(1)No person shall remove mica from any mica mine, mica dump or other place in the occupation of a licensee, prospecting licensee or mining lessee, unless he carries a pass in the prescribed form specifying the date and time of its issue signed by such licensee, prospecting licensee and mining lessee or his duly authorised agent, showing-(a)the place from which the mica has been removed:(b)the quantity and the size, or, in the case of mica which has not been sorted into sizes, the description and the quantity, of such mica: and(c)the destination of such mica and the root by which it will be transported:Provided that any person who is ordinarily engaged in the business of splitting mica may. with the approval in writing of an officer authorised in this behalf by the Controller, without a pass-(i)remove block mica or chillas of a size not exceeding the size mentioned in section 3 from any place in the occupation of a licensee, prospecting licensee or a mining lessee other than a mica mine or mica dump: and(ii)return to such licensee, prospecting licensee or and mining lessee splittings made from such block mica or chillas.(2)any person who removes mica from a mica mine, mica dump or other place in the occupation of a licensee, prospecting licensee or mining lessee and who is required by sub-section (1) to carry a pass shall, on being required to do so by any officer authorised in this behalf by the State Government, produce such pass to such officer.
