Section 12 in The Press And Registration Of Books Act, 1867
12. Penalty for printing contrary to rule in section 3
.Whoever shall print or publish any book or paper otherwise than in conformity with the rule contained in section 3 of this Act shall, on conviction before a Magistrate, be punished by fine not exceeding [two thousand] [Substituted by Act 14 of 1922, Section 3 and Sch.I, for "five thousand" .] rupees, or by simple imprisonment for a term not exceeding [six months] [Substituted by Act 14 of 1922, Section 3 and Sch.I, for "two years" .], or by both.
