Section 18(14) in The Press And Registration Of Books Act, 1867
(14)the name and residence of the proprietor or the copyright or of any portion of such copyright.Such memorandum shall be made and registered in the case of each book as soon as practicable after the delivery of the [copy thereof pursuant to clause (a)of the first paragraph of section 9] [Substituted by Act 10 of 1890, Section 6, for "copies thereof in manner aforesaid" .] [* * *] [Last sentence of Section 18 repealed by Act 3 of 1914, Section 15 and Sch.II.]
