Section 1 in The Press And Registration Of Books Act, 1867
1. Interpretation clause
.[(1)] [Section 1 renumbered as sub-Section (1) thereof by Act 16 of 1965, Section 2 (w.e.f. 1.11.1965).] In this Act, unless there shall be something repugnant in the subject or context,Book includes every volume, part or division of a volume, and pamphlet, in any language, and every sheet of music, map, chart or plan separately printed [* * *] [The words "or lithographed" omitted by Act 55 of 1955, Section 4 (w.e.f. 1.7.1956).];[* * *] [Definition of [British India" repealed by A.O.1937, see now the definition in Section 3(5) of the General Clauses Act, 1897 (10 of 1897).][editor means the person who controls the selection of the matter that is published in a newspaper;] [Inserted by Act 14 of 1922, Section 3 and Sch.I.][* * *] [Definition of [India" omitted by Act 16 of 1965, Section 2(w.e.f. 1.11.1965).]Magistrate means any person exercising the full powers of a [Magistrate] [Now Magistrate of the first class, see the Code of Criminal Procedure, 1973 (2 of 1974).], and includes a [Magistrate] [Now Presidency Magistrate, see the Code of Criminal Procedure, 1973 (2 of 1974).] of Police [* * *] [The wordsw [and a Justice of the Peace" repealed by Act 10 of 1890, Section 2.];[newspaper means any printed periodical work containing public news or comments on public news;] [Inserted by Act 14 of 1922, Section 3 and Sch.I.][* * *] [Paragraphs relating to the definitions of [number" and [gender" repealed by Act 10 of 1914, Section 3 and Sch.II; definition of [Local Government" repealed by A.O.1937 and the definition of [States" inserted by A.O.1950 was repealed by Act 3 of 1951, Section 3 and Sch.][paper means any document, including a newspaper, other than a book;prescribed means prescribed by rules made by the Central Government under section 20-A;Press Registrar means the Registrar of Newspapers for India appointed by the Central Government under section 19-A and includes any other person appointed by the Central Government to perform all or any of the functions of the Press Registrar;printing includes cyclostyling and printing by lithography;Register means the register of newspapers maintained under section 19-B.] [Inserted by Act 55 of 1955, Section 4 (w.e.f. 1.7.1956).](2)[ Any reference in this Act to any law which is not in force in the State of Jammu and Kashmir shall, in relation to that State, be construed as a reference to the corresponding law in force in that State.] [Inserted by Act 16 of 1965, Section 2 (w.e.f. 1.11.1965).]
