(1)(a)Every licensee and every registered proprietor shall not later than the tenth day of each month submit to the Inspector of Mica Accounts, a return showing the stock of crude mica, unsorted blocks, chillas and splitting which were in his possession on the first and last days of the month immediately preceding the month in which the return is submitted, together with totals of all additions to, from, or other transactions relating to, the stock during that month.(b)(i)The return of crude mica shall be in Form G.(ii)The return of unsorted blocks and uncut chillas shall be in Form H.(iii)The return of sorted blocks shall be in Form T.(iv)The return of cut chillas shall be in Form J.(v)The return of splitting shall be in Form K.
