Press and Registration of Books Act, 1867

[Act No. 25 of 1867 dated 22nd. March, 1867]

Contents
Sections	Particulars
Part I	Preliminary
1	Interpretation-clause
2	[Repeal of Act 11 of 1835 - Repealed by the Repealing Act, 1870 (14 of 1870)]
Part II	Printing Presses And Newspapers
3	Particulars to be printed on books and papers
4	Keeper of printing press to make declaration
5	Rules as to publication of newspapers.
6	Authentication of declaration
7	Office copy of declaration to be prima-facie evidence
8	New declaration by persons who have signed a declaration and subsequently ceased to be printers or publishers
8A	Person whose name has been incorrectly published as editor may make a declaration before a Magistrate
8B	Cancellation of declaration
8C	Appeal
9	Copies of books printed after commencement of Act to be delivered gratis to Government
10	Receipt for copies delivered under section 9
11	Disposal of copies delivered under section 9
11A	Copies of newspapers printed in India to be delivered gratis to Government
11B	Copies of newspapers to be delivered to Press Registrar
Part IV�	Penalties
12	Penalty for printing contrary to rule in section 3
13	Penalty for keeping press without making declaration required by section 4
14	Punishment for making false statement
15	Penalty for printing or publishing newspaper without conforming to rules.
15A	Penalty for failure to make a declaration under section 8
16	Penalty for not delivering books or not supplying printer with maps.
16A	Penalty for failure to supply copies of newspapers gratis to Government
16B	Penalty for failure to supply copies of newspapers to Press Registrar
17	Recovery of forfeitures and disposal thereof and of fines
Part V	Registration Of Books
18	Registration of memoranda of books
19	Publication of memoranda registered
Part VA�	Registration Of Newspapers
19A	Appointment of Press Registrar and other officers
19B	Register of newspapers
19C	Certificates of registration
19D	Annual statement, etc., to be furnished by newspapers
19E	Returns and reports to be furnished by newspapers
19F	Right of access to records and documents
19G	Annual report
19H	Furnishing of copies of extracts from Register
19I	Delegation of powers
19J	Press Registrar and other officers to be public savants
19K	Penalty for contravention of section 19D or section 19E, etc
19L	Penalty for improper disclosure of information
Part VI�	Miscellaneous
20	Power of State Government to make rules
20A	Power of Central Government to make rules
20B	Rules made under this Act may provide that contravention thereof shall be punishable
21	Power to exclude any class of books from operation of Act
22	Extent
23	Commencement of Act- Repealed by the Repealing Act, 1870 (14 of 1870)]
	Foot Notes

An Act for the regulation of Printing-presses and Newspapers, for the preservation of copies of books ²[and newspapers] printed in ³[India], and for the registration of such books ²[and newspapers].

WHEREAS it is expedient to provide for the regulation of printing- presses and of ⁴[newspapers], for the preservation of ⁵[***] copies of ⁶[every book and newspaper printed in India and for the registration of such books and newspapers];

It is hereby enacted as follows: -

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