Section 5(2) in The Press And Registration Of Books Act, 1867
(2)[] [Rule (1) renumbered as Rule (2) by Act 14 of 1922, Section 3 and Sch.I.] The printer and the publisher of every such [newspaper] [Substituted by Act 14 of 1922, Section 3 and Sch.I, for certain words.] shall appear [in person or by agent authorised in this behalf in accordance with rules made under section 20, before a District, Presidency or Sub-Divisional Magistrate within whose local jurisdiction such newspaper shall be printed or published [* * *] [Substituted by Act 14 of 1922, Section 3 and Sch.I, for certain words.], and shall make and subscribe, in duplicate, the following declaration: [Added by Act 55 of 1955, Section 5 (w.e.f. 1.7.1956).]I, A.B., declare that I am the printer (or publisher or printer and publisher) of the [newspaper] [Substituted by Act 14 of 1922, Section 3 and Sch.I, for "periodical work" .] entitled.................[and to be printed or published] [Substituted by Act 55 of 1955, Section 6, for certain words (w.e.f. 1.7.1956).], or to be printed and published, as the case may be at.....And the last blank in this form of declaration shall be filled up with a true and precise account of the premises where the printing or publication is conducted.[(2-A) Every declaration under rule (2)shall specify the title of the newspaper, the language in which it is to be published and the periodicity of its publication and shall contain such other particulars as may be prescribed.] [Inserted by Act 55 of 1955, Section 6 (w.e.f. 1.7.1956).][(2-B) Where the printer or publisher of a newspaper making a declaration under rule (2) is not the owner thereof, the declaration shall specify the name of the owner and shall also be accompanied by an authority in writing from the owner authorising such person to make and subscribe such declaration.(2-C) A declaration in respect of a newspaper made under rule (2) and authenticated under section 6 shall be necessary before the newspaper can be published.(2-D) Where the title of any newspaper or its language or the periodicity of its publication is changed, the declaration shall cease to have effect and a new declaration shall be necessary before the publication of the newspaper can be continued.(2-E) As often as the ownership of a newspaper is changed, a new declaration shall be necessary.] [Inserted by Act 26 of 1960, Section 2 (w.e.f. 1.10.1960).]
