(2)Nothing in sub-section (1) shall apply to-(a)the possession, sale or purchase of manufactured mica;(b)the sale of mica by a licensee or registered proprietor to, or the purchase of mica from a licensee or registered proprietor by, any person not resident or carrying on business in a controlled area; and(c)the possession, sale or purchase of mica under circumstances and subject to such conditions as may, from time to time, by notification, be specified by the [State] [Substituted by A.L.O.] Government.
