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Young Persons (Harmful Publications) Act, 1956 6.Power to seize and destroy harmful publications. - (1)Any police officer or any other office empowered in this behalf by the State Government may seize any harmful publication. (2)Any Magistrate of the first class may, by warrant, authorize any police officer not below the rank of sub-Inspector to enter and search any place where any stock of harmful publications may be or may be reasonably suspected to be, and such police office may seize any publication found in such place if in his opinion it is a harmful publication, (3)Any publication seized under sub-section (1) shall be produced, as soon as may be, before a Magistrate of the first class, and any publication seized under sub-section (2) shall be produced as soon as may be, before the Court which issued the warrant. (4)If in the opinion of the Magistrate or Court such publication is a harmful publication, the Magistrate or Court may cause it to be destroyed, but if, in the opinion of the Magistrate or Court, such publication is not a harmful publication, the Magistrate or Court shall dispose of it in the manner provided in Sections 523, 524 and 525 of the 1[Code of Criminal Procedure, 1898]. 1.See now Code of criminal procedure, 1973 (2 of 1974).    |
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