(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[Repealed by Act 56 of 1951, S. 37(I) and Sch.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]
Whereas it is expedient to provide against the publication of matter inciting to or encouraging murder or Violence; It is hereby enacted as follows:
1. Short title, extent and duration: 2[* * *]
2. Definitions: 3[* * *]
3. Deposit of security by keepers of printing-presses: 4[* * *]
4. Power to declare security or press forfeited cases: 5[* * *]
5. Deposit further security: 6[* * *]
6. Power to declare further security and publications forfeited: 7[* * *]
7. Deposit of security by publisher of newspaper: 8[* * *]
8. Power to declare security forfeited in certain cases: 9[* * *]
9. Deposit further security: 10[* * *]
10. Power to declare further security and newspapers forfeited: 11[* * *]
11. Penalty for keeping press or publishing newspaper without making deposit: 12[* * *]
12. Consequences of failure to deposit security as required: 13[* * *]
13. Return of deposited security in certain cases: 14[* * *]
14. Issue of search warrant: 15[* * *]
15. Authorisation of persons to publish news-sheets: 16[* * *]
16. Power to seize and destroy unauthorised news-sheets and newspapers: 17[* * *]
17. Power to seize and forfeit undeclared presses producing unauthorised news-sheets and newspapers: 18[* * *]
18. Penalty for disseminating unauthorised news-sheets and newspapers: 19[* * *]
19. Power to declare certain publications forfeited and to issue search warrants for same: 20[* * *]
20. Power to detain packages containing certain publications when imported into British India: 21[* * *]
21. Prohibition of transmission by post of certain documents: 22[* * *]
22. Power to detain articles being transmitted by post: 23[* * *]
23. Application to High Court to set aside order of forfeiture: 24[* * *]
24. Hearing by Special Bench: 25[* * *]
25. Order of Special Bench setting aside forfeiture: 26[* * *]
26. Evidence to prove nature or tendency of newspapers: 27[* * *]
27. Procedure in High Court: 28[* * *]
28. Service of notices: 29[* * *]
29. Conduct of searches: 30[* * *]
30. Jurisdiction barred: 31[* * *]
31. Operation of other laws not barred: 32[* * *]
32. Declarations under Act XXV of 1867 to be made before certain Magistrates: 33[* * *]
1. Subs. by Act 23 of 1932, S. 14.
2. Repealed by Act 56 of 1951, S. 37(I) and Sch. I.
3. Repealed by Act 56 of 1951, S. 37(I) and Sch. I.
4. Repealed by Act 56 of 1951, S. 37(I) and Sch. I.
5. Repealed by Act 56 of 1951, S. 37(I) and Sch. I.
6. Repealed by Act 56 of 1951, S. 37(I) and Sch. I.
7. Repealed by Act 56 of 1951, S. 37(I) and Sch. I.
8. Repealed by Act 56 of 1951, S. 37(I) and Sch. I.
9. Repealed by Act 56 of 1951, S. 37(I) and Sch. I.
10. Repealed by Act 56 of 1951, S. 37(I) and Sch. I.
11. Repealed by Act 56 of 1951, S. 37(I) and Sch. I.
12. Repealed by Act 56 of 1951, S. 37(I) and Sch. I.
13. Repealed by Act 56 of 1951, S. 37(I) and Sch. I.
14. Repealed by Act 56 of 1951, S. 37(I) and Sch. I.
15. Repealed by Act 56 of 1951, S. 37(I) and Sch. I.
16. Repealed by Act 56 of 1951, S. 37(I) and Sch. I.
17. Repealed by Act 56 of 1951, S. 37(I) and Sch. I.
18. Repealed by Act 56 of 1951, S. 37(I) and Sch. I.
19. Repealed by Act 56 of 1951, S. 37(I) and Sch. I.
20. Repealed by Act 56 of 1951, S. 37(I) and Sch. I.
21. Repealed by Act 56 of 1951, S. 37(I) and Sch. I.
22. Repealed by Act 56 of 1951, S. 37(I) and Sch. I.
23. Repealed by Act 56 of 1951, S. 37(I) and Sch. I.
24. Repealed by Act 56 of 1951, S. 37(I) and Sch. I.
25. Repealed by Act 56 of 1951, S. 37(I) and Sch. I.
26. Repealed by Act 56 of 1951, S. 37(I) and Sch. I.
27. Repealed by Act 56 of 1951, S. 37(I) and Sch. I.
28. Repealed by Act 56 of 1951, S. 37(I) and Sch. I.
29. Repealed by Act 56 of 1951, S. 37(I) and Sch. I.
30. Repealed by Act 56 of 1951, S. 37(I) and Sch. I.
31. Repealed by Act 56 of 1951, S. 37(I) and Sch. I.
32. Repealed by Act 56 of 1951, S. 37(I) and Sch. I.
33. Repealed by Act 56 of 1951, S. 37(I) and Sch. I.