(i)The authority to whom licensees, registered proprietors and diggers shall notify places used by them for strong mica for sale shall be the Inspector of Mica Accounts.(ii)The notice shall be given-(a)in respect of a place used for storing mica for sale on the date when these Rules come into force, within thirty days of such date;(b)in respect of any such place first so used at any time after these rules come into force, within twenty-four hours after the commencement of such use.(iii)(1) Every such notice shall be in writing and shall be either-(a)delivered to the Inspector of Mica Accounts;(b)sent by registered post to the Inspector of Mica Accounts; or(c)delivered to the officer-in-charge of the police station, within the limits of which the place referred to in the notice is situated, to be forwarded to the Inspector of Mica Accounts:Provided that if the person who is required to give notice is illiterate, he may give such notice orally to the persons mentioned in sub-clause (a) or (c) of this clause.(2)The officer to whom a notice is delivered under sub-clause (a) or sub-clause (c) of Clause (iii) of this Rule, whether orally or in writing shall give to the person who delivers such notice an acknowledgement thereof in writing.(iv)Every such notice shall contain such particulars as may be sufficient to locate and identify the place referred to therein and shall state-(a)in the case of building-(1)the name of the village with thana and thana number and settlement plot number or, if such building is situated in a municipality, the ward and the number of the holding on which such building is situated;(2)the name of owner of the building; and(3)a description of a place other than a building-(i)the name of the village with thana and thana number and settlement plot number or, if such place is situated in a municipality, the ward and the number of the holding in which place is situated;(ii)the name of the owner of the place; and(iii)the description of the place.(v)Any licensee, registered proprietor or digger who intends to close, for a period exceeding two weeks any place or places in respect of which he has given a notice under this Rule, shall before he closes such place or places inform the Inspector of Mica Accounts by registered post of his intention to do so.
