Section 158D in The Himachal Pradesh Panchayati Raj Act, 1994
158D. Restrictions on the printing of pamphlets, posters, etc.
(1)No person shall print or publish, or cause to be printed or published, any election pamphlet or poster which does not bear on its face the names and addresses of the printer and the publisher thereof.(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 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 it is printed in the capital of the State, to the State Election Commissioner; and(ii)in any other case, to the Deputy Commissioner of the district in which it is printed.(3)For the purposes of this section, -(a)any process for multiplying copies of a document, other than copying it by hand/shall be deemed to be printed and the expression "printer" shall be construed accordingly; and(b)"election pamphlet or poster" means any printed pamphlet, hand-bill or other document distributed for the purpose of promoting or prejudicing the election of a candidate or group of candidates or any placard or poster having reference to an election, but does not include any hand-bill placard or poster merely announcing the date, time, place and other particulars of an election meeting or routine instructions to election agents or workers.(4)Any person who contravenes any of the provisions of sub-section (1) or subsection (2) shall be punishable with the imprisonment for a term which may extend to six months, or with fine which may extend to two thousand rupees, or with both.
