Section 4(2) in The Press And Registration Of Books Act, 1867
(2)[ As often as the place where a press is kept is changed, a new declaration shall be necessary:Provided that where the change is for a period not exceeding sixty days and the place where the press is kept after the change is within the local jurisdiction of the Magistrate referred to in sub-section (1), 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 keeper of the press continues to be the same.]
