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THE PRESS AND REGISTRATION OF BOOKS ACT, 1867
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ARRANGEMENT OF SECTIONS
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PREAMBLE
CHAPTER I
PRELIMINARY
SECTIONS
PART II
OF PRINTING-PRESSES AND NEWSPAPERS
5A. Keepers of printing-presses and printers and publishers of newspapers in Jammu and Kashmir to make and subscribe fresh declarations within specified period.
Inspection and supply of copies.
Authentication and filing. Inspection and supply of copies.
Putting copy in evidence.
8A. Person whose name has been incorrectly published as editor may make a declaration before a Magistrate.
8B. Cancellation of declaration.
8C. Appeal.
PART III
DELIVERY OF BOOKS
11A. Copies of newspaper printed in India to be delivered gratis to Government.
11B. Copies of newspapers to be delivered to Press Registrar.
1
PART IV
PENALTIES
SECTIONS
15A. Penalty for failure to make a declaration under section 8.
16A. Penalty for failure to supply copies of newspapers gratis to Government.
16B. Penalty for failure to supply copies of newspapers to Press Registrar.
PART V
REGISTRATION OF BOOKS
PART VA
REGISTRATION OF NEWSPAPERS
19A. Appointment of Press Registrar and other officers.
19B. Register of newspapers.
19C. Certificates of registration.
19D. Annual statement, etc., to be furnished by newspapers.
19E. Returns and reports to be furnished by 'newspapers.
19F. Right of access to records and documents.
19G. Annual report.
19H. Furnishing of copies of extracts from Register.
19-I. Delegation of powers.
19J. Press Registrar and other officers to be public servants.
19K. Penalty for contravention of section 19D or section 19E, etc.
19L. Penalty for improper disclosure of information.
PART VI
MISCELLANEOUS
20A. Power of Central Government to make rules.
20B. Rules made under this Act may provide that contravention thereof shall be punishable.
2
THE PRESS AND REGISTRATION OF BOOKS ACT, 18671
ACT NO. 25 OF 1867
[22nd March, 1867.]
An Act for the regulation of Printing-presses and Newspapers, for the preservation of copies of books
2[and newspapers] printed in 3[India], and for the registration of such books 2[and newspapers].
Preamble.—WHEREAS it is expedient to provide for the regulation of printing-presses and of 4[newspapers], for the preservation of 5*** copies of 6[every book and newspaper printed in India and for the registration of such books and newspapers]; It is hereby enacted as follows:—
PART I
PRELIMINARY
For Statement of Objects and Reasons, see Gazette of India, 1867, p. 191; and for Proceedings in Council, see ibid., Supplement, pp. 72, 156 and 299.
This Act was declared by the Laws Local Extent Act, 1874 (15 of 1874), s. 3 to be in force in all the Provines of India, except the Scheduled Districts.
It has heen applied to the Santhal Parganas by the Santhal Parganas Settlement Regulation (3 of 1872 ), s, 3; to the Khondmals District by the Khondmals Laws Regulation, 1936 (4 of 1936), s. 3 and Sch.; and to the Angul District by the Angul Laws Regulation, 1936 (5 of 1936), s. 3 and Sch.
It has been extended to Goa, Daman and Diu with modifications by Reg. 12 of 1962, s. 3 and Sch.; to Dadra and Nagar Haveli by Reg. 6 of 1963, s. 2 and Sch. I (w.e.f. 1-7-1965) and to Pondicherry by Reg. 7 of 1963, s, 3 and Sch. I (w.e.f. 1-10-1963).
It has been applied, by notification under s. 3(a) of the Scheduled Districts Act, 1874 (14 of 1874), to the following Scheduled Districts, namely: —
the Territory of Peint, see Gazette of India, 1887, Pt. I, p.144 (Peint is now no longer a Scheduled District, and all the enactments in force in the Nasik District of the Bombay Presidency, among them Act 25 of 1867, are now in force in this territory), see the Peint Laws Act, 1894 (Bom. Act 2 of 1894).
