Section 3 in The Young Persons (Harmful Publications) Act, 1956
3. Penalty for sale, etc., of harmful publications.—
(1)If a person—(a)sells, lets to hire, distributes, publicly exhibits or in any manner puts into circulation, any harmful publication, or(b)for purposes of sale, hire, distribution, public exhibition or circulation, prints, makes or produces or has in his possession any harmful publication, or(c)advertises or makes known by any means whatsoever that any harmful publication can be procured from or through any person, he shall be punishable with imprisonment which may extend to six months, or with fine, or with both.(2)On a conviction under this section, the court may order the destruction of all the copies of the harmful publication in respect of which the conviction was had and which are in the custody of court or remain in the possession or power of the person convicted.
