Section 5(3) in The Press And Registration Of Books Act, 1867
(3)[] [Rule (2) renumbered as Rule (3) by Act 14 of 1922, Section 3 and Sch.I.] As often as the place of printing or publication is changed, a new declaration shall be necessary:[Provided that where the change is for a period not exceeding thirty days and the place of printing or publication after the change is within the local jurisdiction of the Magistrate referred to in rule (2), no new declaration shall be necessary if(a)a statement relating to the change is furnished to the said Magistrate within twenty-four hours thereof;and(b)the printer or publisher or the printer and publisher of the newspaper continues to be the same.]
