Press and Registration of Books Act, 1867

⁷[(1)] In this Act, unless there shall be something repugnant in the subject or context,-

"Book" includes every volume, part or division of a volume, and pamphlet, in any language, and every sheet of music, map, chart or plan separately printed ⁸[***]

⁹[***];

¹⁰["editor" means the person who controls the selection of the matter that is published in a newspaper;]

¹¹[***]

"Magistrate" means any person exercising the full powers of a ¹²Magistrate, and includes a ¹³Magistrate of police ¹⁴[***];

¹⁰["newspaper" means any printed periodical work containing public news or comments on public news;]

¹⁵[***]

¹⁶["paper" means any document, including a newspaper, other than a book;

"prescribed" means prescribed by rules made by the Central Government under section 20A;

" Press Registrar" means the Registrar of newspapers for India appointed by the Central Government under section 19A and includes any other person appointed by the Central Government to perform all or any of the functions of the Press Registrar;

"printing" includes cyclostyling and printing by lithography;

"Register" means the Register of newspapers maintained under section 19B.]

¹⁷[(2) Any reference in this Act to any law which is not in force in the State of Jammu and Kashmir shall, in relation to that State, be construed as a reference to the corresponding law in force in that State.]

Every book or paper printed within ¹⁸[India] shall have printed legibly on it the name of the printer and the place of printing, and (if the book or paper be published) ¹⁹[the name] of the publisher, and the place of publication.

²⁰[(1)] No person shall within ¹⁸[India], keep in his possession any press for the printing of books or papers, who shall not have made and subscribed the following declaration before ²¹[the District, Presidency or Sub-divisional Magistrate] within whose local jurisdiction such press may be:

"I, A.B., declare that I have a press for printing at-".

And this last blank shall be filled up with a true and precise description of the place where such press may be situate.

²²[(2)] As often as the place where a press is kept is changed, a new declaration shall be necessary:

Provided that where the change is for a period not exceeding sixty days and the place where the press is kept after the change is within the local jurisdiction of the Magistrate referred to in sub-section (1), no new declaration shall be necessary if-

(a) a statement relating to the change is furnished to the said Magistrate within twenty four hours thereof; and

(b) the keeper of the press continues to be the same.]

No ²³[newspaper] shall be published in ¹⁸[India], except in conformity with the rules hereinafter laid down:

²⁴(1) Without prejudice to the provisions of section 3, every copy of every such newspaper shall contain the names of the owner and editor thereof printed clearly on such copy and also the date of its publication.]

²⁵[(2)] The printer and the publisher of every such ²⁶[newspaper] shall appear ²³[in person or by agent authorized in this behalf in accordance with rules made under section 20, before a District, Presidency or Sub-divisional Magistrate within whose local jurisdiction such newspaper shall be printed or published ²⁷[***] and shall make and subscribe, in duplicate, the following declaration:

"I A.B., declare that I am the printer (or publisher, or printer and publisher) of the ²⁶[newspaper] entitled ²⁸[and to be printed or published, or to be printed and published], as the case may be at-".

And the last blank in this form of declaration shall be filled up with a true and precise account of the premises where the printing or publication is conducted.

²⁹[(2A) Every declaration under rule (2) shall specify the title of the newspaper, the language in which it is to be published and the periodicity of its publication and shall contain such other particulars as may be prescribed.]

³⁰[(2B) Where the printer or publisher of a newspaper making a declaration under rule (2) is not the owner thereof, the declaration shall specify the name of the owner and shall also be accompanied by an authority in writing from the owner authorizing such person to make and subscribe such declaration.

(2C) A declaration in respect of a newspaper made under rule (2) and authenticated under section 6 shall be necessary before the newspaper can be published.

(2D) Where the title of any newspaper or its language or the periodicity of its publication is changed, the declaration shall cease to have effect and a new declaration shall be necessary before the publication of the newspaper can be continued.

(2E) As often as the ownership of a newspaper is changed, a new declaration shall be necessary.]

³¹[(3)] As often as the place of printing or publication is changed, a new declaration shall be necessary:

²⁹[Provided that where the change is for a period not exceeding thirty days and the place of printing or publication after the change is within the local jurisdiction of the Magistrate referred to in rule (2), no new declaration shall be necessary if-

(a) a statement relating to the change is furnished to the said Magistrate within twenty four hours thereof; and

(b) the printer or publisher or the printer and publisher of the newspaper continues to be the same.]

³²[(4)] As often as the printer or the publisher who shall have made such declaration as is aforesaid shall leave India for a period exceeding ninety days or where such printer or publisher is by infirmity or otherwise rendered incapable of carrying out his duties for a period exceeding ninety days in circumstances not involving the vacation of his appointment, a new declaration shall be necessary.]

