Section 7 in The Press And Registration Of Books Act, 1867
7. Office copy of declaration to be prima facie evidence
.In any legal proceeding whatever, as well civil as criminal, the production of a copy of such declaration as is aforesaid, attested by the seal of some Court empowered by this Act to have the custody of such declaration, [or, in the case of the editor, a copy of the newspaper containing his name printed on it as that of the editor] [Inserted by Act 14 of 1922, Section 3 and Sch.I.] shall be held (unless the contrary be proved) to be sufficient evidence, as against the person whose name shall be subscribed to such declaration, [or printed on such newspaper, as the case may be] [Inserted by Act 14 of 1922, Section 3 and Sch.I.] that the said person was printer or publisher, or printer and publisher (according as the words of the said declaration may be) of every portion of every [newspaper] [Substituted by Act 14 of 1922, Section 3 and Sch.I, for "periodical work" .]whereof the title shall correspond with the title of the [newspaper] [Substituted by Act 14 of 1922, Section 3 and Sch.I, for "periodical work" .] mentioned in the declaration, [or the editor of every portion of that issue of the newspaper of which a copy is produced] [Inserted by Act 14 of 1922, Section 3 and Sch.I.].
