Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Press And Registration Of Books And Newspapers Himachal Pradesh Amendment) Act, 1973 17 of 1974 [27 August 1974] CONTENTS 1. Short Title, Extent And Commencement 2. Amendment Of Section 4 3. Insertion Of New Section 4-A 4. Repeal And Savings Press And Registration Of Books And Newspapers Himachal Pradesh Amendment) Act, 1973 17 of 1974 [27 August 1974] An Act to amend the Press and Registration of Books and Newspapers Act, 1867 (Act No. 25 of 1867) in its application to the State of Himachal Pradesh. BE it enacted by the Legislative Assembly of Himachal Pradesh in the Twenty-fourth Year of the Republic of India as follows:- 1. For Statement of Objects and Reasons, see R.H.P. Extra., dated 25-4-73, p. 634). 1. Short Title, Extent And Commencement :- (1) This Act may be Press and Registration of Books and Newspapers (Himachal Pradesh Amendment) Act, 1973. (2) It shall extend to the whole of Himachal Pradesh. (3) It shall come into force at once. 2. Amendment Of Section 4 :- After sub-section (2) of section 4 of the Press and Registration of Books and Newspapers Act, 1867 (25 of 1867) (here-in-after referred to as the principal Act), the following sub-sections shall be added, namely:- "(3) As often as a press for the printing of books and papers having ceased to function is restarted, a new declaration shall be necessary. (4) For the purposes of this Act a printing press shall be deemed to have ceased to function if no books or papers are printed therein for a period of six consecutive months." 3. Insertion Of New Section 4-A :- After section 4 of the principal Act, the following new section shall be added, namely:- "4-A. Where any declaration is made and subscribed under section 4 in respect of a printing press, the declaration shall not, save in the case of printing press kept by the same person, be so accepted unless the Magistrate is satisfied from an enquiry made in this behalf from the State Government or otherwise that the press proposed to be started does not bear a title which is the same as, or similar to, that of any other press in existence in the State of Himachal Pradesh." 4. Repeal And Savings :- The Press and Registration of Books (Punjab Amendment) Act, 1942, (14 of 1942) and the Press and Registration of Books (Punjab Amendment) Act, 1957 (15 of 1957) as in force in the areas added to Himachal Pradesh under section 5 of the Punjab Re- organisation Act, 1966 (31 of 1966) are hereby repealed: Provided that anything done or any action taken in exercise of the powers conferred by or under the provisions of the Acts so repealed shall to the extent of its being consistent with the provisions of this Act be deemed to have been done or taken in exercise of the powers conferred by or under this Act, as if this Act was in force on the day on which such thing was done or action taken.