Section 8 in The Press And Registration Of Books Act, 1867
8. New declaration by persons who have signed a declaration and subsequently ceased to be printers or publishers
.[If any person has subscribed to any declaration in respect of a newspaper under section 5 and the declaration has been authenticated by a Magistrate under section 6 and subsequently that person ceases to be the printer or publisher of the newspaper mentioned in such declaration, he shall appear before any District, Presidency or Sub-Divisional Magistrate, and make and subscribe in duplicate the following declaration:I A.B., declare that I have ceased to be the printer or publisher or printer and publisher of the newspaper entitled. ................. ] [Substituted by Act 55 of 1955, Section 8, for the first paragraph (w.e.f. 1.7.1956).]Authentication and filing .Each original of the latter declaration shall be authenticated by the signature and seal of the Magistrate before whom the said latter declaration shall have been made, and one original of the said latter declaration shall be filed alongwith each original of the former declaration.Inspection and supply of copies .The Officer-in-charge of each original of the latter declaration shall allow any person applying to inspect that original on payment of a fee of one rupee, and shall give to any person applying a copy of the said latter declaration, attested by the seal of the Court having custody of the original, on payment of a fee of two rupees.Putting copy in evidence .In all trials in which a copy, attested as is aforesaid, of the former declaration shall have been put in evidence, it shall be lawful to put in evidence a copy, attested as is aforesaid, of the latter declaration, and the former declaration shall not be taken to be evidence that the declarant was, at any period subsequent to the date of the latter declaration, printer or publisher of the [newspaper] [Substituted by Act 14 of 1922, Section 3 and Sch.I, for "periodical work" .] therein mentioned.[A copy of the latter declaration attested by the official seal of the Magistrate shall be forwarded to the Press Registrar.] [Inserted by Act 55 of 1955, Section 8 (w.e.f. 1.7.1956).][8-A. Person whose name has been incorrectly published as editor may make a declaration before a Magistrate [Inserted by Act 14 of 1922, Section 3 and Sch.I.].If any person, whose name has appeared as editor on a copy of a newspaper, claims that he was not the editor of the issue on which his name has so appeared, he may, within two weeks of his becoming aware that his name has been so published, appear before a District, Presidency or Sub-Divisional Magistrate and make a declaration that his name was incorrectly published in that issue as that of the editor thereof, and if the Magistrate after making such inquiry or causing such inquiry to be made as he may consider necessary is satisfied that such declaration is true, he shall certify accordingly, and on that certificate being given the provisions of section 7shall not apply to that person in respect of that issue of the newspaper.The Magistrate may extend the period allowed by this section in any case were he is satisfied that such person was prevented by sufficient cause from appearing and making the declaration within that period.][8-B. Cancellation of declaration [Inserted by Act 26 of 1960, Section 4 (w.e.f. 1.10.1960).].If, on an application made to him by the Press Registrar or any other person or otherwise, the Magistrate empowered to authenticate a declaration under this Act, is of opinion that any declaration made in respect of a newspaper should be cancelled, he may, after giving the person concerned an opportunity of showing cause against the action proposed to be taken, hold an inquiry into the matter and if, after considering the cause, if any, shown by such person and after giving him an opportunity of being heard, he is satisfied that(i)the newspaper, in respect of which the declaration has been made is being published in contravention of the provisions of this Act or rules made thereunder, or(ii)the newspaper mentioned in the declaration bears a title which is the same as, or similar to, that of any other newspaper published either in the same language or in the same State, or(iii)the printer or publisher has ceased to be the printer or publisher of the newspaper mentioned in such declaration, or(iv)the declaration was made on false representation or on the concealment of any material fact or in respect of a periodical work which is not a newspaper,the Magistrate may, by order, cancel the declaration and shall forward as soon as possible a copy of the order to the person making or subscribing the declaration and also to the Press Registrar.