²⁹[(5)] Every declaration made in respect of a newspaper shall be void, where the newspaper does not commence publication-

(a) within six weeks ³³[of the authentication of the declaration under section 6], in the case of a newspaper to be published once a week or oftener; and

(b) within three months ³³[of the authentication of the declaration under section 6], in the case of any other newspaper, and in every such case, a new declaration shall be necessary before the newspaper can be published.

(6) Where, in any period of three months, any daily, tri-weekly, bi-weekly, weekly or fortnightly newspaper publishes issues the number of which is less than half of what should have been published in accordance with the declaration made in respect thereof, the declaration shall cease to have effect and a new declaration shall be necessary before the publication of the newspaper can be continued.

(7) Where any other newspaper has ceased publication for a period, exceeding twelve months, every declaration made in respect thereof shall cease to have effect, and a new declaration shall be necessary before the newspaper can be re-published.

(8) Every existing declaration in respect of a newspaper shall be cancelled by the Magistrate before whom a new declaration is made and subscribed in respect of the same:]

¹⁰[Provided that no person ³⁰[who does not ordinarily reside in India, or] who has not attained majority in accordance with the provisions of the Indian Majority Act, 1875 (9 of 1875), or of the law to which he is subject in respect of the attainment of majority, shall be permitted to make the declaration prescribed by this section, nor shall any such person edit a newspaper.]

Each of the two originals of every declaration so made and subscribed as is aforesaid, shall be authenticated by the signature and official seal of the Magistrate before whom the said declaration shall have been made:

³⁶[Provided that where any declaration is made and subscribed under section 5 in respect of a newspaper, the declaration shall not, save in the case of newspapers owned by the same person, be so authenticated unless the Magistrate ³⁷[is, on inquiry from the Press Registrar, satisfied] that the newspaper proposed to be published does not bear a title which is the same as, or similar to, that of any other newspaper published either in the same language or in the same State.]

Deposit

One of the said originals shall be deposited among the records of the office of the Magistrate, and the other shall be deposited among the records of the High Court of Judicature, or ³⁸[other principal Civil Court of original jurisdiction for the place where] the said declaration shall have been made.

Inspection and supply of copies

The Officer-in-charge of each original shall allow any person to inspect that original on payment of a fee of one rupee, and shall give to any person applying a copy of the said declaration, attested by the seal of the Court which has the custody of the original, on payment of a fee of two rupees.

³⁹[A copy of the declaration attested by the official seal of the Magistrate, or a copy of the order refusing to authenticate the declaration, shall be forwarded as soon as possible to the person making and subscribing the declaration and also to the Press Registrar.]

In any legal proceeding whatever, as well civil as criminal, the production of a copy of such declaration as is aforesaid, attested by the seal of some Court empowered by this Act to have the custody of such declarations, ¹⁰[or, in the case of the editor, a copy of the newspaper containing his name printed on it as that of the editor] shall be held (unless the contrary be proved) to be sufficient evidence, as against the person whose name shall be subscribed to such declaration, ¹⁰[or printed on such newspaper, as the case may be] that the said person was printer or publisher, or printer and publisher (according as the words of the said declaration may be) of every portion of every ²⁶[newspaper] whereof the title shall correspond with the title of the ²⁶[newspaper] mentioned in the declaration, ¹⁰[or the editor of every portion of that issue of the newspaper of which a copy is produced].

⁴⁰[If any person has subscribed to any declaration in respect of a newspaper under section 5 and the declaration has been authenticated by a Magistrate under section 6 and subsequently that person ceases to be the printer or publisher of the newspaper mentioned in such declaration, he shall appear before any District, Presidency or Sub-divisional Magistrate, and make and subscribe in duplicate the following declaration:-

"I, A.B., declare that I have ceased to be the printer or publisher or printer and publisher of the newspaper entitled- ".]

Authentication and filing

Each original of the latter declaration shall be authenticated by the signature and seal of the Magistrate before whom the said latter declaration shall have been made, and one original of the said latter declaration shall be filed along with each original of the former declaration.

Inspection and supply of copies

The Officer-in-charge of each original of the latter declaration shall allow any person applying to inspect that original on payment of a fee of one rupee, and shall give to any person applying a copy of the said latter declaration, attested by the seal of the Court having custody of the original, on payment of a fee of two rupees.

