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The Press and Registration of Periodicals Act, 2023 19. Power of Central Government to make rules.- (1) The Central Government may, by notification in the Official Gazette, after previous publication, make rules to carry out the provisions of this Act. (2) In particular, and without prejudice to the generality of the foregoing provisions, such rules may provide for all or any of the following matters, namely:- (a) the manner and particulars for furnishing an intimation before the specified authority by the printing press under section 3; (b) the manner of registration of a facsimile edition of a foreign periodical under sub-section (3) of section 4; (c) the manner of verification of circulation figure of class of periodicals under clause (b) of section 6; (d) the form, fees and manner of making an online application, documents to be furnished and particulars to be set forth under sub-section (2) of section 7; (e) the form in which and the particulars along with which a certificate of registration shall be issued under sub-section (5) of section 7; (f) the manner of making an application and particulars to be set forth therein under sub-section (1) of section 8; (g) the form, fees and manner of making an application, documents to be furnished and particulars to be set forth under sub-section (2) of section 9; (h) the circumstances and manner for authorising the specified authority to suspend or cancel the certificate of registration under sub-section (7) of section 11; (i) the form, time and particulars for furnishing an annual statement under section 12; (j) any other matter which is required to be, or may be, prescribed under the provisions of this Act. (3) The State Government may, by notification in the Official Gazette of the State, make such rules not inconsistent with the rules made by the Central Government, as may be necessary or desirable for carrying out the objects of this Act. (4) Every rule made by the State Government under sub-section (3) shall be laid, as soon as may be after it is made, before the State Legislature.    |
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