The Press and Registration of Periodicals Act, 2023

[Act No. 51 of 2023]

[28th December, 2023.]

Contents
	Press and Registration of Periodicals Act, 2023
Sections	Particulars
Chapter I	Preliminary
1.	Short title, extent and commencement
2.	Definitions
Chapter II	Printing Press and Periodical
3.	Printer to furnish intimation
4.	Publication of periodical
Chapter III	Authorities
5.	Press Registrar General and other officers
6.	Powers of Press Registrar General
Chapter IV	Registration of Periodical
7.	Registration of periodical
8.	Revision of certificate of registration or title
9.	Transfer of ownership of a periodical
10.	Discontinuation of a periodical
11.	Suspension or cancellation of registration
12.	Annual statement to be furnished by periodical
13.	Annual report
Chapter V	Penalties
14.	Power of Press Registrar General to impose penalty
Chapter VI	Appeal
15.	Press and Registration Appellate Board
Chapter VII	Miscellaneous
16.	Power of Central Government to issue directions
17.	Press Registrar General and other officers to be public servants
18.	Protection of action taken in good faith
19.	Power of Central Government to make rule
20.	Power to remove difficulties
21.	Laying of rules and notification
22.	Repeal and savings