the Island of Perim, see Gazette of India, 1887, Pt. I, p. 5;
that portion of the Jalpaiguri District which was formerly the Jalpaiguri Sub -division and now form’s the western portion of the District of Jalpaiguri and extends as far east as the Teesta River, the hills west o f the Teesta River in the District of Darjiling, the Darjiling Tarai, the Damson Sub-division of the Darjiling District, the Districts of Hazaribagh [Lohardaga now called the Ranchi District, see Calcutta Gazette, 1899, Pt. I, p. 44] and Manbhum, and Pargana Dhalbhum and the Kolhan in the District of Singhbhum, see Gazette of India, 1881, Pt. I, pp. 74 and 504; the Western Duars of the Jalpaiguri District, see ibid., 1910, Pt. I, p, 1160;
the Districts of Kumaon and Garhwal, see Gazette of India, 1876, Pt. I, p. 605;
the scheduled portion of the Mirzapur District, see Gazette of India, 1879, Pt.. I, P. 383; Pargana Jaunsar Bawar in the Dehra Dun District, see Gazette of India, 1897, Pt. I, p. 382;
the Districts of Kamrup, Nowgong, Darrang, Sibsagar, Laki mpur, Goalpara (excluding the Eastern Duars and Cachar excluding the North Cachar Hills), see Gazette of India, 1878, Pt. I, p. 533;
the Garo Hills, the Khasi and Jaintia Hills, the Naga Hills, the North Cachar Hills in the Cachar District and the Eastern Duars in the Goalpara District, see Gazette of India, 1897, Pt. I, p. 299.
It has been declared by notification under s. 3(b) of the Scheduled Districts Act, 1874 (14 of 1874) not to be in force in the Scheduled District of Lahaul in the Punjab, see Gazette of India, 1886, Pt. I, p. 301.
It has been extended, by notification under s. 5 of the Scheduled D istricts Act, 1874 (14 of 1874), to the Tara District of the Province of Agra, see Gazette of India, 1876, Pt. I, p. 506, to the District of Coorg, see ibid. 1918, Pt. II, p. 1730.
It has also been extended to Berar by the Berar Laws Act, 1941 (4 of 1941).
It has been amended in its application to Andhra by Andhra Act 8 of 1960; Madras by Madras Act s 24 of 1948 and 14 of 1960; Punjab by Punjab Acts 14 of 1942, 25 of 1950 and 15 of 1957; Mysore by Mysore Act 10 of 1972; and Himachal Pradesh by Himachal Pradesh Act 17 of 1974.
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“Book” includes every volume, part or division of a volume, and pamphlet, in any language and every sheet of music, map, chart or plan separately printed 1***.
2* * * * *
4* * * * *
“Magistrate” means any person exercising the full powers of a 5 Magistrate, and includes a 6Magistrate of police 7***.
8[“newspaper” means any printed periodical work containing public news or comments on public news;]
9* * * * *
10[“paper” means any document, including a newspaper, other than a book;
“prescribed” means prescribed by rules made by the Central Government under section 20A;
“Press Registrar” means the Registrar of newspapers for India appointed by the Central Government under section 19A and includes any other person appointed by the Central Government to perform all or any of the functions of the Press Registrar;
“printing” includes cyclostyling and printing by lithography;
“Register” means the Register of newspapers maintained under section 198.]
11[(2) Any reference in this Act to any law which is not in force in the State of Jammu and Kashmir shall, in relation to that State, be construed as a reference to the corresponding law in force in that State.]
PART II
OF PRINTING-PRESSES AND NEWSPAPERS
4
“I, A. B., declare that I have a press for printing at,—”
And this last blank shall be filled up with a true and precise description of the place where such press may be situate.
Provided that where the change is for a period not exceeding sixty days and th e place where the press is kept after the change is within the local jurisdiction of the Magistrate referred to in sub-section (1), no new declaration shall be necessary if —
(a) a statement relating to the change is furnished to the said Magistrate within twenty-four hours thereof; and
(b) the keeper of the press continues to be the same.]
5[(2)] The printer and the publisher of every such 6[newspaper] shall appear 7[in person or by agent authorised in this behalf in accordance with rules made under section 20, before a District, Presidency or Sub-divisional Magistrate within whose local jurisdiction such newspaper shall be printed or published
8***] and shall make and subscribe, in duplicate, the following declaration:
“I, A. B., declare that I am the printer (or publisher, or printer and publisher) of the 6[newspaper] 9[and to be printed or published, or to be printed and published], as the case may be at—.”
And the last blank in this form of declaration shall be filled up with a true and precise account of the premises where the printing or publication is conducted.
10[(2A) Every declaration under rule ( 2) shall specify the title of the newspaper, the language in which it is to be published and the periodicity of its publication and shall contain such other particulars as may be prescribed.]
