Chapters & Sections

CHAPTER 1
Section 1 Section 2 Section 3 Section 4 Section 5 Section 6 Section 7 Section 8
CHAPTER 2
Section 9 Section 10 Section 11 Section 12
CHAPTER 3
Section 13 Section 14 Section 15 Section 16
CHAPTER 4
Section 17 Section 18 Section 19 Section 19A Section 20 Section 21
CHAPTER 5
Section 22 Section 23 Section 24 Section 25 Section 26 Section 27 Section 28 Section 28A Section 29
CHAPTER 6
Section 30 Section 30A Section 31 Section 31A Section 31B Section 31C Section 31C Section 31D Section 32 Section 32A Section 32B
CHAPTER 7
Section 33 Section 33A Section 34 Section 34A Section 35 Section 36 Section 36A
CHAPTER 8
Section 37 Section 38 Section 38A Section 38B Section 39 Section 39A
CHAPTER 9
Section 40 Section 40A Section 41 Section 42 Section 42A Section 43
CHAPTER 10
Section 44 Section 45 Section 46 Section 47 Section 48 Section 49 Section 50 Section 50A
CHAPTER 11
Section 51 Section 52 Section 52A Section 52B Section 53 Section 53A
CHAPTER 12
Section 54 Section 55 Section 56 Section 57 Section 58 Section 59 Section 60 Section 61 Section 62
CHAPTER 13
Section 63 Section 63A Section 63B Section 64 Section 65 Section 65A Section 65B Section 66 Section 67 Section 68 Section 68A Section 69 Section 70
CHAPTER 14
Section 71 Section 72 Section 73
CHAPTER 15
Section 74 Section 75 Section 76 Section 77 Section 78 Section 79

CHAPTER 3 Home

COPYRIGHT
SECTION 13. WORKS IN WHICH COPYRIGHT SUBSISTS
  1. Subject to the provisions of this section and the other provisions of this Act, copyright shall subsist throughout India in the following classes of works, that is to say—
    1. Original literary, dramatic, musical and artistic works;
    2. Cinematograph films; and
    3. Sound recordings.
  2. Copyright shall not subsist in any work specified in sub-section (1), other than a work to which the provisions of section 40 or section 41 apply, unless—
    1. In the case of a published work, the work is first published in India, or where the work is first published outside India, the author is, at the date of such publication, or in a case where the author was dead at that date, was at the time of his death, a citizen of India;
    2. In the case of an unpublished work other than a work of architecture, the author is, at the date of the making of the work, a citizen of India or domiciled in India; and
    3. In the case of a work of architecture, the work is located in India.

    Explanation.— In the case of a work of joint authorship, the conditions conferring copyright specified in this sub-section shall be satisfied by all the authors of the work.

  3. Copyright shall not subsist—
    1. In any cinematograph film if a substantial part of the film is an infringement of the copyright in any other work;
    2. In any sound recording made in respect of a literary, dramatic or musical work, if, in making the sound recording, copyright in such work has been infringed.
  4. The copyright in a cinematograph film or a sound recording shall not affect the separate copyright in any work in respect of which, or a substantial part of which, the film or, as the case may be, the sound recording is made.
  5. In the case of a work of architecture, copyright shall subsist only in the artistic character and design and shall not extend to processes or methods of construction.
  1. Substituted by Act 23 of 1983 for “records” (w.e.f. 09-08-1984).
  2. Substituted by Act 38 of 1994 for “architectural work of art” (w.e.f. 10-05-1995).
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