In exercise of the powers conferred by Section 20 of the Press and
Registration of Books Act, 1867 (25 of 1867) and in supersession of the
notification of the Government of Orissa in the Home Department, Special
Section No. 595-C, dated the 10th July, 1936, the State Government hereby make
the following rules, namely : (i)
These rules may be called the Press and Registration of Books Rules,
1957. (ii)
They shall come into force at once. In these rules
unless there is anything repugnant in the subject or context- (a)
"Act" means
the Press and Registration of Books Act, 1867; and (b)
all other
words and expressions used in these rules and not defined herein shall have the
same meanings as are respectively assigned to them in the Act. Nothing in these
rules shall apply to- (a)
any second
or subsequent edition of book or newspaper a first or previous edition of which
has been delivered under the Act, unless such second or subsequent edition
contains additions or alterations in letter-press or in maps, book prints or
other engravings; (b)
any
newspaper published in conformity with the rules laid down in Section 5; (c)
any class of
books or papers excluded from the operation of the Act by the State Government
under Section 21. Every book or paper
printed within the State of Orissa shall have printed legibly on it, the name
of the printer, place of printing, the names of the press or presses in which
the same has been printed and name of the publisher and the place of
publication. Every keeper of a
printing press while filing a declaration under Section 4 and every printer and
publisher while filing a declaration under Section 5 shall respectively mention
the name of the press which he wants to keep in his possession or where he will
print or publish the books or papers as the case may be. (a)
A printed copy of the whole of every book, together with all maps,
prints or other engravings belonging thereto, finished and coloured in the same
manner as the best copies of the same, and together with a memorandum giving
the particulars set forth in Section 18, shall, notwithstanding any agreement
(if the book be published) between the printer and the publisher thereof, be
delivered by the printer to the District Magistrate within whose jurisdiction
the book is printed, at his office within one calendar month from the date on
which the book was first delivered from the press by the printer thereof. (b)
The printer
of every newspaper shall deliver to the District Magistrate free of cost two
copies of each issue of such newspaper as soon as it is published as set forth
in Section 11-A. (1)
If the State Government so require, an additional copy of any book, a
copy of which has already been delivered under the preceding rule shall be
delivered to the District Magistrate by the printer thereof within one calendar
month from the date of such requisition. (2)
Two such requisitions may be made within one calendar year from the date
of the first delivery of the book out of the Press. A District
Magistrate to whom delivery is tendered may refuse to take delivery of a copy
of a book- (a)
if such copy
is not properly bound, sewed or stitched; or (b)
if the
quality of the paper, the finish or the colouring is not equal to that of the
best copies; or (c)
if all the
pages are not consecutively numbered; or (d)
if, in the
case of a serial publication, the previous numbers have not been duly
delivered. The person who
tenders a copy of a book for delivery shall at the same time furnish a
certificate in the following form, namely : "I, AB, hereby
do certify that the accompanying book was first delivered out of the Press on
the................day of............ 20......... AB Printer" If any District
Magistrate is satisfied- (a)
that any
printer has within his jurisdiction printed a book or newspaper a copy whereof
has not been delivered in the manner or within the time prescribed by the Act
or the rules made thereunder, or (b)
that any
publisher has within the time prescribed failed to supply a printer with maps,
prints or other engravings belonging to a book which has been delivered to the
District Magistrate by such printer, he shall either himself inquire into the
matter and dispose of it under Section 16 or 16-A of the Act, as the case may
be, or shall transfer it to any Magistrate of the first class for inquiry and
disposal under the said sections. On receipt of a copy
of any book tendered for delivery under these rules, the Magistrate shall give
to the person tendering delivery a receipt in the following form : "I, AB, do
hereby acknowledge to have received from CD, the printer, one copy of the following
book (here enter such particulars of the memoranda mentioned in Section 18 as
are applicable) and I do hereby certify that the same is stated to have been
first delivered out of the Press on the ........ day of.......... 20....... or
that the requisition for a second or third copy made by the State Government is
stated to have been received on the day of........... 20....... AB District
Magistrate" Every District
Magistrate who receives copies of books under these rule shall transmit the
same forthwith to the Director of Public instruction, Orissa, together with the
certificate under Rule 9. The office of the
Director of Public Instruction, Orissa, shall be the place at which every copy
received under Clause (a) of Section 9, shall be deposited in the first
instance which shall in its turn deliver them to the Secretary, Utkal Gourab
Madhusudan Library, Cuttack. The office of the
Director of Public Instruction, Orissa, shall also be, for the time being, the
place at which the Catalogue of Books for the State of Orissa prescribed under
Section 18, shall be kept, and such catalogue shall be kept under orders of the
Director of Public Instruction.The Press and Registration of
Books Rules, 1957