(3)Any licensee or registered proprietor whose licence or proprietor's certificate ceases to be in force under [sub-section (4)] [Substituted by the Bihar Mica (Second Amendment) Act, 1949 (Bihar Act 20 of 1950) for 'sub-section (3)'.] of Section 6, [or sub-section (3) of Section 5] [Inserted by Bihar Act 20 of 1950.], or as the case may be, is cancelled under sub-section (1) of Section 25, shall be entitled, up to a date not later than six months after the date on which his licence or proprietor's certificate ceases to be in force or is cancelled, as the case may be, to sell or otherwise dispose of any mica which was in his possession on the date on which his licence or proprietor's certificate ceased to be in force or was cancelled. -
