(1)[The Controller shall, on the application of any person and on payment by such person of a fee of two hundred and fifty rupees, grant to such person a miner's licence or a dealer's licence. Such licence shall remain in force up to the 31st day of December, following the date on which it is granted:Provided that the Controller may refuse to grant such a licence to a person who-(i)is convicted of an offence under Chapter XVII of the Indian Penal Code committed in respect of mica; or(ii)is not in lawful possession of any mica mine:Provided further that the Controller shall not grant a miner's licence to a person who does not hold a certificate of approval from the State Government under the Mines and Minerals (Regulation and Development) Act, 1948, and the Rules made thereunder:Provided also that the licence may be renewed every year on payment of the annual fee in accordance with the provision of sub-section (3).] [Substituted by Bihar Act 28 of 1953, Section 6 (1).]
