Press (Emergency Powers) Act, 1931 [Repealed]
(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[Repealed by Act 56 of 1951, S. 37(I) and Sch.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:
Section 1. Short title, extent and duration
1. Short title, extent and duration: 2[* * *]
Section 2. Definitions
2. Definitions: 3[* * *]
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[* * *]
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.