- Every person who imports into or exports out of the State mica in any quantity shall give a notice in writing of his intention to do [so as to reach the Controller or any other officer authorised by him in his behalf] [Substituted by Rajasthan Act 43 of 1976.] before the date of import or export.Explanation.- In this section import' means bringing into the State of Rajasthan by any means whatsoever and 'export' means taking out of the State of Rajasthan by any means whatsoever.
