Reset

TABLE OF CONTENTS

Section 9
Copyright Office
Section 10
Registrar and Deputy Registrar of Copyrights
Section 11
Appellate Board
Section 12
Powers and procedure of 2 [Appellate Board]

Section 13
Works in which copyright subsists
Section 14
Meaning of Copyright
Section 15
Special provision regarding Copyright in designs registered or capable of being registered under the 3 [***] 4 [Designs Act, 2000 (16 of 2000)
Section 16
No copyright except as provided in this Ac

Section 17
First owner of copyright
Section 18
Assignment of copyright
Section 19
Mode of Assignment
Section 19A
Disputes with respect to assignment of copyright.
Section 20
Transmission of copyright in manuscript by testamentary disposition.
Section 21
Right of author to relinquish copyright.

Section 22
Term of copyright in published literary, dramatic, musical and artistic works.
Section 23
Term of copyright in anonymous and pseudonymous works.
Section 24
Term of copyright in posthumous work.
Section 25
Term of copyright in photographs.
Section 26
Term of copyright in cinematograph films.
Section 27
Term of copyright in sound recording.
Section 28
Term of copyright in Government works.
Section 28A
Term of copyright in works of public undertakings.
Section 29
Term of copyright in works of international organisations.

Section 30
Licences by owners of copyright.
Section 30A
Application of section 19.
Section 31
Compulsory licence in works withheld from public.
Section 31A
Compulsory licence in unpublished or published works.
Section 31B
Compulsory licence for benefit of disabled.
Section 31C
Statutory licence for cover versions.
Section 31C
Statutory licence for cover versions.
Section 31D
Statutory licence for broadcasting of literary and musical works and sound recording.
Section 32
Licence to produce and publish translations.
Section 32A
Licence to reproduce and publish works for certain purposes.
Section 32B
Termination of licences issued under this Chapter.

Section 33
Registration of Copyright society.
Section 33A
Tariff Scheme by copyright societies.
Section 34
Administration of rights of owner by copyright society.
Section 34A
Payment of remunerations by copyright society.
Section 35
Control over the copyright society by the author and other owners of right.
Section 36
Submission of returns and reports.
Section 36A
Rights and liabilities of performing rights societies.

Section 37
Broadcast reproduction right.
Section 38
Performer’s right.
Section 38A
Exclusive right of performers.
Section 38B
Moral rights of the performer.
Section 39
Acts not infringing broadcast reproduction right or performer’s right.
Section 39A
Certain provisions to apply in case of broadcast reproduction right and performer’s rights.

Section 40
Power to extend copyright to foreign works.
Section 40A
Power of Central Government to apply Chapter VIII to broadcasting organisations and performers in certain other countries.
Section 41
Provisions as to works of certain international organisations.
Section 42
Power to restrict rights in works of foreign authors first published in India.
Section 42A
Power to restrict rights of foreign broadcasting organisations and performers.
Section 43
Orders under this Chapter to be laid before Parliament.

Section 44
Register of Copyrights.
Section 45
Entries in Register of Copyrights.
Section 46
Indexes.
Section 47
Form and inspection of register.
Section 48
Register of Copyrights to be prima facie evidence of particulars entered therein.
Section 49
Correction of entries in the Register of Copyrights.
Section 50
Rectification of Register by 1[High Court].
Section 50A
Entries in the Register of Copyrights, etc., to be published.

Section 51
When copyright infringed.
Section 52
Certain acts not to be infringement of copyright.
Section 52A
Particulars to be included in sound recording and video films.
Section 52B
Accounts and audit.
Section 53
Importation of infringing copies.
Section 53A
Resale share right in original copies.

Section 54
Definition.
Section 55
Civil remedies for infringement of copyright.
Section 56
Protection of separate rights.
Section 57
Author’s special rights.
Section 58
Rights of owner against persons possessing or dealing with infringing copies.
Section 59
Restriction on remedies in the case of works of architecture.
Section 60
Remedy in the case of groundless threat of legal proceedings.
Section 61
Owner of copyright to be party to the proceeding.
Section 62
Jurisdiction of court over matters arising under this Chapter.

Section 63
Offence of infringement of copyright or other rights conferred by this Act.
Section 63A
Enhanced penalty on second and subsequent convictions.
Section 63B
Knowing use of infringing copy of computer programme to be an offence.
Section 64
Power of police to seize infringing copies.
Section 65
Possession of plates for purpose of making infringing copies.
Section 65A
Protection of technological measures.
Section 65B
Protection of Rights Management Information.
Section 66
Disposal of infringing copies or plates for purpose of making infringing copies.
Section 67
Penalty for making false entries in register, etc., for producing or tendering false entries.
Section 68
Penalty for making false statements for the purpose of deceiving or influencing any authority or officer.
Section 68A
Penalty for contravention of section 52A.
Section 69
Offences by companies.
Section 70
Cognizance of offences.

Section 71
Appeals against certain orders of Magistrate.
Section 72
Appeals against orders of Registrar of Copyrights.
Section 73
Procedure for appeals.

Section 74
Registrar of Copyrights to possess certain powers of civil courts.
Section 75
Orders for payment of money passed by Registrar of Copyrights to be executable as a decree.
Section 76
Protection of action taken in good faith.
Section 77
Certain persons to be public servants.
Section 78
Power to make rules.
Section 79
Repeals, savings and transitional provisions.