Section 3(1) in The Punjab Special Powers (Press) Act, 1956
(1)[The State Government or any authority authorised by it in this behalf, if satisfied that such action is necessary for the purpose of preventing or combating any activity prejudicial to the maintenance of communal harmony effecting or likely to affect public order, may, by order notified in the official Gazette, prohibit the bringing into [Haryana] [Substituted by Punjab Act No. 40 of 1957, section 2.] of any newspaper, periodical, leaflet, or other publication :]Provided that no such order shall remain in force for more than two months from the making thereof [unless before the expiry of such period the State Government, by an order made in the like manner, extends it by any period not exceeding two months at a time as it thinks fit so, however, that the total period of the original order does not exceed six months] [Added by Punjab Act No. 29 of 1960, section 2.]:Provided further that a person aggrieved by such order may, within ten days of the passing thereof, make a representation to the State Government which may on consideration thereof modify, confirm or rescind the order.