Putting copy in evidence

In all trials in which a copy, attested as is aforesaid, of the former declaration shall have been put in evidence, it shall be lawful to put in evidence a copy, attested as is aforesaid, of the latter declaration, and the former declaration shall not be taken to be evidence that the declarant was, at any period subsequent to the date of the latter declaration, printer or publisher of the ²⁶[newspaper] therein mentioned.

⁴¹[A copy of the latter declaration attested by the official seal of the Magistrate shall be forwarded to the Press Registrar.]

If any person, whose name has appeared as editor on a copy of a newspaper, claims that he was not the editor of the issue on which his name has so appeared, he may, within two weeks of his becoming aware that his name has been so published, appear before a District, Presidency or Sub-Divisional Magistrate and make a declaration that his name was incorrectly published in that issue as that of the editor thereof, and if the Magistrate after making such inquiry or causing such inquiry to be made as he may consider necessary is satisfied that such declaration is true, he shall certify accordingly, and on that certificate being given the provisions of section 7 shall not apply to that person in respect of that issue of the newspaper.

The Magistrate may extend the period allowed by this section in any case where he is satisfied that such person was prevented by sufficient cause from appearing and making the declaration within that period.]

If, on an application made to him by the Press Registrar or any other person or otherwise, the Magistrate empowered to authenticate a declaration under this Act, is of opinion that any declaration made in respect of a newspaper should be cancelled, he may, after giving the person concerned an opportunity of showing cause against the action proposed to be taken, hold an inquiry into the matter and if, after considering the cause, if any, shown by such person and after giving him an opportunity of being heard, he is satisfied that-

(i) the newspaper, in respect of which the declaration has been made is being published in contravention of the provisions of this Act or rules made thereunder; or

(ii) the newspaper mentioned in the declaration bears a title which is the same as, or similar to, that of any other newspaper published either in the same language or in the same State; or

(iii) the printer or publisher has ceased to be the printer or publisher of the newspaper mentioned in such declaration; or

(iv) the declaration was made on false representation or on the concealment of any material fact or in respect of a periodical work which is not a newspaper;

the Magistrate may, by order, cancel the declaration and shall forward as soon as possible a copy of the order to the person making or subscribing the declaration and also to the Press Registrar.

(1) Any person aggrieved by an order of a Magistrate refusing to authenticate a declaration under section 6 or canceling a declaration under section 8B may, within sixty days from the date on which such order is communicated to him, prefer an appeal to the Appellate Board to be called the Press and Registration Appellate Board ⁴³[consisting of a Chairman and another member to be nominated by the Press Council of India, established under section 4 of the Press Council Act, 1978 (37 of 1978), from among its members]:

Provided that the Appellate Board may entertain an appeal after the expiry of the said period, if it is satisfied that the appellant was prevented by sufficient cause from preferring the appeal in time.

(2) On receipt of an appeal under this section, the Appellate Board may, after calling for the records from the Magistrate and after making such further inquiries as it thinks fit, confirm, modify or set aside the order appealed against.

(3) Subject to the provisions contained in sub-section (2), the Appellate Board may, by order, regulate its practice and procedure.

(4) The decision of the Appellate Board shall be final.]

Printed ⁴⁵[***] copies of the whole of every book which shall be printed ⁴⁵[***] in ¹⁸[India] after this Act shall come into force, together with all maps, prints or other engravings belonging thereto, finished and colored in the same manner as the best copies of the same, shall, notwithstanding any agreement (if the book be published) between the printer and publisher thereof, be delivered by the printer at such place and to such officer as the State Government shall, by notification in the Official Gazette, from time to time direct, and free of expense to the Government, as follows, that is to say:-

(a) in any case, within one calendar month after the day on which any such book shall first be delivered out of the press, one such copy, and,

(b) if within one calendar year from such day the State Government shall require the printer to deliver other such copies not exceeding two in number, then within one calendar month after the day on which any such requisition shall be made by the State Government on the printer, another such copy, or two other such copies, as the State Government may direct,     the copies so delivered being bound, sewed or stitched together and upon the best paper on which any copies of the book shall be printed ⁵⁶[***].

The publisher or other person employing the printer shall, at a reasonable time before the expiration of the said month, supply him with all maps, prints and engravings finished and colored as aforesaid, which may be necessary to enable him to comply with the requirements aforesaid.

Nothing in the former part of this section shall apply to-

(i) any second or subsequent edition of a book in which edition no additions or alterations either in the letter-press or in the maps, prints or other engravings belonging to the book have been made, and a copy of the first or some preceding edition of which book has been delivered under this Act, or

(ii) any ²⁶[newspaper] published in conformity with the rules laid down in section 5 of this Act.

The officer to whom a copy of a book is delivered under the last foregoing section shall give to the printer a receipt in writing therefor.

