Section 3 in The Press And Registration Of Books Act, 1867
3. Particulars to be printed on books and papers
.Every book or paper printed within [India] [Substituted by Act 3 of 1951, Section 3 and Sch., for "the States" (w.e.f. 1.4.1951).] shall have printed legibly on it the name of the printer and the place of printing, and (if the book or paper be published) the name of the publisher, and [the place] [Inserted by Act 12 of 1891, Section 2 and Sch.II, Pt.I.] of publication.
