The Press and Registration of Books (Punjab Amendment) Act, 1942
Punjab Act 14 of 1942
pu497
Received the assent of His Excellency the Governor General on the 31st December, 1942, and the first published in the Punjab Government Gazette, Part I, dated the 1st January, 1943.
An Act to amend the Press and Registration of Books Act, 1867, in its application to the Punjab.
It is hereby enacted as follows :-
- Short title.- This Act may be called the Press and Registration of Books (Punjab Amendment) Act, 1942.
| Object & Reasons6 |
- Amendment of section 4 of Act XXV of 1867.- Section 4 of the Press and Registration of Books Act, 1867 (hereinafter referred to as the said Act), shall be re-numbered as sub-section (1) of section 4 and to the section so re-numbered, the following sub-sections shall be deemed to be added, namely :-
[(2)] As often as a press for the printing of books and papers having ceased to function is restarted, a new declaration shall be necessary unless the cessation is due to non-compliance with an order under sub-section (3) of section 3 or sub-section (1) of section 5 of the [Indian Press (Emergency Powers) Act, 1931, or any other law for the time being in force.]
[(4)] For the purpose of this Act a printing press shall be deemed to be have ceased to function if no books or papers are printed therein for a period of six consecutive months.
- Repealed by Punjab Act 15 of 1957, section 3.
- Repealed by Punjab Act 15 of 1957, section 3.