The copy delivered pursuant to clause (a) of the first paragraph of section 9 of this Act shall be disposed of as the State Government shall from time to time determine.

Any copy or copies delivered pursuant to clause (b) of the said paragraph shall be ⁴⁶[transmitted to the Central Government].]

The printer of every newspaper in ¹⁸[India] shall deliver at such place and to such officer as the State Government may, by notification in the Official Gazette, direct, and free of expense to the Government, two copies of each issue of such newspaper as soon as it is published.]

Subject to any rules that may be made under this Act, the publisher of every news paper in India shall deliver free of expense to the Press Registrar one copy of each issue of such newspaper as soon as it is published.]

Whoever shall print or publish any book or paper otherwise than in conformity with the rule contained in section 3 of this Act, shall, on conviction before a Magistrate, be punished by fine not exceeding ⁴⁸two thousand] rupees, or by simple imprisonment for a tern not exceeding ⁴⁹[Six months], or by both.

Whoever shall keep in his possession any such press as aforesaid. ⁵⁰[In contravention of any of the provisions contained in section 4 of this Act], shall. on conviction before a Magistrate, be punished by fine not exceeding ⁴⁸[two thousand] rupees, or by simple imprisonment for a term not exceeding, ⁴⁹[six months]. or by both.

Any person who shall, in making ⁵¹[any declaration or other statement] under the authority of this Act, make a statement which is false, and which he either knows or believes to be false, or does not believe to be true, shall, on conviction before a Magistrate, be punished by fine not exceeding ⁴⁸[two thousand] rupees, and imprisonment for a term not exceeding ⁴⁹[six months].

⁵²[(1)] Whoever shall ⁴⁹[edit], print or publish any ⁵³[newspaper], without conforming to the rules hereinbefore laid down, or whoever shall ⁴⁹[edit], print or publish, or shall cause to be ⁴⁹[edited], printed or published, any ⁵⁴[newspaper], knowing that the said rules have not been observed with respect to ⁵⁵[that newspaper], shall, on conviction before a Magistrate, be punished with fine not exceeding ⁴⁸[two thousand] rupees, or imprisonment for a term not exceeding ⁴⁹[Six months] or both.

⁵⁶[(2) Where an offence is committed in relation to a newspaper under sub-section (1), the Magistrate may, in addition to the punishment imposed under the said sub-section, also cancel the declaration in respect of the newspaper.]

If any person who has ceased to be a printer or publisher of any newspaper fails or neglects to make a declaration in compliance with section 8, he shall, on conviction before a Magistrate, be punishable by fine not exceeding two hundred rupees.]

If any printer of any such book as is referred to in section 9 of this act shall neglect to deliver copies of the same pursuant to that section, he shall for every such default forfeit to the Government such sum not exceeding fifty rupees as a Magistrate having jurisdiction in the place where the book was printed may, on the application of the officer to whom the copies should have been delivered or of any person authorized by that officer in this behalf, determine to be in the circumstances a reasonable penalty for the default, and, in addition to such sum, such further sum as the Magistrate may determine to be the value of the copies which the printer ought to have delivered.

If any publisher or other person employing any such printer shall neglect to supply him. in the matter prescribed in the second paragraph of section 9 of this Act with the maps, prints, or engravings which may be necessary to enable him to comply with the provisions of that section, such publisher or other person shall for every such default forfeit to the Government such sum not exceeding fifty rupees as such a Magistrate as aforesaid may, on such an application as aforesaid, determine to be in the circumstances a reasonable penalty for the default, and, in addition to such sum, such further sum as the Magistrate may determine to be the value of the maps, prints or engravings which such publisher or other person ought to have supplied.]

If any printer of any newspaper published in ¹⁸[India] neglects to deliver copies of the same in compliance with section 11A, he shall, on the complaint of the officer to whom copies should have been delivered or of any person authorized by that officer in this behalf, be punishable, on conviction by a Magistrate having jurisdiction in the place where the newspaper was printed, with fine which may extend to fifty rupees for every default.]

If any publisher of any newspaper published in India neglects to deliver copies of the same in compliance with section 11B, he shall, on the complaint of the Press Registrar, be punishable, on conviction by a Magistrate having jurisdiction in the place where the newspaper was printed, by fine which may extend to fifty rupees for every default.]

Any sum forfeited to the Government under ⁶⁰[section 16] may be recovered, under the warrant of the Magistrate determining the sum, or of his successor in office, in the manner authorized by the ⁶¹[Code of Criminal Procedure (10 of 1882) for the time being in force, and within the period prescribed by the Indian Penal Code (45 of 1860), for the levy of a fine.

