(1)Save as provided in sub-section (2) and subsection (3) of section 4, any person who commits a breach of any of the provisions of sub-section (1) of section 4 shall on conviction by a Magistrate of the first class be punishable with fine which may extend to one thousand rupees.(2)Any licensee, prospecting licensee or mining lessee who fails to comply with any of the provisions sections 7 and 8 or fails to submit any prescribed return or submits a prescribed return which is false in any material particular, shall on conviction by a Magistrate of the first class he punishable with fine which may extend to one thousand rupees.(3)Any licensee who fails to produce his license within a reasonable time after being so required by the prescribed authority shall on conviction by a Magistrate of the first class be punishable with fine which may extend to fifty rupees.(4)Any licensee, prospecting licensee or mining lessee who-(a)fails to notify to the prescribed authority and in the prescribed manner the place or places used by him whether for storing mica or preparing for its sale; or(b)stores mica at any place other than a place notified in accordance with section 9:shall on conviction by a Magistrate of the first class be punishable with fine which may extend to one thousand rupees.