11[(2B) Where the printer or publisher of a newspaper making a declaration under rule ( 2) is not the owner thereof, the declaration shall specify the name of the owner and shall also be accompanied by an authority in writing from the owner authorising such person to make and subscribe such declaration.
(2C) A declaration in respect of a newspaper made under rule (2) and authenticated under section 6 shall be necessary before the newspaper can be published.
(2D) Where the title of any newspaper or its language or the periodicity of its publication is changed, the declaration shall cease to have e ffect and a new declaration shall be necessary before the publication of the newspaper can be continued.
4 Subs. by Act 26 of 1960, s. 2, for rule (1) (w.e.f. 1-10-1960) which was ins. by Act 14 of 1922, s. 3 and the First Schedule.
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(2E)As often as the ownership of a newspaper is changed, a new declaration shall be necessary.]
1[(3] As often as the place of printing or publication is changed, a new declaration shall be necessary:
2[Provided that where the change is for a period not exceeding thirty days and the place of printing or publication after the change is within the local jurisd iction of the Magistrate referred to in rule ( 2), no new declaration shall be necessary if —
(a) a statement relating to the change is furnished to the said Magistrate within twenty-four hours thereof; and
(b) the printer or publisher or the printer and publisher of the newspaper continues to be the same.]
3[(4) As often as the printer or the publisher who shall have made such declaration as is aforesaid shall leave India for a period exceeding ninety days or where such printer or publisher is by infirmity or otherwise rendered incapable of carrying out his duties for a period exceeding ninety days in circumstances not involving the vacation of his appointment, a new declaration shall be necessary.]
2[(5) Every declaration made in respect of a newspaper shall be void, where the newspaper does not commence publication—
(a) within six weeks 4[of the authentication of the declaration under section 6], in the case of a newspaper to be published once a week or oftener; and
(b) within three months 4[of the authentication of the declaration under section 6], in the case of any other newspaper,
and in every such case, a new declaration shall be necessary before the newspaper can be published.
(6) Where, in any period of three months, any daily, tri -weekly, biweekly, weekly or fortnightly newspaper publishes issues the number of which is less than half of what should have been published in accordance with the declaration made in respect thereof, the declaration shall cease to have effect and a new declaration sh all be necessary before the publication of the newspaper can be continued.
(7) Where any other newspaper has ceased publication for a period, exceeding twelve, months, every declaration made in respect thereof shall cease to have effect, and a new declaration shall be necessary before the newspaper can be republished.
(8) Every existing declaration in respect of a newspaper shall be cancelled by the
Magistrate before whom a new declaration is made and subscribed in respect of the same]:
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Jammu and Kashmir to make and subscribe fresh declarations within specifi ed period.—(1) No person who has made and subscribed a declaration in respect of any press under section 4 of the Jammu and Kashmir State Press and Publications Act, S. 1989 (Jammu and Kashmir Act No. I of S. 1989) shall keep the press in his possession fo r the printing of books or papers 2[after the 31st day of December, 1968 unless before the expiry of that date], he makes and subscribes a fresh declaration in respect of that press under section 4 of this Act.
(2) Every person who has subscribed to any declaration in respect of a newspaper under section 5 of the Jammu and Kashmir State Press and Publications Act, S. 1989, Jammu and Kashmir Act, No. I S. 1 shall cease to be the editor, printer or publisher of the newspaper mentioned in such declaration 2[after the 31st day of December, 1968, unless before the expiry of that date] he makes and subscribes a fresh declaration in respect of that newspaper under rule (2) of the rules laid down in section 5 of this Act.]
3[Provided that where any declaration is made and subscribed under section 5 in respect of a newspaper, the declaration shall not, save in the case of newspapers owned by the same person, be so authenticated unless the Magistrate 4 [is, on inquiry from the Press Registrar, satisfied] that the newspaper proposed to be published does not bear a title which is the same as, or similar to that of any other newspaper published either in the same language or in the same State.]
Deposit.—One of the said originals shall be deposited among the records of the office of the Magistrate, and the other shall be deposited among the records of th e High Court of Judicature, or 5[other principal Civil Court of original jurisdiction for the place where] the said declaration shall have been made.
