(1)No person shall [carry mica from one place to another] [Substituted by Bihar Act 28 of 1953 for the words 'such licensee or registered proprietor'.] unless he carries a pass in the prescribed form specifying the date and time of its issue signed by [licensee or registered proprietor] [Substituted by Bihar Act 28 of 1953 for the words 'such licensee or registered proprietor'.] 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;Provided that any person who is ordinarily engaged in the business of splitting mica may without a pass-(i)remove block mica or chillas of size not exceeding the size mentioned in Section 3, from any place [* *] [The words 'in the occupation of a licence or registered proprietor' repealed by Bihar Act 28 of 1953.] other than a mica mine or a mica dump; and(ii)return to such licensee or registered proprietor splitting made from such block mica or chillas.(2)[Any person who carries mica from one place to another] [Substituted by Bihar Act 28 of 1953 for the words 'Any person who removed mica from a mica mine, mica dump or other place in the occupation of a licensee or a registered proprietor'.] 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] [Substituted by A. L. O.] Government, produce such pass to such officer.(3)[ No person other than a licensee or a registered proprietor or his duly authorised agent shall issue a pass required under sub-section (1)] [Inserted by Bihar Act 28 of 1953.].
