Section 4 in The Press And Registration Of Books Act, 1867
4. Keeper of printing-press to make declaration
.[(1)] [Section 4 renumbered as sub-Section (1) thereof by Act 55 of 1955, Section 5 (w.e.f. 1.7.1956).] No person shall, within [India] [Substituted by Act 3 of 1951, Section 3 and Sch., for "the States" (w.e.f. 1.4.1951).], keep in his possession any press for the printing of books or papers, who shall not have made and subscribed the following declaration before [the District, Presidency or Sub-Divisional Magistrate] [Substituted by Act 56 of 1951, Section 36, for "the Magistrate" (w.e.f. 1.2.1952).] within whose local jurisdiction such press may be:I, A.B., declare that I have a press for printing at...........And this last blank shall be filled up with a true and precise description of the place where such press may be situate.(2)[ As often as the place where a press is kept is changed, a new declaration shall be necessary:Provided that where the change is for a period not exceeding sixty days and the place where the press is kept after the change is within the local jurisdiction of the Magistrate referred to in sub-section (1), no new declaration shall be necessary if(a)a statement relating to the change is furnished to the said Magistrate within twenty-four hours thereof;and(b)the keeper of the press continues to be the same.]
