(2)Every officer seizing any mica under this section shall-(a)prepare a list of the mica so seized and deliver a copy thereof signed by him to the person found in possession of such mica;(b)enclose the mica seized in a package and place on such package a mark indicating that the mica therein contained has been seized; and(c)as soon as may be after such seizure make a report thereof to the Magistrate having jurisdiction to try the offence on account of which such seizure has been made.
