Section 5(4) in The Press And Registration Of Books Act, 1867
(4)[ As often as the printer or the publisher who shall have made such declaration as is aforesaid shall leave India for a period exceeding ninety days or where such printer or publisher is by infirmity or otherwise rendered incapable of carrying out his duties for a period exceeding ninety days in circumstances not involving the vacation of his appointment, a new declaration shall be necessary.] [Substituted by Act 26 of 1960, Section 2, for Rule (4) (w.e.f. 1.10.1960) which had been renumbered for the original Rule (3) by Act 14 of 1922, Section 3 and Sch.I.]
