4. Keeper of printing-press to make declaration:- (1) No person shall keep in his possession any press for printing of books or papers, unless he has made and subscribed before the District magistrate within whose local jurisdiction such press may be, a declaration in Form A or such other form as may be prescribed; and the District Magistrate shall, immediately upon the filing of such form, issue a receipt for the same. 

(2) Every declaration made and subscribed under sub-section (1) shall be authenticated under the signature and official seal of the District Magistrate before whom the said declaration is made. 

(3) The District Magistrate shall, by an order in writing, refuse to authenticate a declaration made and subscribed under sub-section (1), if he is satisfied that:- 

(a) the title of printing-press proposed to be kept or operated is the same as the title of any printing press already being operated at any place in the Province; or 

(b) the printer was convicted of an offence involving moral turpitude within five years before the date of his making and subscribing the declaration. 

(4) The District Magistrate shall not pass an order under sub-section (3) without giving to the person making the declaration, through a notice in writing, an opportunity of being heard. 

(5) In case the District Magistrate fails to authenticate a declaration under sub-section(2), or pass an order under sub-section (3), within a period of four months, the declaration made by the printer shall be deemed to have been authenticated on the expiry of the said period. 

(6) as often as the place where a printing press is kept is changed the keeper of the press shall, within three days of such change, inform the District Magistrate in writing of the change : 

Provided that, if the place where the press is shifted is in another district, the keeper of the press shall inform the District Magistrate of both the districts from which, and to which, the press is shifted.