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PART
VI.-SPECIAL PROVISIONS RELATING TO THE SEIZURE OF CERTAIN DOCUMENTS
30.
Power to declare certain publications forfeited and to issue search warrants
for the same:- Where any book or paper, wherever made appears to the
Government to contain any words, signs or visible representations of the
nature described in sub-section (1) of section 23, the government may
by notification in the official Gazette, stating the grounds of its opinion,
declare all copies of such book or paper to be forfeited to the Government
and thereupon any police officer may seize the same wherever found in
the Province and the District Magistrate may, by warrant, authorise any
police officer, not below the rank of Sub-Inspector, to enter upon and
search for the same in any premises where any copy of such book or
paper may be, or may be reasonably suspected to be.
31.
Power to detain packages containing certain publications:- (1) Any
customs officer, not below the rank of Assistant Collector of Customs,
specifiy authorised by the Government in this behalf, may detain any
package brought, whether by land, sea or air, into the Province which
he reasonably suspects to contain any book or paper containing workds
signs or visible representations of the nature described in sub-section
(1) of section 23 and shall forthwith forward such package to such officer
as the Government may appoint in this behalf.
(2)
The Government shall, if it is satisfied that the books or papers so
received contain words, signs or visible representations of the nature
described in sub-section (1) of section 23, within forty-eight hours
of the detention of such package, pass an order, by notification in
the official Gazette, forfeiting the same.
(3)
If no order under sub-section (2) is passed, the books or papers shall
be delivered to the person entitled to their possession.
32.
Prohibition of transmission by post of certain documents:- No unathorised
news-sheet or unauthorised newspaper shall be transmitted by post.
33.
Power to detain articles being transmitted by post:- (1) Any officer-in-charge
of a post office or authorised by the Post-Master General in this behalf
may detain any article, other than a letter or parcel, in course of
transmission by post, if he satisfied hat it contains any book or paper
containing words, signs or visible representations of the nature described
in sub-section (1) of section 23 and shall forthwith forward such article
to such officer as the Government may appoint in this behalf.
(2)
The Government may, within forty-eight hours of the receipt of the article
under sub-section (1) declare, by an order published in the official
Gazette, that the book or paper contained in such article shall stand
forfeited to the Government and in case no such order is passed, the
Government shall return the article to officer-in-charge of the post
office concerned for transmission in the normal course.
(3)
Any person aggrieved by an order of detention or forfeiture under section
31 of sub-section (2) may prefer an appeal to the High Court and the
provisions of section 26 shall mutatis mutandis apply to such appeals.
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