Press and Registration of Books Act, 1867
13. Penalty for keeping press without making declaration required by section 4
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.
