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The Press and Registration of Periodicals Act, 2023 6. Powers of Press Registrar General.- The Press Registrar General shall- (a) obtain annual statements of a periodical; (b) verify the circulation figure of such class of periodicals in such manner and for such purpose, as may be prescribed, and shall have access to any relevant record or document relating to a periodical in the possession of the owner of such periodical or printer thereof, and enter any premises where the business of such periodical is carried on at any reasonable time to inspect or take copies of the relevant records or documents or ask any question necessary for obtaining any information required to be furnished; (c) revise, suspend or cancel registration of a periodical; (d) requisition the services of an authorised person and such other person as may be specified by him for undertaking verification of circulation figure of a periodical. Explanation.-For the removal of doubts, it is clarified that an "authorised person" means a Gazetted Officer of the Central Government, subordinate to the Press Registrar General, and authorised by the Press Registrar General in writing to function as his representative for discharging such functions as he may assign to such representative; (e) call for records, documents and such other information in respect of a printing press or a periodical as may be required in discharge of his duties; (f) call for information from a State Government or Union territory Administration or a specified authority regarding a periodical; and (g) impose penalty.    |
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