The Press and Registration of Books (Punjab Amendment) Act, 1957
Punjab Act 15 of 1957
pu498
Received the assent of the President on the 5th July, 1957 and was first published in the Punjab Government Gazette Extraordinary, dated the 13th July, 1957.
An Act to amend the press and Registration of Books Act, 1867, in its application to the State of Punjab.
Be it enacted by the Legislature of the State of Punjab in the Eighth Year of the Republic of India as follows :
- Short title and commencement.- This Act may be called the Press and Registration of Books (Punjab Amendment) Act, 1957.
(2) It shall come into force at once.
| Object & Reasons6 |
- Amendment of section 4 of Act XXV of 1867.- In the Press and Registration of Books Act, 1867, in its application to the State of Punjab, as amended by the Press and Registration of Books (Amendment) Act, 1955, (hereinafter referred to as the Principal Act), sub-sections (2) and (3) added by section 2 of Punjab Act No. XIV of 1942 to section 4 shall be renumbered as sub-sections (3) and (4) of that section.
- Repeal of clauses (2)(a) and (5) of section 5-A of Act No. XXV of 1867.- Clause (2-A) inserted by Punjab Act No. XIV of 1942, and clause (5) added by Punjab Act No. XXV of 1950, in section 5 of the principal Act, and, section 5-A of the principal Act as inserted by section 4 of Punjab Act No. XIV of 1942, shall stand repealed.
- Insertion of new section 4-A in Act No. XXV of 1867.- After section 4 of the principal Act, the following new section shall be added, namely :
"4A. Where any declaration is made and subscribed under section 4 in respect of a printing press, the declaration shall not, save in the case of printing press kept by the same person to be accepted unless the Magistrate is satisfied from an enquiry made in this behalf from the State Government or otherwise that the press proposed to be started does not bear a title which is the same as, or similar to, that of any other press in existence in the State of Punjab.