Section 13 in The Press And Registration Of Books Act, 1867
13. Penalty for keeping press without making declaration required by section 4
.Whoever shall keep in his possession any such press as aforesaid [in contravention of any of the provisions contained in section 4 of this Act] [Substituted by Act 55 of 1955, Section 11, for "without making such a declaration as is required by section 4 of this Act" (w.e.f. 1.7.1956).], shall, on conviction before a Magistrate, be punished by fine not exceeding [two thousand] [Substituted by Act 14 of 1922, Section 3 and Sch.I, for "five thousand" .] rupees, or by simple imprisonment for a term not exceeding [six months] [Substituted by Act 14 of 1922, Section 3 and Sch.I, for "two years" .], or by both.
