Press (Emergency Powers) Act, 1931 [Repealed]
ACTNO. 23 OF 1931
10 September, 1857
(Received the assent of the Governor General on the 9th of October 1857.)
[Passed by the Indian Legislature.]
[Repealed by Act 56 of 1951, S. 37(I) and Sch. I]
An Act to provide 1[for better control of Press].
Whereas it is expedient to provide against the publication of matter inciting to or encouraging murder or Violence; It is hereby enacted as follows:
Section 1. Short title, extent and duration
1. Short title, extent and duration: 2[* * *]
Section 3. Deposit of security by keepers of printing-presses
3. Deposit of security by keepers of printing-presses: 4[* * *]
Section 4. Power to declare security or press forfeited cases
4. Power to declare security or press forfeited cases: 5[* * *]
Section 5. Deposit further security
5. Deposit further security: 6[* * *]
Section 6. Power to declare further security and publications forfeited
6. Power to declare further security and publications forfeited: 7[* * *]
Section 7. Deposit of security by publisher of newspaper
7. Deposit of security by publisher of newspaper: 8[* * *]
Section 8. Power to declare security forfeited in certain cases
8. Power to declare security forfeited in certain cases: 9[* * *]
Section 9. Deposit further security
9. Deposit further security: 10[* * *]
Section 10. Power to declare further security and newspapers forfeited
10. Power to declare further security and newspapers forfeited: 11[* * *]
Section 11. Penalty for keeping press or publishing newspaper without making deposit
11. Penalty for keeping press or publishing newspaper without making deposit: 12[* * *]
Section 12. Consequences of failure to deposit security as required
12. Consequences of failure to deposit security as required: 13[* * *]
Section 13. Return of deposited security in certain cases
13. Return of deposited security in certain cases: 14[* * *]
Section 14. Issue of search warrant
14. Issue of search warrant: 15[* * *]
Section 15. Authorisation of persons to publish news-sheets
15. Authorisation of persons to publish news-sheets: 16[* * *]
Section 16. Power to seize and destroy unauthorised news-sheets and newspapers
16. Power to seize and destroy unauthorised news-sheets and newspapers: 17[* * *]
Section 17. Power to seize and forfeit undeclared presses producing unauthorised news-sheets and newspapers
17. Power to seize and forfeit undeclared presses producing unauthorised news-sheets and newspapers: 18[* * *]
Section 18. Penalty for disseminating unauthorised news-sheets and newspapers
18. Penalty for disseminating unauthorised news-sheets and newspapers: 19[* * *]
Section 19. Power to declare certain publications forfeited and to issue search warrants for same
19. Power to declare certain publications forfeited and to issue search warrants for same: 20[* * *]
Section 20. Power to detain packages containing certain publications when imported into British India
20. Power to detain packages containing certain publications when imported into British India: 21[* * *]
Section 21. Prohibition of transmission by post of certain documents
21. Prohibition of transmission by post of certain documents: 22[* * *]
Section 22. Power to detain articles being transmitted by post
22. Power to detain articles being transmitted by post: 23[* * *]
Section 23. Application to High Court to set aside order of forfeiture
23. Application to High Court to set aside order of forfeiture: 24[* * *]
Section 24. Hearing by Special Bench
24. Hearing by Special Bench: 25[* * *]
Section 25. Order of Special Bench setting aside forfeiture
25. Order of Special Bench setting aside forfeiture: 26[* * *]
Section 26. Evidence to prove nature or tendency of newspapers
26. Evidence to prove nature or tendency of newspapers: 27[* * *]
Section 27. Procedure in High Court
27. Procedure in High Court: 28[* * *]
Section 28. Service of notices
28. Service of notices: 29[* * *]
Section 29. Conduct of searches
29. Conduct of searches: 30[* * *]
Section 30. Jurisdiction barred
30. Jurisdiction barred: 31[* * *]
Section 31. Operation of other laws not barred
31. Operation of other laws not barred: 32[* * *]
Section 32. Declarations under Act XXV of 1867 to be made before certain Magistrates
32. Declarations under Act XXV of 1867 to be made before certain Magistrates: 33[* * *]