⁶²[***]

There shall be kept at such office, and by such officer as the State Government shall appoint in this behalf, a book to be called a Catalogue of Books printed in ¹⁸[India], wherein shall be registered a memorandum of every book which shall have been delivered ⁶³[pursuant to clause(a) of the first paragraph of section 9] of this Act. Such memorandum shall (so far as may be practicable) contain the following particulars (that is to say) :-

(1) the title of the book and the contents of the title-page, with a translation into English of such title and contents, when the same are not in the English language;

(2) the language in which the book in written;

(3) the name of the author, translator, or editor of the book or any part thereof,

(4) the subject;

(5) the place of printing and the place of publication;

(6) the name or firm of the printer and the name or firm of the publisher;

(7) the date of issue from the press or of the publication;

(8) the number of sheets, leaves or pages;

(9) the size;

(10) the first, second or other number of the edition;

(11) the number of copies of which the edition consists;

(12) whether the book is printed, ⁶⁴[cyclostyled or lithographed];

(13) the price at which the book is sold to the public; and

(14) the name and residence of the proprietor of the copyright or of any portion of such copyright.

Such memorandum shall be made and registered in the case of each book as soon as practicable after the delivery of the ⁶⁵[copy thereof pursuant to clause (a) of the first paragraph of section 9] ⁶⁶[***].

The memoranda registered during each quarter in the said Catalogue shall be published in the Official Gazette, as soon as may be after the end of such quarter, and a copy of the memoranda so published shall be sent ⁶⁷[***] to the Central Government ⁶⁸[***].

The Central Government may appoint a Registrar of newspapers for India and such other officers under the general superintendence and control of the Press Registrar as may be necessary for the purpose of performing the functions assigned to them by or under this Act, and may, by general or special order, provide for the distribution or allocation of functions to be performed by them under this Act.

(1) The Press Registrar shall maintain in the prescribed manner a Register of newspapers.

(2) The Register shall, as far as may be practicable, contain the following particulars about every newspaper published in India, namely:-

(a) the title of the newspaper;

(b) the language in which the newspaper is published;

(c) periodicity of the publication of the newspaper;

(d) the name of the editor, printer and publisher of the newspaper;

(e) the place of printing and publication;

(f) the average number of pages per week;

(g) the number of days of publication in the year;

(h) the average number of copies printed, the average number of copies sold to the public and the average number of copies distributed free to the public, the average being calculated with reference to such period as may be prescribed;

(i) retail selling price per copy;

(j) the names and addresses of the owners of the newspaper and such other particulars relating to ownership as may be prescribed;

(k) any other particulars which may be prescribed.

(3) On receiving information from time to time about the aforesaid particulars, the Press Registrar shall cause relevant entries to be made in the Register and may make such necessary alterations or corrections therein as may be required for keeping the Register up-to-date.

On receiving from the Magistrate under section 6 a copy of the declaration in respect of a newspaper ⁷⁰[and on the publication of such newspaper, the Press Registrar shall], as soon as practicable thereafter, issue a certificate of registration in respect of that newspaper to the publisher thereof.

It shall be the duty of the publisher of every newspaper-

(a) to furnish to the Press Registrar an annual statement in respect of the newspaper at such time and containing such of the particulars referred to in sub-section (2) of section 19B as may be prescribed;

(b) to publish in the newspaper at such times and such of the particulars relating to the newspaper referred to in sub-section (2) of section 19B as may be specified in this behalf by the Press Registrar.

The publisher of every newspaper shall furnish to the Press Registrar such returns, statistics and other information with respect to any of the particulars referred to in sub-section (2) of section 19B as the Press Registrar may from lime to time require.

The Press Registrar any gazetted officer authorized by him in writing in this behalf shall, for the purpose of the collection of any information relating to a newspaper under this Act, have access to any relevant record or document relating to the newspaper in the possession of the publisher thereof,  and may enter at any reasonable time any premises where he believes such record or document to be and may inspect or take copies of the relevant records or documents or ask any question necessary for obtaining any information required to be furnished under this Act.

The Press Registrar shall prepare, in such form and at such time each year as may be prescribed, an annual report containing a summary of the information obtained by him during the previous year in respect of the newspapers in India and giving an account of the working of such newspapers, and copies thereof shall be forwarded to the Central Government.

On the application of any person for the supply of the copy of any extract from the Register and on payment of such fee as may be prescribed, the Press Registrar shall furnish such copy to the applicant in such form and manner as may be prescribed.

