12. Persons whose licences have been revoked may sell antiquities to other licensees. Notwithstanding anything contained in section 5, any person whose licence has been revoked under section 11 may, after making a declaration before the licensing officer, within such period, in such form and in such manner, as may be prescribed, of all the antiquities in his ownership, control or possession immediately before such revocation, sell such antiquities to any other person holding a valid licence under this Act: Provided that no such antiquity shall be sold after the expiry of a period of six months from the date of revocation of the licence.