- In this Act, unless there is anything repugnant in the subject or context,-(a)"block mica" means any mica, other than chillas, splittings and waste mica, obtained from crude mica by any process of trimming;(b)"chillas" means thin laminations or cleanings of mica not more than .008 inch thick obtained from crude or block mica;(c)"controller" means the officer appointed by the [State] [Substituted by para. A. L.O.] Government to be the Mica Controller for the purposes of this Act, ana until such time as an officer is so appointed, the Controller of the district;(d)"crude mica" means mica in its rough state before it has been trimmed or subjected to any process;(e)"dealers licence" means a licence granted under Section 6 authorising the person to whom it is granted to buy mica, and to have in his possession and sell mica-(i)extracted in a controlled area from a mica mine of which he is not in possession or from a mica dump; or(ii)imported into a controlled area from any place not situated in a controlled area;(f)[* * * *] [Clauses (f) and (g) repealed by Bihar Act 28 of 1953.](g)[* * * *] [Substituted by A. L. O.](h)"home splitter" means a person who is employed by a splitting contractor or a licensee or a registered proprietor to split block mica or chillas;(i)"licensee" means a person to whom a miner's licence or a dealer's licence has been granted;(j)"manufactured mica" means mica in any form other than the form of crude mica, block mica, chillas or splittings;(k)"mica dump" means any collection of refuse consisting wholly or largely of mica;(l)mica mine" means any excavation where any operation for the purpose of searching for or obtaining mica has been or is being carried on;(m)"miner's licence" means a licence granted under Section 6 authorising the person to whom it is granted to have in his possession and sell mica extracted from a mica mine of which he is in possession and which is situated in land of which he is not the proprietor or from a mica dump of which he is in possession;(n)"prescribed" means prescribed by Rules made under this Act;(o)"proprietor" has the same meaning as in Clause (8) of Section 3 of the Land Registration Act, 1817, as for the time being in force in the [State] [Substituted by para. A. L.O.] of Bihar;(p)"proprietor's certificate" means a certificate granted under Section 5 authorising the person to whom it is granted to have in his possession and sell mica extracted from a mica mine of which he is in possession and which is situated in land of which he is the proprietor or from a mica dump of which he is possession;(q)"registered proprietor" means a person to whom a proprietor's certificate has been granted;(r)"Splittings" means thin laminations of mica not more than .00125 inch thick; and(s)"splittings" contractor" means a person who receives block mica or chillas from a licensee or a registered proprietor for preparing splittings therefrom through home splitters.
