Section 16 in The Press And Registration Of Books Act, 1867
16. [ Penalty for not delivering books or not supplying printer with maps [Substituted by Act 10 of 1890, Section 5, for the former Sections 16 and 17.]
.If any printer of any such book as is referred to in section 9 of this Act shall neglect to deliver copies of the same pursuant to that section, he shall for every such default forfeit to the Government such sum not exceeding fifty rupees as a Magistrate having jurisdiction in the place where the book was printed may, on the application of the officer to whom the copies should have been delivered or of any person authorised by that officer in this behalf, determine to be in the circumstances a reasonable penalty for the default, and, in addition to such sum, such further sum as the Magistrate may determine to be the value of the copies which the printer ought to have delivered.If any publisher or other person employing any such printer shall neglect to supply him, in the manner prescribed in the second paragraph of section 9 of this Act, with the maps, prints or engravings which may be necessary to enable him to comply with the provisions of that section, such publisher or other person shall for every such default forfeit to the Government such sum not exceeding fifty rupees as such a Magistrate as aforesaid may, on such an application as aforesaid, determine to be in the circumstances a reasonable penalty for the default, and, in addition to such sum, such further sum as the Magistrate may determine to be the value of the maps, prints or engravings which such publisher or other person ought to have supplied.][16-A. Penalty for failure to supply copies of newspapers gratis to Government [Inserted by Act 14 of 1922, Section 3 and Sch.I.].If any printer of any newspaper published in [India] neglects to deliver copies of the same in compliance with section 11-A, he shall, on the complaint of the officer to whom copies should have been delivered or of any person authorised by that officer in this behalf, be punishable, on conviction by a Magistrate having jurisdiction in the place where the newspaper was printed, with fine which may extend to fifty rupees for every default.][16-B. Penalty for failure to supply copies of newspapers to Press Registrar [Inserted by Act 55 of 1955, Section 14 (w.e.f. 1.7.1956).].If any publisher of any newspaper published in India neglects to deliver copies of the same in compliance with section 11-B, he shall, on the complaint of the Press Registrar be punishable, on conviction by a Magistrate having jurisdiction in the place where the newspaper was printed, by fine which may extend to fifty rupees for every default.]
