Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Delivery Of Books (Public Libraries) Amendment Act, 1956 99 of 1956 [29 December 1956] CONTENTS 1. Short Title 2. Amendment Of Long Title 3. Amendment Of Section 1 4. Amendment Of Section 2 5. Insertion Of New Section 3A 6. Amendment Of Section 5 7. Substitution Of New Section For Section 7 Delivery Of Books (Public Libraries) Amendment Act, 1956 99 of 1956 [29 December 1956] An Act to amend the Delivery of Books (Public Libraries) Act, 1954. Be it enacted by Parliament in the Seventh Year of the Republic of India as follows:-- 1. Short Title :- This Act may be called the Delivery of Books (Public Libraries) Amendment Act, 1956. 2. Amendment Of Long Title :- In the long title of the Delivery of Books (Public Libraries) Act, 1954 (27 of 1954.) (hereinafter referred to as the principal Act), after the word "books", the words "and newspapers" shall be inserted. 3. Amendment Of Section 1 :- In sub-section (1) of section 1 of the principal Act, after the word "Books", the words "and Newspapers" shall be inserted. 4. Amendment Of Section 2 :- In section 2 of the principle Act, after clause (a), the following clause shall be inserted, namely-- "(aa) newspaper means any printed periodical work containing public news or comments on public news published in conformity with the provisions of section 5 of the Press and Registration of Books Act, 1867 (25 of 1867.);" 5. Insertion Of New Section 3A :- After section 3 of the principal Act, the following section shall be inserted, namely:-- "3A.Delivery of newspapers to public libraries.- Subject to any rules that may be made under this Act, but without prejudice to the provisions contained in the Press and Registration of Books Act, 1867 (25 of 1867.), the publisher of every newspaper, published in the territories to which this Act extends, shall deliver at his own expense one copy of each issue of seen newspaper as soon as it is published to each such public library as may be notified in this behalf by the Central Government in the Official Gazette.". 6. Amendment Of Section 5 :- In section 5 of the principal Act,--- (a) for the words "and the value of the book", the words "and, if the contravention is in respect of a book, shall also be punishable with fine which shall be equivalent to the value of the book" shall be substituted; (b) after the words "to which the book", the words "or newspaper, as the case may be" shall be inserted. 7. Substitution Of New Section For Section 7 :- For section 7 of the principal Act, the following section shall be substituted, namely:-- "7. Application of Act to books and newspapers published by Government.-- This Act shall also apply to books and newspapers published by or under the authority of the Government but shall not apply to books meant for official use only.".