(1)Without prejudice to any special provisions contained in this Act, the State Government may by order require any person to furnish or produce to any specified authority or person any such information or article in his possession as may be specified in the order, being information, or an article which the State Government considers it necessary or expedient in the interest of the prevention or suppression of subversive acts to obtain or examine:Provided that—(i)no editor, printer or publisher of a newspaper shall be required to furnish or produce any such information or article in respect of any matter published in such newspaper, and(ii)no person shall be required to furnish or produce any information or article which, under the provisions of the Indian Evidence Act, 1872 (I of 1872), he cannot be compelled to furnish or produce.(1A)No information furnished in pursuance of an order of the State Government under sub-section (7) shall be used in any prosecution against the person by whom the information has been furnished.(2)If any person fails to furnish or produce any information or article in compliance with an order made under subsection (7), he shall be punishable with imprisonment for a term which may extend to three years or with fine or with both.