Subject to the provisions of this Act and regulations made thereunder, the Press Registrar may delegate all or any of his powers under this Act to any officer subordinate to him.

The Press Registrar and all officers appointed under this Act shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860).

If the publisher of any newspaper-

(a) refuses or neglects to comply with the provisions of section 19D or section 19E; or

⁷¹[***]

(c) publishers in the newspaper in pursuance of clause (b) of section 19D any particulars relating to the newspaper which he has reason to believe to be false,

he shall be punishable with fine which may extend to five hundred rupees.

If any person engaged in connection with the collection of information under this Act willfully discloses any information or the contents of any return given or furnished under this Act otherwise than in the execution of his duties under this Act or for the purposes of the prosecution of an offence under this Act or under the Indian Penal Code (45 of 1860), he shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.]

(1) The State Government may, by notification in the official Gazette, make such rules (not inconsistent with the rules made by the Central Government under section 20A) as may be necessary or desirable for carrying out the objects of this Act.

(2) Every rule made by the State Government under this section shall be laid, as soon as may be after it is made, before the State Legislature.]

(1) The Central Government may, by notification in the Official Gazette, make rules-

(a) prescribing the particulars which a declaration made and subscribed under section 5 may contain; ⁷⁴[and the form and manner in which the names of the printer., publisher, owner and editor of a newspaper and the place of its printing and publication may be printed on every copy of such newspaper];

⁷⁵[(b) prescribing the manner in which copies of any declaration attested by the official seal of a Magistrate or copies of any order refusing to authenticate any declaration may be forwarded to the person making and subscribing the declaration and to the Press Registrar;]

(c) prescribing the manner in which copies of any newspaper may be sent to the Press Registrar under section 11B;

(d) prescribing the manner in which a Register may be maintained under section 19B and the particulars which it may contain;

(e) prescribing the particulars in which an annual statement to be furnished by the publisher of a newspaper to the Press Registrar may contain;

(f) prescribing the form and manner in which an annual statement under clause (a) of section 19D, or any returns, statistics or other information under section 19E, may be furnished to the Press Registrar;

(g) prescribing the fees for furnishing copies of extracts from the Register and the manner in which such copies may be furnished;

(h) prescribing the manner in which a certificate of registration may be issued in respect of a newspaper;

(i) prescribing the form in which, and the time within which, annual reports may be prepared by the Press Registrar and forwarded to the Central Government.

⁷⁶[(2) Every rule made under this section shall be laid as soon as may be after it is made, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or ⁷⁷[in two or more successive sessions and if, before the expiry of the session immediately following the session or the successive sessions aforesaid] both houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.]

Any rule made under any provision of this Act may provide that any contravention thereof shall be punishable with fine which may extend to one hundred rupees.]

⁷⁹[The State Government may, by notification in the Official Gazette], exclude any class of books ⁸⁰[or papers] from the operation of the whole or any part or parts of this Act:

⁸¹[Provided that no such notification in respect of any class of newspapers shall be issued without consulting the Central Government.]

This Act extends to the whole of India ⁸³[***]

1. Short title given by the Indian Short Titles Act, 1897 (14 of 1897).

This Act was declared by the Laws Local Extent Act, 1874 to be in force in all the Provinces of India, except the Scheduled Districts.

It has been applied to the Santhal Parganas by the Santhal Parganas Settlement Regulation (3 of 1872), section 3; to the Khondmals District by the Khondmals Laws Regulation, 1936 (4 of 1936), section 3 and Schedule; and to the Angul District by the Angul Laws Regulation, 1936.

It has been extended to Goa, Daman and Diu with modifications by Regulation 12 of 1962, section 3 and Schedule; to Dadra and Nagar Haveli by Regulation 6 of 1963, section 2 and Schedule I, w.e.f. 1st July, 1965 and to Pondicherry by Regulation 7 of 1963, w.e.f. 1st October, 1963.

It has been applied by notification under section 3(a) of the Scheduled Districts Act, 1874 (14 of 1874), to the following Scheduled Districts, namely:-

the Territory of Penit vide GOI, 1887, Pt. 1, p. 144. See also the Peint Laws Act, 1894 (Born. Act No. 2 of 1894);

the Island of Perim, see GOI, 1887, Pt. I, p.5;

that portion of the Jalpaiguri District which was formerly the Jalpaiguri Sub-division and now forms the western portion of the District of Jalpaiguri and extends as far east as the Teesta River, the hills west of the Teesta River in the District of Darjeeling, the Darjiling Tarai, the damson Sub-division of the Darjiling District, the Districts of Hazaribagh, Lohardaga [now called the Ranchi District, see Calcutta Gazette, 1899, Pt. I. p.44] and Manbhum, and Paragana Dhalbhum and the Kolhan in the District of Singhbhum, see Gazette of India, 1881, Pt. I, pp.74 and 504; the Western Duars of the Jalpaiguri District, see Gazette of India 1910, Pt.1, p.1160;

the Districts of Kumaon and Garhwal, see GOI, 1876, Pt. I, p. 605;

the scheduled portion of the Mirzapur District, see GOI, 1879, Pt. I, p. 383;

