(1)Every licensee and every registered proprietor shall submit such returns and in such form and manner as may be prescribed and shall keep accounts showing-(a)in respect of crude mica, the following particulars, namely:-(i)the quantity received, the date of receipt and the supply;(ii)the quantity issued to cutters or disposed of and the date of such issue or disposal, and the name of the person, if any, to whom it is disposed of;(iii)the quantity of block mica received from cutters, and the date of receipt;(iv)the quantity of chillas received from cutters, and the date of receipt; and(v)the quantity of the balance remaining in stock at intervals not exceeding seven days.(b)In respect of mica other than crude or manufactured mica, the following particulars, namely:-(i)all additions to the stock, specifying the quantity and the size or, in the case of mica which has not been sorted into sizes, the description and the quantity, of the mica received and, in the case of purchase, the name of the person from whom it is purchased;(ii)all issues from the stock, specifying-(a)the quantity and the size or, in the case of mica which has not been sorted into sizes, the description and the quantity issued;(b)the purpose for which it is issued; and(c)in the case of sales or export, the name of the purchaser or of the agent to whom it is exported, as the case may be; and(iii)the quantity and the size or, in the case of mica which has not been sorted into sizes, the description and the quantity, of the balance remaining in stock at intervals not exceeding seven days.
