Section 5(5) in The Press And Registration Of Books Act, 1867
(5)[ Every declaration made in respect of a newspaper shall be void, where the newspaper does not commence publication(a)within six weeks [of the authentication of the declaration under section 6], in the case of a newspaper to be published once a week or oftener; and(b)within three months [of the authentication of the declaration under section 6] [Substituted by Act 26 of 1960, Section 2, for "or the declaration" (w.e.f. 1.10.1960).], in the case of any other newspaper,and in every such case, a new declaration shall be necessary before the newspaper can be published.
