(4)Any licensee, prospecting licensee or mining lessee 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 for its sale; or(b)stores mica at any place other than a place notified in accordance with section 9:shall on conviction by a Magistrate of the first class be punishable with fine which may extend to one thousand rupees.
