Section 7 in Bombay Judicial Proceedings (Regulation of Reports) Act, 1955
7. Forfeiture and seizure of newspaper, etc. under section 99A of Criminal Procedure Code.
- The provisions of section 99A of the Code of Criminal Procedure, 1898, are hereby amended as specified in the Schedule to this Act and the provisions of the said section as amended shall, notwithstanding anything contained in. section 4, apply in respect of any newspaper, book or document, which appears to the State Government to contain any matter in contravention of the provisions of this Act.
