Section 11 in The Press And Registration Of Books Act, 1867
11. Disposal of copies delivered under section 9
.The copy delivered pursuant to clause (a) of the first paragraph of section 9 of this Act shall be disposed of as the State Government shall, from time to time, determine.Any copy or copies delivered pursuant to clause (b) of the said paragraph shall be [transmitted to the Central Government.] [Substituted by A.O.1948, for certain words.][11-A. Copies of newspapers printed in [India] [Inserted by Act 14 of 1922, Section 3 and Sch I.] to be delivered gratis to Government.The printer of every newspaper in India shall deliver at such place and to such officer as the State Government may, by notification in the Official Gazette, direct, and free of expense to the Government, two copies of each issue of such newspaper as soon as it is published.][11-B. Copies of newspapers to be delivered to Press Registrar [Inserted by Act 55 of 1955, Section 10 (w.e.f. 1.7.1956).].Subject to any rules that may be made under this Act, the publisher of every newspaper in India shall deliver free of expense to the Press Registrar one copy of each issue of such newspaper as soon as it is published.]
