Press and Registration of Books Act, 1867
16A. Penalty for failure to supply copies of newspapers gratis to Government
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.]