Inspection and supply of copies.—The Officer-in-charge of each original shall allow any person to inspect that original on payment of a fee of one rupee, and shall give to any person applying a copy of the said declaration, attested by the seal of the Court which has the custody of the original, on payment of a fee of two rupees.
6[A copy of the declaration attested by the official seal of the Magistrate, or a copy of the order refusing to authenticate the declaration, shall be forwarded as soon as possible to the person making and subscribing the declaration and also to the Press Registrar.]
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of every portion of every 1[newspaper] whereof the title shall correspond with the title of the 1[newspaper] mentioned in the declaration, 2[or the editor of every portion of that issue of the newspaper of which a copy is produced].
“I, A. B., declare that I have ceased to be the printer or publisher or printer and publisher of the newspaper entitled —”.]
Authentication and fling.—Each original of the latter declaration shall be authenticated by the signature and seal of the Magistrate before whom the said latter declaration shall have been made, and one original of the said latter declaration shall be filed alongwith each original of the former declaration.
Inspection and supply of copies.—The Officer-in-charge of each original of the latter declaration shall allow any person applying to inspect that original on payment of a fee of one rupee, and shall give to any person applying a copy of the said latter declaration, attested by the seal of the Court having custody of the original, on payment of a fee of two rupees.
Putting copy in evidence.—In all trials in which a copy, attested as is aforesaid, of the former declaration shall have been put in evidence, it shall be lawful to put in evidence a copy, attested as is aforesaid, of the latter declaration, and the former declaration shall not be taken to be evidence that the declaration was, at any period subsequent to the date of the latter declaration, printer or publisher of the 1[newspaper] therein mentioned.
4[A copy of the latter declaration attested by the official seal of the Magistrate shall be forwarded to the Press Registrar.]
2[8A. Person whose name has been incorrectly published as editor may make a declaration before a Magistrate.—If any person, whose name has appeared as editor on a copy of a newspaper, claims that he was not the editor of the issue on which his name has so appeared, he may, within two weeks of his becoming aware that his name has been so published, appear before a District, Presidency or Sub-divisional Magistrate and make a declaration that his name was incorrectly published in that issue as that of the editor thereof, and if the Magistrate after making such inquiry or causing such inquiry to be made as he may consider necessary is satisfied that such declaration is true, he shall certify accordingly, and on that certificate being given the provisions of section 7 shall not apply to that person in respect of that issue of the newspaper.
The Magistrate may extend the period allowed by this section in any case where he is satisfied that such person was prevented by sufficient cause from appearing and making the declaration within that period.]
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(i) the newspaper, in respect of which the declaration has been made is being published in contravention of the provisions of this Act or rules made thereunder; or
(ii) the newspaper mentioned in the declaration bears a title which is the same as, or similar to, that of any other newspaper published either in the same language or in the same State; or
(iii) the printer or publisher has ceased to be the printer or publisher of the newspaper mentioned in such declaration; or
(iv) the declaration was made on false representation or on the con cealment of any material fact or in respect of a periodical work which is not a newspaper;
the Magistrate may, by order, cancel the decl aration and shall forward as soon as possible a copy of the order to the person making or sub scribing the declaration and also to the Press Registrar.
8C. Appeal.— (1) Any person aggrieved by an order of a Magistrate refusing to authenticate a declaration under section 6 or cancelling a declaration under section 8B may, within sixty days from the date on which such order is communicated to him, prefer an appeal to the Appellate Board to be called the Press and Registration Appellate Board 1[consisting of a Chairman and another member to be nominated by the Press Council of India, established under section 4 of the Press Co uncil Act, 1978 (37 of 1978), from among its members]:
Provided that the Appellate Board may entertain an appeal after the expiry of the said period, if it is satisfied that the appellant was prevented by sufficient cause from preferring the appeal in time.
(2) On receipt of an appeal under this section, the Appellate Board may, after calling for the records from the Magistrate and after making such further inquiries as it thinks fit, confirm, modify or set aside the order appealed against.
(3) Subject to the provisions contained in sub-section (2), the Appellate Board may, by order, regulate its practice and procedure.
(4) The decision of the Appellate Board shall be final.] 2[PART III
DELIVERY OF BOOKS
(a) in any case, within one calendar month after the day on which any such book shall first be delivered out of the press, one such copy, and
(b) if within one calendar year from such day the State Government shall require the printer to deliver other such copies not exceeding two in number, then within one calendar month after the day
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on which any such requisition shall be made by the State Government on the printer, another such copy, or two other such copies, as the State Government may direct,
the copies so delivered being bound, sewed or stitched together and upon the best paper on which any copies of the book shall be printed 1***.
