Section 3(1) in The State Newspapers (Incitements to Offence) Act, Samvat 1971
(1)In cases where, upon application made by order of or under authority from [the Government] [Substituted by Act X of 1996 for 'His Highness Maharaja Sahib Bahadur'.], a Magistrate is of opinion that a newspaper printed and published within the Province contains any incitement to murder or to any offence under the Explosive Substances Act, 1908 (VI of 1908,) or to any Act of violence, such Magistrate may make a conditional order declaring the Printing Press used, or intended to be used, for the purpose of printing or publishing such newspaper, or found in or upon the premises where such newspaper is, or at the time of the printing of the matter complained of was, printed and all copies of such newspaper wherever found, to be forfeited to the Government and shall in such order state the material facts and call on all persons concerned to appear before him, at a time and place to be fixed by the order, to show cause why the order should not be made absolute.
