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FORM-I
Notice of Relinquishment of Copyright
[See rule 4]
To,
The Registrar of Copyrights,
Copyright Office,
Boudhik Sampada Bhawan, Plot No. 32,
Sector 14, Dwarka, New Delhi-110075
Phone: 011-25301202
Sir,
In accordance with section 21 of the Copyright
Act, 1957 (14 of 1957), I hereby give notice that, with effect from the date of
this notice, I do relinquish, to the extent specified in the enclosed
affidavit, my rights in the work described in the said affidavit.
Place............
Date...............
Yours faithfully,
............
(Signature)
Form of Affidavit referred to above
I,...................................................................................................................................................of
(full
name in block letters)
......................................................................................................................................do hereby or
(address)
Solemnly affirmation state that—
(1)
I am the author of the work described
in the statement below;
(2)
I am the owner of the copyright in the
said work to the extent specified in the said statement;
(3)
I do hereby relinquish my rights in
the said work to the extent specified in the said statement:
STATEMENT
Description of the work:
(a) Class of the work (Literary,
Dramatic, Musical, Artistic, Cinematograph Film, Sound Recording).
(b)
Title of the work, if any;
(c) Full name,
address and nationality of the author;
(d)
Language of the work, if any;
(e) Name, address
and nationality of the publisher, if any;
(f)
Year of first publication, if any;
(g)
Country of first publication, if any;
(h) If the copyright in the work is
registered under section 45, the Registration number, if known.
2. Rights owned by the deponent on the
date of the affidavit.(If the rights are owned jointly with others, state names,
addresses and nationalities of the joint owners.)
3.
Extent to which rights are
relinquished.
4.
Remarks, if any.
Place...............
Date................
...............
(Signature)
Solemnly affirmed before me by
...........................................................................................................................................
who is known to me personally/
(name of deponent in block letters) who is identified to me by................................................................................................................................/
(name of identifier in block letters) who is known to me Personally.
Place................
Date.................
.......................................
(Signature
and seal of the Magistrate)
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