The publisher or other person employing the printer shall, at a reasonable time before the expiration of the said month, supply him with all maps, prints and engravings finished and coloured as aforesaid, which may be necessary to enable him to comply with the requirements aforesaid.
Nothing in the former part of this section shall apply to —
(i) any second or subsequent edition of a book in which edition no additions or alterations either in the letter-press or in the maps, prints or other engravings belonging to the book have been made, and a copy of the first or some preceding edition of which book has been delivered under this Act, or
(ii) any 2[newspaper] published in conformity with the rules laid down in section 5 of this Act.
Any copy or copies delivered pursuant to clause ( b) of the said paragraph shall be 3[transmitted to the Central Government].]
4[11A. Copies of newspapers printed in India to be delivered gratis to Government.—The printer of every newspaper in 5[India] shall deliver at such place and to such officer as the State Government may, by notification in the Official Gazette, direct, and free of expense to the Government, two copies of each issue of such newspaper as soon as it is published.]
6[11B. Copies of newspapers to be delivered to Press Registrar.—Subject to -any rules that may be be made under this Act, the publisher of every newspaper in India shall deliver free of expense to the Press Registrar one copy of each issue of such newspaper as soon as it is published.]
PARTIV
PENALTIES
(w.e.f. 1-7-1956).
10
by fine not exceeding 1[two thousand] rupees, of by simple imprisonment for a term not exceeding 2[six months], or by both.
9[(2) Where an offence is committed in relation to a newspaper under sub -section (1), the the Magistrate may, in addition to the punishment imposed under the said sub -section, also cancel the declaration in respect of the newspaper.]
10[15A. Penalty for failure to make a declaration under section 8.—If any person who has ceased to be a printer or publisher of. any newspaper fails or neglects to make a declaration in compliance with section 8, he shall, on conviction before a Magistrate, be punishable by fine not exceeding two hundred rupees.]
11[16. Penalty for not delivering books or not supplying printer with maps. —If any printer of any such book as is referred to in section 9 of this Act shall neglect to deliver copies of the same pursuant to that section, he shall for every such default forfeit to the Government such sum not exceeding fifty rupees as a Magistrate having jurisdiction in the place where the book was printed may, on the application of the officer to whom the copies should have been delivered or of any person authorised by that officer in this behalf, determine to be in the circumstances a reasonable penalty for the default, and, in addition to such sum, such further sum as the Magistrate may determine to be the value of the copies which the printer ought to have delivered.
If any publisher or other person employing any such printer shall neglect to supply him, in the manner prescribed in the second paragraph of section 9 of this Act, with the maps, prints or engravings which may be necessary to enable him to comply with the provisions of that section, such publisher or other person shall for every such default forfeit to the Government such sum not exceeding fifty rupees as such a Magistrate as aforesaid may, on such an application as aforesaid, determine to be in the circumstances a reasonable penalty for the default, and, in addition to such sum, such further sum as the Magistrate may determine to be the value of the maps, prints or engravings which such publisher or other person ought to have supplied.]
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1[16A. Penalty for failure to supply copies of newspapers gratis to Government.—If any any printer of any newspaper published in 2[India] neglects to deliver copies of the same in compliance with section 11A, he shall, on the complaint of the officer to whom copi es should have been delivered or of any person authorised by that officer in this behalf, be punishable, on conviction by a Magistrate having jurisdiction in the place where the newspaper was printed, with fine which may extend to fifty rupees for every d efault.]
3[16B. Penalty for failure to supply copies of newspapers to Press Registrar. —If any publisher of any newspaper published in India neglects to deliver copies of the same in compliance with section 11 B, he shall, on the complaint of the Press Regi strar, be punishable, on conviction by a Magistrate having jurisdiction in the place where the newspaper was printed, by fine which may extend to fifty rupees for every default.]
