inspector of Mica Accounts or any Magistrate of the first class appointed under Section 12 of the Code of Criminal Procedure or any Police Officer not below the rank of an Inspector having jurisdiction in the area in which the licensee uses any place for strong mica or preparing the same for sale.