49. Service of notices:- Every notice under this Ordinance shall be sent to a Magistrate who shall cause it to be served in the manner provided for the service of summons under the Code of Criminal Procedure, 1898 (Act of V of 1898) : 

Provided that, if service in such manner cannot, by the exercise of due diligence, be effected, ther serving officer shall where the notice is directed to the keeper of a press, affix a copy thereof to some conspicuous part of the place where the press is situated, as described in the keeper's declaration under section 4, and where the notice is directed to the publisher of a newspaper to some conspicuous part of the premises where the publication of such newspaper is conducted as given in the publisher's declaration under section 7, and therupon the notice shall be deemed to have been duly served. 

50. Conduct of searches:- Every warrant issued under this Ordinance shall, so far as it relates to a search, be executed in the manner provided for the execution of search warrants under the Code of Criminal Procedure, 1898 (Act of 1898). 

51. Operation of other laws not barred:- Nothing contained in this Ordinance shall be deemed to prevent any person from being prosecuted under any other law for any act of omission which constitutes an offence under this Ordinance. 

52. Power to exempt from the provisions of this Ordinance:- The Government may, by notification in the official Gazette, exempt any book or paper of any class of books or papers from the operation of all or any of the provisions of this Ordinance. 

53. Delegation of powers:- The Government may, by notification in the official Gazette, direct that any power conferred upon it by or under this Ordinance shall be exerciseale also by such officer or authority and subject to such conditions, if any, as may be specified in the notification. 

54. Power to make rules:- The Government may, by notification in the official Gazette, make rules for carrying out the purposes of this Ordinance. 

55. Repeal:- The West Pakistan Press and Publications Ordinance. 1963 (W.P. Ordinance No. XXX of 1963), is hereby repealed. 

56. Savings:-(1) Notwithstanding the repeal of the West Pakistan Press and Publications Ordinance, 1963 (W.P. Ordinance No. XXX of 1963), hereinafter referred to as the said Ordinance, every declaration made, subscribed or authenticated under the said Ordinance shall be deemed to have been made, subscribed or authenticated under this Ordinance. 

(2) Anything done, action taken, rule made or notice issued under the said Ordinance shall, so far as it is not inconsistent with the provisions of this Ordinance, remain in force and be deemed to have been done, taken, made or issued under this Ordinance. 

(3) Notwithstanding anything contained in sub-section (2), any notice to deposit security under the provisions of the said Ordinace shall stand vacated, and any security deposit made under the said rdinance shall be liable to be refunded to the depositor of such security upon the commencement of this Ordinance.