Section 15(2) in The Press And Registration Of Books Act, 1867
(2)[ Where an offence is committed in relation to a newspaper under sub-section (1), the Magistrate may, in addition to the punishment imposed under the said sub-section, also cancel the declaration in respect of the newspaper.] [Inserted by Act 26 of 1960, Section 5 (w.e.f. 1.10.1960).][15-A. Penalty for failure to make a declaration under section 8 [Inserted by Act 55 of 1955, Section 13, (w.e.f. 1.7.1956).].If any person who has ceased to be a printer or publisher of any newspaper fails or neglects to make a declaration in compliance with section 8, he shall, on conviction before a Magistrate, be punishable by fine not exceeding two hundred rupees.]
