40. Penalty for keeping printing-press without making a declaration required by section 4:- Whoever keeps in his possession any printing- press without making a declaration as is required by section 4 shall be punishable with fine not exceeding twenty thousand rupees, or with imprinsonment for a term not exceeding six months, or with both. 

41. Punishment for making false statement:- Any person who shall in making any decalration under this Ordinance, make a statement which is false and which he either knows or believes to be false, or does not believe to be true, shall be punishable with fine not exceeding twenty thousand rupees and with imprisonment foa term not exceeding six months. 

42. Penalty for printing or publishing newspaper in contravention of the provisions of this Ordinance:- Whoever edits, prints or publishes any newspaper in contravention of the provisions of this Ordinance, or whoever edits, prints or publishes, or causes to be edited, printed or published, any newspaper, knowing that the said provision have not been observed with respect to that newspaper shall be pubishable with fine not exceeding twenty thousand rupees or with imprinsonment for a term not exceeding six months, or with both. 

43. Penalty for contravention of section 22, section 24, section 25, etc:- 
(1) Whoever contravenes any of the provisions of section 22, section 24 ofsection 25 or any rules, orders or directions made or issued thereunder, or falls to perform any duty imposed thereby, shall be punishable with imprisonment for a term not exceeding one year, or with fine not exceeding thirty thousand rupees, or with both. 

(2) No court inferior to that of a Magistrate of the first class shall take cognizance of or try an offence punishable under sub-section (1), nor shall any Court take cognizance of or try any such offence except on a complaint made in writing by the Government or by an officer authorised in this behalf by the Government.

44. Penalty for disseminating unathorised news-sheets and newspaper:- 
(1) Whoever makes, prints or otherwise produces, sells, distributes publishes or publicly exhibits or keeps for sale, distribution or publication, any unauthorised news-sheet or unauthorised newspaper shall be pubishable with imprisonment for a term not exceeding six months, or with fine or with both. 

(2) Notwithstanding anything contained in the Code of Criminal Procedure, 1898 (Act V of 1898), an offence punishable under sub-section (1), and any abetment of any such offence, shall be cognizable. 

45. Penalty for not delivering books:- If any printer of any such book as is referred to in section 34 neglects to deliver copies of the same in pursuance of that section, he shall, on the conplaint of the officer to whom the copies should have been delivered or of any person authorised by the officer in this behalf, be punishable with fine which may extend to five hundred rupees for each such default, and, in addition to such fine, shall pay to the Government such further sum as the Magistrate may determine to be the value of the copies which the printer ought to have delivered. 

46. Penalty for failure to supply copies of newspaper gratis to Government:- If any printer of any newspaper published in the Province neglects to deliver copies of the same in compliance with section 36, he shall, on the complaint of the officer to whom the copies should have been delivered or of any person authorised by that officer in this behalf, be punishable with fine which may extend to five hundred rupees for each such default. 

47. Recovery of forfeitures and disposal thereof and of fine:- Any sum payable to the Government under section 45 may be recovered, under the warrant of the Magistrate determining the sum or of his successor in office, in the manner authorised by the Code of Criminal Procedure, 1898 (Act V of 1898), and within the period prescribed by the Pakistan Penal Code (Act XLV of 1860), for the levy of a fine.