(2)The Central Government may serve notice on any person who has produced any mineral, concentrate or other material referred to in sub-section (1) that the Central Government [proposes to compulsorily acquire it and upon the service of the notice], the mineral, concentrate or other material shall become the property of the Central Government and shall be delivered to the Central Government or as it may direct:[* * *] [Proviso omitted by Act 59 of 1986, Section 2 (w.e.f. 21.9.1986). ]
