Section 15 in The Press And Registration Of Books Act, 1867
15. Penalty for printing or publishing newspaper without conforming to rules
.[(1)] [Section 15 renumbered as sub-Section(1) thereof by Act 26 of 1960, Section 5 (w.e.f. 1.10.1960).] Whoever shall [edit] [Inserted by Act 14 of 1922, Section 3 and Sch.I.], print or publish any [newspaper] [Substituted by Act 14 of 1922, Section 3 and Sch.I,for certain words.], without conforming to the rules hereinbefore laid down, or whoever shall [edit] [Inserted by Act 14 of 1922, Section 3 and Sch.I.], print or publish or shall cause to be [edited] [Inserted by Act 14 of 1922, Section 3 and Sch.I.], printed or published, any [newspaper] [Substituted by Act 14 of 1922, Section 3 and Sch.I,for certain words.], knowing that the said rules have not been observed with respect to [that newspaper] [Substituted by Act 14 of 1922, Section 3 and Sch.I, for "that work" .], shall, on conviction before a Magistrate, be punished with fine not exceeding [two thousand].. [Substituted by Act 14 of 1922, Section 3 and Sch.I, for "five thousand" .]rupees, or imprisonment for a term not exceeding [six months] [Substituted by Act 14 of 1922, Section 3 and Sch.I, for "two years" .], or both.(2)[ Where an offence is committed in relation to a newspaper under sub-section (1), the Magistrate may, in addition to the punishment imposed under the said sub-section, also cancel the declaration in respect of the newspaper.] [Inserted by Act 26 of 1960, Section 5 (w.e.f. 1.10.1960).][15-A. Penalty for failure to make a declaration under section 8 [Inserted by Act 55 of 1955, Section 13, (w.e.f. 1.7.1956).].If any person who has ceased to be a printer or publisher of any newspaper fails or neglects to make a declaration in compliance with section 8, he shall, on conviction before a Magistrate, be punishable by fine not exceeding two hundred rupees.]
