(4)Any licensee, [or registered proprietor] [Substituted by Bihar Act 28 of 1953, for the words 'registered proprietor or digger.'] 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 it for sale; or(b)stores mica at any place other than a place notified in accordance with Section 12;shall on conviction by a Magistrate of the first class be punishable with fine which may extend to [one thousand rupees] [Substituted by Bihar Act 28 of 1953, tor the words 'five hundred rupees.'],
