(b)where any primary gold is received by such institution, as an offering, the institution shall dispose of such primary gold by-(i)converting the same, with the previous permission of the Administrator, into ornaments for the deity, or idol, or into new articles which may be required for worship in the institution or for use in, or decoration of, the structure or other construction or appendage within the precincts of the institution, or(ii)selling the same to such licensed dealer or refiner as may be specified, and under such conditions, limitations and restrictions as may be imposed, by the Administrator.
