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      • 1. Short title.
      • 2. Definition.
      • 3. Form of appeal .
      • 4. Dismissal of time-barred appeals.
      • 5. Power to call for records.
      • 6. Date of hearing.
      • 7. Hearing of appeal.
      • 8. Contents of the Order in appeal.
      • 9. Communication of the order.
      • 10. Representation by legal practitioners.
      • 11. Service of notice.
      • 1. Interpretation clause
      • 2. Repeal of Act 11 of 1835
      • 3. Particulars to be printed on books and papers
      • 4. Keeper of printing-press to make declaration
      • 5. Rules as to publication of newspapers
      • 5-A. Keepers of printing-presses and printers and publishers of newspapers in Jammu and Kashmir to make and subscribe fresh declarations within specified period
      • 6. Authentication of declaration
      • 7. office copy of declaration to be prima facie evidence
      • 8. New declaration by persons who have signed a declaration and subsequently ceased to be printers or publishers
      • 8-A. Person whose name has been incorrectly published as editor may make a declaration before a Magistrate
      • 8-B. Cancellation of declaration
      • 8-C. Appeal
      • 9. Copies of books printed after commencement of Act to be delivered gratis to Government
      • 10. Receipt for copies delivered under section 9
      • 11. Disposal of copies delivered under section 9
      • 11-A. Copies of newspapers printed in India to be delivered gratis to Government
      • 11-B. Copies of newspapers to be delivered to Press Registrar
      • 12. Penalty for printing contrary to rule in section 3
      • 13. Penalty for keeping press without making declaration required by section 4
      • 14. Punishment for making false statement
      • 15. Penalty for printing or publishing newspaper without conforming to rules
      • 15-A. Penalty for failure to make a declaration under section 8
      • 16. Penalty for not delivering books or not supplying printer with maps
      • 16-A. Penalty for failure to supply copies of newspapers gratis to Government
      • 16-B. Penalty for failure to supply copies of newspapers to Press Registrar
      • 17. Recovery of forfeitures and disposal thereof and of fines
      • 18. Registration of memoranda of books
      • 19. Publication of memoranda registered
      • 19-A. Appointment of Press Registrar and other officers
      • 19-B. Register of newspapers
      • 19-C. Certificates of registration
      • 19-D. Annual statement, etc., to be furnished by newspapers
      • 19-E. Returns and reports to be furnished by newspapers
      • 19-F. Right of access to records and documents
      • 19-G. Annual report
      • 19-H. Furnishing of copies of extracts from Register
      • 19-I. Delegation of powers
      • 19-J. Press Registrar and other officers to be public servants
      • 19-K. Penalty for contravention of section 19-D or section 19-E, etc
      • 19-L. Penalty for improper disclosure of information
      • 20. Power of State Government to make rules
      • 20-A. Power of Central Government to make rules
      • 20-B. Rules made under this Act may provide that contravention thereof shall be punishable
      • 21. Power to exclude any class of books from operation of Act
      • 22. Extent
      • 23. Commencement of Act
      • 1. Short title and commencement
      • 2. Definitions
      • 3. Form of declaration
      • 4. Transmission of copies of declaration, etc., to the person concerned and to the Press Registrar
      • 5. Delivery of copies of newspaper to the Press Registrar
      • 6. Annual statement
      • 7. Maintenance of the Register
      • 8. Particulars to be published in every newspaper
      • 9. Furnishing of extracts from the Register
      • 10. Certificate of registration
      • 11. Annual report
      • 12. Penalty

Press And Registration Appellate Board (Practice And Procedure) Order, 1961

Vide Notification G.S.R. 625, dated 20th April, 1961.

1588


G.S.R. 625, dated 20th April, 1961.- In exercise of the powers conferred by sub-section (3) of Section 8-C of the Press and Registration of Books Act, 1867 (25 of 1867), the Appellate Board constituted under the said section hereby makes the following order to regulate its practice and procedure, namely:-

1. Short title.- The order may be called the Press and Registration Appellate Board (Practice and Procedure) Order, 1961.

2. Definition.- In this order,-

(a) "Act" means the Press and Registration of Books Act, 1867 (25 of 1867);

(b) "Board" means the Press and Registration Appellate Board constituted under Section 8-C of the Act.

3. Form of appeal .-(1) Every appeal presented to the Board under sec. 8-C of the Act shall be in the form of a memorandum signed by the appellant and the memorandum shall be accompanied by a copy of the order appealed against.

(2) The memorandum shall contain the full name and address of the appellant and shall set forth concisely the grounds of objection to the order appealed against.

4. Dismissal of time-barred appeals.- Where the appeal is not presented within the time specified in sub-section (1) of Section 8-C of the Act and the Board is satisfied that the appellant was not prevented by sufficient cause from preferring the appeal in time, the Board may dismiss the appeal.

5. Power to call for records.- If the appeal is not dismissed under Cl. 4, the Board shall call for the records of the case from the Magistrate against whose order the appeal has been preferred.

6. Date of hearing.- (1) After receipt of the case , the Board shall fix a date for the hearing of the appeal.

(2) A notice of the date of hearing of the appeal shall be given to the appellant and may be given to such other person as the Board may think fit.

7. Hearing of appeal.- (1) On the date fixed for the hearing of the appeal or any other date to which the hearing of the appeal may be adjourned, the Board shall hear such persons to whom notice has been given under sub-clause (2) of Cl. 6 as are present.

(2) After hearing the persons referred to in sub-clause (1) and perusing the records, the Board may decide the appeal.

8. Contents of the Order in appeal.- The order of the Board shall be in writing, shall state briefly the grounds for the decision and shall be signed by the chairman and the other member of the Board.

9. Communication of the order.- The order of the Board shall be communicated to the appellant, the Press Registrar and the Magistrate.

10. Representation by legal practitioners.- The appellant and any other person to whom notice has been given under sub-clause (2) of Cl.6 may appoint a legal practitioner to appear, plead and act on his behalf before the Board.

11. Service of notice.- A notice under this order may be issued by the Chairman of the Board or, if he so directs, by the other member of the Board, and shall be served on the person concerned,-

(a) by delivering or tendering it to that person or to a legal practitioner appearing on his behalf; or

(b) by registered post.

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