(2)[Any person who carries mica from one place to another] [Substituted by Bihar Act 28 of 1953 for the words 'Any person who removed mica from a mica mine, mica dump or other place in the occupation of a licensee or a registered proprietor'.] and who is required by sub-section (1) to carry a pass shall, on being required to do so by any officer authorised in this behalf by the [State] [Substituted by A. L. O.] Government, produce such pass to such officer.
