(6)[ When granting a miner's licence under sub-section (1), or renewing such licence under sub-section (3) the Controller shall endorse on the licence the particulars of the mines in lawful possession of the licensee and may, at any time, make any change in such particulars.] [Inserted by Bihar Act 28 of 1953.][Explanation. - A person shall be deemed to be not in lawful possession of a mica mine, if he does not hold a valid lease under the Mines and Minerals (Regulation and Development) Act 1948, and the Rules made thereunder.] [Inserted by Bihar Act 28 of 1953.]
