(1)Any officer authorized in this behalf by the [State] [The words 'the Crown for the purposes of' repealed by para 3 and Schedule XVI of the A.L.O.] Government may seize any mica which is removed from any place mentioned in sub-section (1), Section 14 by a person who does not carry a pass as required by that sub-section or who does not produce such pass when required to do so, and may detain such mica at the nearest police-station until the ownership thereof is established to the satisfaction of any Magistrate authorized in this behalf by the Controller.
