Section 5(8) in The Press And Registration Of Books Act, 1867
(8)Every existing declaration in respect of a newspaper shall be cancelled by the Magistrate before whom a new declaration is made and subscribed in respect of the same:] [Inserted by Act 55 of 1955, Section 6 (w.e.f. 1.7.1956).][Provided that no person [who does not ordinarily reside in India, or ] [Inserted by Act 14 of 1922, Section 3 and Sch.I.]who has not attained majority in accordance with the provisions of the Indian Majority Act, 1875 (19of 1875), or of the law to which he is subject in respect of the attainment of majority, shall be permitted to make the declaration prescribed by this section, nor shall any such person edit a newspaper.] [Inserted by Act 55 of 1955, Section 6 (w.e.f. 1.7.1956).][5-A. Keepers of printing-presses and printers and publishers of newspapers in Jammu and Kashmir to make and subscribe fresh declarations within specified period [Inserted by Act 16 of 1965, Section 3 (w.e.f. 1.11.1965).]