Pargana Jaunsar Bawar in the Dehra Dun District, see GOI, 1897, Pt. I, p. 382;

the Districts of Kamrup, Nowgong, Darrang, Sibsagar, Lakimpur, Goalpara (excluding the Eastern Duars) and Cachar (excluding the North Cachar Hills), see GOI, 1878, Pt. I, p. 533;

the Garo Hills, the Khasi and Jaintia Hills, the Naga Hills, the North Cachar Hills in the Cachar District, and the Eastern Duars in the Goalpara District, see GOI, 1897, Pt. I, p. 299.

It has been declared by notification under the Scheduled Districts Act, 1874 not to be in force in the Scheduled District of Lahaul in the Punjab, see GOI, 1886, Pt. I , p. 301.

It has been extended, by notification under section 5 of the Scheduled Districts Act, 1874, to the Tarai District of the Province of Agra, see GOI, 1876 Pt. I, P. 506, to the District of Coorg, see GOI 1918, Pt. II, p. 1730.

It has also been extended to Berar by the Berar Laws Act, 1941.

It has been amended in its application to Andhra by Andhra Act No. 8 of 1960; Madras by Madras Act No. 24 of 1948 and 14 of 1960; and

Punjab by Punjab Act No.s 14 of 1942, 25 of 1950 and 15 of 1957; Mysore by Mysore Act No. 10 of 1972; and Himachal Pradesh by Himachal Pradesh Act No. 17 of 1974.

2. Inserted by Act No. 55 of 1955, w.e.f. 1st July, 1956.

3. Substituted by Act No. 3 of 1951, for the words "the whole of India except Part B States".

4. Substituted by Act No. 35 of 1950, for the words "periodicals containing news".

5. The word "three" omitted by Act No. 10 of 1890.

6. Substituted by Act No. 55 of 1955, for the words "every book printed or lithographed in India and for the registration of such books", w.e.f. 1st July, 1956.

7. Section 1 re-numbered as sub-section (1) thereof by Act No. 16 of 1965, w.e.f. 1st November, 1965.

8. The words "or lithographed" omitted by Act No. 55 of 1955, w.e.f. 1st July, 1956.

9. Former definition of "British India" repealed by the A.O. 1937.

10. Inserted by Act No. 14 of 1922.

11. Definition of "India" omitted by Act No. 16 of 1965, w.e.f. 1st November, 1965.

12. Now Magistrate of the first class, see the Code of Criminal Procedure, 1973.

13. Now Presidency Magistrate, see Code of Criminal Procedure, 1973.

14. The words "and a Justice of the Peace" repealed by Act No. 10 of 1890.

15. Paragraphs relating to the definitions of "Number" and "Gender" repealed by Act No. 10 of 1914; definition of "Local Government" repealed by the A.O. 1937 and the definition of "States" repealed by Act No. 3 of 1951.

16. Inserted by Act No. 55 of 1955, w.e.f. 1st July, 1956.

17. Inserted by Act No. 16 of 1965, w.e.f. 1st November, 1965.

18. Substituted by Act No. 3 of 1951, for the words "the States".

19. Inserted by Act No. 12 of 1891.

20. Section 4 re-numbered as sub-section (1) thereof by Act No. 55 of 1955, w.e.f. 1st July, 1956.

21. Substituted by Act No. 56 of 1951, for the words "the Magistrate", w.e.f. 1st February, 1952.

22. Inserted by Act No. 55 of 1955, w.e.f. 1st July, 1956.

23. Substituted by Act No. 14 of 1922.

24. Substituted by Act No. 26 of 1960.

25. Rule (1) re-numbered as rule (2) by Act No. 14 of 1922.

26. Substituted by Act No. 14 of 1922, for the words "periodical work".

27. The words "or such printer or publisher resides," omitted by Act No. 26 of 1960, w.e.f. 1st October, 1960.

28. Substituted by Act No. 55 of 1955, w.e.f. 1st July, 1956.

29. Inserted by Act No. 55 of 1955, w.e.f. 1st July, 1956.

30. Inserted by Act No. 26 of 1960, w.e.f. 1st October, 1960.

31. Rule (2) re-numbered as rule (3) by Act No. 14 of 1922.

32. Substituted by Act No. 26 of 1960 for formed rule (4), w.e.f. 1st October, 1960 which had been re-numbered for the original rule (3) by Act No. 14 of 1922.

