Section 18 in The Press And Registration Of Books Act, 1867
18. Registration of memoranda of books
.There shall be kept at such office, and by such officer as the State Government shall appoint in this behalf, a book to be called a Catalogue of Books printed in [India] [Substituted by Act 3 of 1951, Section 3 and Sch., for "the States" (w.e.f. 1.4.1951).], wherein shall be registered a memorandum of every book which shall have been delivered [pursuant to clause (a)of the first paragraph of section 9] [Substituted by Act 10 of 1890, Section 6, for "pursuant to section 9" .]. Such memorandum shall (so far as may be practicable) contain the following particulars (that is to say):(1)the title of the book and the contents of the title-page, with a translation into English of such title and contents, when the same are not in the English language;(2)the language in which the book is written;(3)the name of the author, translator or editor of the book or any part thereof;(4)the subject;(5)the place of printing and the place of publication;(6)the name or firm of the printer and the name or firm of the publisher;(7)the date of issue from the press or of the publication;(8)the number of sheets, leaves or pages;(9)the size;(10)the first, second or other number of the edition;(11)the number of copies of which the edition consists;(12)whether the book is printed, [cyclostyled or lithographed] [Substituted by Act 55 of 1955, Section 15, for "or lithographed" (w.e.f. 1.7.1956).](13)the price at which the book is sold to the public; and(14)the name and residence of the proprietor or the copyright or of any portion of such copyright.Such memorandum shall be made and registered in the case of each book as soon as practicable after the delivery of the [copy thereof pursuant to clause (a)of the first paragraph of section 9] [Substituted by Act 10 of 1890, Section 6, for "copies thereof in manner aforesaid" .] [* * *] [Last sentence of Section 18 repealed by Act 3 of 1914, Section 15 and Sch.II.]
