(2)No person shall print or cause to be printed any election pamphlet or poster-(a)unless a declaration as to the identity of the publisher thereof, signed by him and attested by two persons to whom he is personally known, is delivered by him to the printer in duplicate; and(b)unless, within a reasonable time after the printing of the document, one copy of the declaration is sent by the printer, together with one copy of the document, -(i)where if printed in the capital of the State, to the State Election Commission, and(ii)in any other case, to the Deputy Commissioner of the district in which it is printed.
