Section 6 in The Press And Registration Of Books Act, 1867
6. A doubt has arisen whether a Magistrate is under an obligation to consult the Press Registrar before authenticating a declaration. As the Press Registrar is the only authority who would be in a position, on the basis of the records, to advise the Magistrate in regard to this matter, it is proposed to lay down specifically that the Magistrate should invariably consult the Press Registrar in every case before authenticating a declaration.
7. In order to facilitate the proper enforcement of the rules by the State Governments under section 20 of the Act, it is proposed to empower them to provide in such rules that any contravention thereof shall be punishable with fine not exceeding Rs. 100.8. Under section 21, the State Governments are empowered to exempt newspapers from the operation of the whole or any part of the Act. It is felt that, in the interests of uniformity, State Governments should consult the Central Government before granting such exemption to newspapers.[22 nd March , 1867]...An Act for the regulation of Printing-presses and Newspapers, for the preservation of copies of books [and newspapers] [Inserted by Act 55 of 1955, Section 2 (w.e.f. 1.7.1956).] printed in [India] [Substituted by Act 3 of 1951, Section 3 and Ach., for " the whole of India except Part B States" (w.e.f. 1.4.1951).], and for the registration of such books [and newspapers] [Inserted by Act 55 of 1955, Section 2 (w.e.f. 1.7.1956).].Preamble .Whereas it is expedient to provide for the regulation of printing-presses and of [newspapers] [Substituted by Act 35 of 1950, Section 3 and Sch.II, for "periodicals containing news" (w.e.f. 19.4.1950).], for the preservation of [* * *] [The word "three" omitted by Act 10 of 1890, Section 1.] copies of [every book and newspaper printed in India and for the registration of such books and newspapers] [Substituted by Act 55 of 1955, Section 3, for "every book printed or lithographed in India and for the registration of such books" (w.e.f. 1.7.1956).];It is hereby enacted as follows: -
