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State of Bihar - Section

Section 7A in The Bihar Mica Act, 1947

7A. [ Erection of name and number boards. [Inserted by Bihar Act 28 of 1953.]

- At every place where mica is extracted from a mica mine and at every place where mica is stored or prepared for sale, a board shall be erected at a conspicuous part thereof showing in bold letters and figures, at least six inches high, the name of the holder of the proprietor's certificate the miner's licence or the dealer's licence, as the case may be together with the number of such certificate or licence, under which the business or operation is carried on.]