6* * * * *]
PART V
REGISTRATION OF BOOKS
|
(1) |
the title of the book and the contents of the title-page, with a translation into English of such |
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title and contents, when the same are not in the English language; |
|
|
(2) |
the language in which the book is written; |
|
(3) |
the name of the author, translator or editor of the book or any part thereof; |
|
(4) |
the subject; |
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(5) |
the place of printing and the place of publication; |
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(6) |
the name or firm of the printer and the name or firm of the publisher; |
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(7) |
the date of issue from the press or of the publication; |
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(8) |
the number of sheets, leaves or pages; |
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(9) |
the size; |
(10) the first, second or other number of the edition;
(11) the number of copies of which the edition consists;
(12) whether the book is printed 8[cyclostyled or lithographed]; (13) the price at which the book is sold to the public; and
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(14) the name and residence of the proprietor of the copyright or of any portion of such copyright.
Such memorandum shall be made and registered in the case of each book as soon as practicable
after the delivery of the 1[copy thereof pursuant to clause (a) of the first paragraph of section 9] 2***.
2***.
5[PART VA
REGISTRATION OF NEWSPAPERS
19A. Appointment of Press Registrar and other officers.—The Central Government may appoint a Registrar of newspapers for India and such other officers under the general superintendence and control of the Press Registrar as may be necessary for the purpose of performing the functions assigned to them by or under this Act, and may, by general or special order, provide for the distribution or allocation of functions to be performed by them under this Act.
19B. Register of newspapers.—(1) The Press Registrar shall maintain in the prescribed manner a Register of newspapers.
(2) The Register shall, as far as may be practicable, contain the following p articulars about every newspaper published in India, namely:—
(a) the title of the newspaper;
(b) the language in which the newspaper is published; (c) periodicity of the publication of the newspaper;
( d ) t h e na me of t he e di t or , p r i nt er a nd pu bl i s her of t he n ew spa per ; (e) the place of printing and publication; (f) the average number of pages per week;
(g) the number of days of publication in the year;
(h) the average number of copies printed, the average number of copies sold to the public and the average number of copies distributed free to the public, the average being calculated with reference to such period as may be prescribed;
(i)
retail selling price per copy;
(j) the names and addresses of the owners of the newspaper and such other particulars relating
to ownership as may be prescribed;
(k) any other particulars which may be prescribed.
(3) On receiving information from time to time about the aforesaid particulars, the Press Registrar shall cause relevant entries to be made in the Register and may make such necessary alterations or corrections therein as may be required for keeping the Register up -to-date.
19C. Certificates of registration.—On receiving from the Magistrate under section 6 a copy of the declaration in respect of a newspaper 6[and on the publication of such newspaper,
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the Press Registrar shall], as soon as practicable thereafter, issue a certificate of registration in respect of that newspaper to the publisher thereof.
19D. Annual statement, etc., to be furnished by newspapers.—It shall be the duty of the publisher of every newspaper—
(a) to furnish to the Press Registrar an annual statement in respect of the newspaper at such time and containing such of particulars referred to in sub-section (2) of section 19B as may be prescribed;
(b) to publish in the newspaper at such times and such of the particulars relating to the newspaper referred to in sub-section (2) of section 19B as may be specified in this behalf by the Press Registrar.
19E. Returns and reports to be furnished by newspapers.—The publisher of every newspaper shall furnish to the Press Registrar such returns, statistics and other information with respect to any of the particulars referred to in sub-section (2) of section 1913 as the Press Registrar may from time to time require.
19F. Right of access to records and documents.—The Press Registrar or any gazetted officer authorised by him in writing, in this behalf shall, for the purpose of the collection of any information relating to a newspaper under this Act, have access to any relevant record or document relating to the newspaper in the possession of the publisher thereof, and may enter at any reasonable time any premises where he believes such record or document to be and may inspect or take copies of the relevant records or documents or ask any question necessary for obtaining any information required to be furnished under this Act.
19G. Annual report.—The Press Registrar shall prepare, in such form and at such time each year as may be prescribed, an annual report containing a summary of the information obtained by him during the previous year in respect of the newspapers in India and giving an account of the working of such newspapers, and copies thereof shall be forwarded to the Central Government.
19H. Furnishing of copies of extracts from Register.—On the application of any person for the supply of the copy of any extract from the Register and on payment of such fee as may be prescribed, the Press Registrar shall furnish such copy to the applicant in such form and manner as may be prescribed.
19-I. Delegation of powers.—Subject to the provisions of this Act and regulations made thereunder, the Press Registrar may delegate all or any of his powers under this Act to any officer subordinate to him.
19J. Press Registrar and other officers to be public servants.—The Press Registrar and all officers appointed under this Act shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860).
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