Section 24 in The West Bengal Public Libraries Act, 1979
24. Amendment to the Press and Registration of Books Act, 1867.
- The Press and Registration of Books Act, 1867, shall, in its application to the State of West Bengal, be amended as follows :-(1)for clause (a) of the first paragraph of section 9, the following clause shall be substituted :-"(a) in any case, within one calendar month after after the day on which any book shall first be delivered out of the press, three such copies and:"(2)in section 11, for the first paragraph, the following paragraph shall be substituted :-"Out of the three copies delivered pursuant to clause (a) or the first paragraph of section 9 of this Act, one copy shall be sent to the Central Library, and the remaining copies shall be disposed of in such manner as the Government may from time to time determine.".
