Section 14 — Power of Press Registrar General to impose penalty.

(1) The Press Registrar General may impose penalty, if--- (a) a periodical is published without obtaining a certificate of registration under section 7; (b) the publisher fails to furnish the annual statement as required under section 12 within one year from the end of the financial year in respect of which the annual statement was required to be furnished: Provided that no order of imposition of penalty shall be passed without giving an opportunity of being heard to the publisher. (2) Where a periodical is published without obtaining a certificate of registration under section 7, the Press Registrar General may impose a penalty of an amount not exceeding five lakh rupees with a direction to the publisher to cease the publication of such periodical. (3) The quantum of penalty imposable under clause (b) of sub-section (1) shall be not less than ten thousand rupees but not exceeding twenty thousand rupees for the first default: Provided that for every subsequent default, an enhanced penalty of twice such quantum may be imposed but shall not exceed two lakh rupees (4) Whoever fails to cease publication of periodical even after six months of issue of a direction under sub-section (2) , or publishes any other periodical without obtaining a certificate of registration under section 7, shall be punishable with imprisonment for a term which may extend to six months.

‹ Prev All sections Next ›

Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.