(1)Save as provided in sub-section (2) and sub-section (3) of this section, no person shall-(a)have in his possession or sell mica extracted from a mica mine of which he is in possession, whether it is situated in land of which he is the proprietor or otherwise, except mica extracted under a prospecting license or mining lease held by' him:(b)have in his possession or sell mica extracted from a mica dump of which he is in possession, except under a dealer's license or or except mica extracted under a prospecting license or mining lease held by him:(c)buy mica or have in his possession or sell mica extracted in the State of Rajasthan from a mica mine or mica dump of which he is not in possession, or mica imported into the State of Rajasthan from any place not situated in the State except under and in accordance with a dealer's license:(d)buy or sell crude mica except at the mine from which the crude mica was extracted:(e)being a licensee, prospecting licensee or mining lesses, sell mica to any person resident or carrying on business in the State of Rajasthan, unless such person possesses a valid dealer's license:(f)being a licensee, buy mica from a person resident or carrying on business in the State of Rajasthan, unless such a person is a licensee, a prospecting licensee or a mining lessee.
