Press and Registration of Books (1[Tamil Nadu] Amendment) Act, 1960*
| 1[Tamil Nadu Act No. 14 of 1960]2 | [14th September, 1960] |
An Act further to amend the Press and Registration of Books Act, 1867, in its application to the 3[State of Tamil Nadu].
Whereas it is expedient further to amend the Press and Registration of Books Act, 1867 (Central Act XXV of 1867), in its application to the 3[State of Tamil Nadu] for the purpose hereinafter appearing;
Be it enacted in the Eleventh Year of the Republic of India as follows:-
1 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
2 For Statement of Objects and Reasons, see Fort St. George Gazette Extraordinary, dated the 14th December, 1959, Part IV-A, page 386.
3 This expression was substituted for the expression "State of Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
* Received the assent of the President on the 2nd September, 1960; first published in the Fort St. George Gazette on the 14th September, 1960 (Bhadra-23, 1882)
1. Short title and extent.- (1) This Act may be called the Press and Registration of Books (1[Tamil Nadu] Amendment) Act, 1960.
(2) It extends to the whole of the 3[State of Tamil Nadu].
1 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
3 This expression was substituted for the expression "State of Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
2. Amendment of section 4, Central Act XXV of 1867.- After sub-section (2) of section 4 of the press and Registration of Books Act, 1867 (Central Act XXV of 1867), the following *Sub-section shall be added, namely:-
"(3)(a) Where any press in respect of which a declaration has been made under this section-
(i) does not commence the printing of books or papers, within a period of three months of such declaration, such declaration shall be void; or
(ii) having commenced such printing within the period mentioned in sub-clause (i), has ceased the printing of books and papers for a period exceeding three months, such declaration shall cease to have effect.
(b) No press in respect of which a declaration made under this section has, under clause (a) become void or ceased to have effect, shall commence, or as the case may be, recommence, the printing of books or papers, without a new declaration having been made."
* The amendment made by Tamil Nadu Act 14 of 1960 was extended to the added territories by section 4 of, and the Second Schedule to, the Tamil Nadu (Added Territories) Extension of Laws Act, 1962 (Tamil Nadu Act 14 of 1962).