(1)Every licensee, prospecting licensee and mining lessee shall submit such returns and in such form and manner as may be prescribed and shall keep accounts showing-(a)in respect of crude mica, the following particulars, namely-(i)the quantity received, the date of receipt and the source of supply;(ii)the quantity issued to cutters or disposed off and the date of such issue or disposal, and the name of the person, if any, to whom it is disposed off:(iii)the quantity of block mica received from cutters and the date of receipt:(iv)the quantity of chillas received from cutters and the date of receipt: and(v)the quantity of the balance remaining in stock at intervals not exceeding seven days:(b)in respect of mica other than crude or manufactured mica, the following particulars, namely-(i)all additions to the stock, specifying the quantity and the size or, in the case of mica which has not been sorted into sizes, the description and the quantity of the mica received and, in the case of purchase the name of the person from whom it is purchased:(ii)all issues from the stock, specifying-(a)the quantity and the size or, in the case of mica which has not been sorted into sizes, the description and the quantity issued:(b)the purpose for which it is issued: and(c)in the case of sale or export, the name of the purchaser or of the agent to whom it is sold or exported, as the case may be; and(iii)the quantity and the size or, in the case of mica which has not been sorted into sizes, a description and the quantity, of the balance remaining in stock at intervals not exceeding seven days.(2)If the State Government is satisfied that the particulars specified in sub-section (1) are insufficient, it may, by notification, direct that the accounts required to be kept under sub-section (1) shall show such additional particulars as may be specified in such notification, and thereupon every licensee, prospecting licensee and mining lessee shall keep account showing such additional particulars in addition to the particulars specified in sub-section (1).
