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 8 Home

RIGHTS OF BROADCASTING ORGANISATION AND OF PERFORMERS
SECTION 38A. EXCLUSIVE RIGHT OF PERFORMERS.

(1) Without prejudice to the rights conferred on authors, the performer’s right, which is an exclusive right subject to the provisions of this Act, is to do or authorise the doing of any of the following acts in respect of the performance or any substantial part thereof, namely:—

(a) to make a sound recording or a visual recording of the performance, including—

(i) reproduction of it in any material form including the storing of it in any medium by electronic or any other means;

(ii) issuance of copies of it to the public not being copies already in circulation;

(iii) communication of it to the public;

(iv) selling or giving it on commercial rental or offering for sale or for commercial rental any copy of the recording;

(b) to broadcast or communicate the performance to the public except where the performance is already broadcast.

(2) Once a performer has, by written agreement, consented to the incorporation of his performance in a cinematograph film, he shall not, in the absence of any contract to the contrary, object to the enjoyment by the producer of the film of the performer’s right in the same film:

Provided that, notwithstanding anything contained in this sub-section, the performer shall be entitled to royalties in case of making of the performances for commercial use.

Home