Press and Registration of Books and Newspapers (Himachal Pradesh Amendment) Act, 1973*
| [Himachal Pradesh Act No. 17 of 1974]1 | [2nd 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.
* Received the assent of the President of India on the 2nd August, 1974 and published in R.H.P. Extra., dated the 27th August, 1974, p. 1224
1. Short title, extent and commencement.- (1) This Act may be called the 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) (hereinafter referred to as the principal Act), the following sub-section 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."