33. Substituted by Act No. 26 of 1960, for the words "of the declaration", w.e.f. 1st October, 1960.

34. Inserted by Act No. 16 of 1965 w.e.f. 1st November, 1965.

35. Substituted by Act No. 30 of 1968..

36. Inserted by Act No. 55 of 1955, w.e.f. 1st July, 1956.

37. Substituted by Act No. 26 of 1960, w.e.f. 1st October, 1960.

38. Substituted by Act No. 10 of 1890.

39. Substituted by Act No. 26 of 1960, for the fourth paragraph, w.e.f. 1st November,1960.

40. Substituted by Act No. 55 of 1955, for the first paragraph, w.e.f. 1st November, 1956.

41. Inserted by Act No. 55 of 1955, w.e.f. 1st July, 1956.

42. Inserted by Act No. 26 of 1960, w.e.f. 1st October, 1960.

43. Substituted by Act No. 37 of 1978.

44. Substituted by Act No. 10 of 1890,  for the former Part III.

45. The words "or lithographed" omitted by Act No. 55 of 1955, w.e.f. 1st July, 1956.

46. Substituted by the A.O. 1948.

47. Inserted by Act No. 55 of 1955, w.e.f. 1st July, 1956.

48. Substituted by Act No. 14 of 1922, for the words "five thousand".

49. Substituted by Act No. 14 of 1922, for the words "two years".

50. Substituted by Act No. 55 of 1955, for the words "without making such a declaration as is required by section 4 of this Act", w.e.f. 1st July, 1956.

51. Substituted by Act No. 55 of 1955, for the words "any declaration", w.e.f. 1st July, 1956.

52. Section 15 re-numbered as sub-section (1) of that section by Act No. 26 of 1960, w.e.f. 1st October, 1960.

53. Substituted by Act No. 14 of 1922, for the words "such periodical work as is hereinbefore described".

54. Substituted by Act No. 14 of 1922, for the words "such periodical work".

55. Substituted by Act No. 14 of 1922, for the words "that work".

56. Inserted by Act No. 26 of 1960, w.e.f. 1st October, 1960.

57. Inserted by Act No. 55 of 1955, w.e.f. 1st July, 1956.

58. Substituted by Act No. 10 of 1890.

59. Inserted by Act No. 55 of 1955, w.e.f. 1st July, 1956.

60. Substituted by Act No. 11 of 1923, for the words "the last foregoing section".

61. See Now the Code of Criminal Procedure, 1973.

62. Repealed by the A.O. 1937.

63. Substituted by Act No. 10 of 1890, for the words and figure "pursuant to section 9".

64. Substituted by Act No. 55 of 1955, for the words "or lithographed", w.e.f. 1st July, 1956.

65. Substituted by Act No. 10 of 1890, for the words "copies thereof in manner aforesaid".

66. Repealed by Act No. 3 of 1914.

67. The words "to the said Secretary of State, and" repealed by the A.O. 1948.

68. The word "respectively" omitted by the A.O. 1948.

69. Part VA containing sections 19A to 19L inserted by Act No. 55 of 1955, w.e.f. 1st July, 1956.

70. Substituted by Act No. 26 of 1960, w.e.f. 1st October, 1960.

71. Omitted by Act No. 26 of 1960, w.e.f. 1st October, 1960.

72. Substituted by Act No. 20 of 1983, w.e.f. 15th March, 1984.

73. Inserted by Act No. 55 of 1955, w.e.f. 1st July, 1956.

74. Inserted by Act No. 26 of 1960, w.e.f. 1st October, 1960.

75. Substituted by Act No. 26 of 1960, for former clause (b), w.e.f. 1st October, 1960.

76. Substituted by Act No. 26 of 1960,  w.e.f. 1st October, 1960.

77. Substituted by Act No. 20 of 1983, w.e.f. 15th March, 1984.

78. Inserted by Act No. 26 of 1960, w.e.f. 1st October, 1960.

79. Substituted by the A.O. 1937.

80. Inserted by Act No. 11 of 1915.

81. Inserted by Act No. 26 of 1960, w.e.f. 1st October, 1960.

82. Inserted by Act No. 55 of 1955, w.e.f. 1st July, 1956.

83. The words "except the State of Jammu and Kashmir" omitted by Act No. 16 of 1965, w.e.f. 1st November, 1965.