(1)Save as provided in sub-section (2) and sub-section (3) of this Section, no person shall-(a)have in his possession or 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which he is the proprietor except under and in accordance with miner's licence [* *] [The words 'or a digger's permit' repealed by Bihar Act 28 of 1953.];(b)have in his possession or sell mica extracted from a mica mine of which he is in possession and which is situated in land, of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 except under and in accordance with a proprietor's certificate;(c)have in his possession or sell mica extracted from a mica dump of which he is in possession, except under and in accordance with a miner's licence, a dealer's licence or a proprietor's certificate;(d)buy mica, or have in his possession or sell mica extracted in a controlled area from a mica dump of which he is not in possession or mica imported into a controlled area from any place not situated in a controlled area, except under and in accordance with a dealer's licence;(e)being a licensee, [or registered proprietor] [Substituted by the Bihar Mica (Amendment) Act, 1953 (Bihar Act 28 of 1953) for 'registered proprietor or digger'.], sell mica to any person resident or carrying on business in a controlled area, unless such person possesses a valid dealer's licence;(f)being a person to whom a dealer's licence has been granted, buy mica from a person resident or carrying on business in a controlled area, unless such person is licensee, [or registered proprietor] [Substituted by the Bihar Mica (Amendment) Act, 1953 (Bihar Act 28 of 1953) for 'registered proprietor or digger'.];
