Press and Registration of Books Act, 1867

4. Keeper of printing press to make declaration

²⁰ [(1)] No person shall within ¹⁸[India], keep in his possession any press for the printing of books or papers, who shall not have made and subscribed the following declaration before ²¹[the District, Presidency or Sub-divisional Magistrate] within whose local jurisdiction such press may be:

"I, A.B., declare that I have a press for printing at-".

And this last blank shall be filled up with a true and precise description of the place where such press may be situate.

²² [(2)] As often as the place where a press is kept is changed, a new declaration shall be necessary:

Provided that where the change is for a period not exceeding sixty days and the place where the press is kept after the change is within the local jurisdiction of the Magistrate referred to in sub-section (1), no new declaration shall be necessary if-

(a) a statement relating to the change is furnished to the said Magistrate within twenty four hours thereof; and

(b) the keeper of the press continues to be the same.]

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