Form-14 – Application for Registration of Copyright – Copyright Rules, 2013

FORM XIV
Application for Registration of Copyright
[See rule 70]

To,

The Registrar of Copyrights,
Copyright Office,
Boudhik Sampada Bhawan, Plot No. 32,
Sector 14, Dwarka, New Delhi-110075
Phone: 011-28032496

Sir,

In accordance with section 45 of the Copyright Act, 1957 (14 of 1957), I hereby apply for registration of copyright and request that entries may be made in the Register of Copyrights as in the enclosed statement of Particulars’ sent herewith in triplicate.

I also send herewith duly completed the statement of further particulars relating to the work.

In accordance with rule 70 of the Copyright Rules, ¹[2013], I have sent by pre-paid registered post copies of this letter and of the enclosed statement(s) to the other parties concerned, as shown below:

Names and addresses of the parties

Date of Dispatch

1 2

The prescribed fee has been paid, as per details below:

Communications on this subject may be addressed to:

I hereby declare that to the best of my knowledge and belief, no person, other than to whom a notice has been sent as per paragraph 2 above has any claim or interest or dispute to my copyright of this work or to its use by me.

I hereby verify that the particulars given in this Form and the Statement of Particulars and Statement of Further Particulars are true to the best of my knowledge, belief and information and nothing has been concealed therefrom.

List of enclosures:

Yours faithfully,

...............................

(Signature of the Applicant)

Place: ………………….

Date: ……………………

1 2 3

¹Subs. by G.S.R. 225(E), dated 30th March, 2021, for “2012” (w.e.f. 30-03-2021).

STATEMENT OF PARTICULARS

1.	Registration number (To be filled in the Copyright Office)
2.	Name, Address and Nationality of the Applicant
3.	Nature of the applicant’s interest in the copyright of the work
4.	Class and description of the work
5.	Title of the work
6.	Language of the work
7.	Name, address and nationality of the author and, if the author is deceased, the date of his decease
8.	Whether work is Published or Unpublished
9.	Year and country of first publication and name, address and nationality of the publishers
10.	Years and countries of subsequent publications, if any, and names, addresses and nationalities of the publisher
11.	Names, address and nationalities of the owners of the various rights comprising the copyright in the work and the extent of rights held by each, together with particulars of assignment and licenses, if any
12.	Names, addresses and nationalities of other persons, if any, authorized to assign or license the rights comprising the copyright
13.	If the work is an “artistic work”, the location of the original work, including name, address and nationality of the person in possession of the work. (In the case of an architectural work, the year of completion of the work should also be shown)
14.	If the work is an ‘artistic work’ which is used or is capable of being used in relation to any goods or services, the application shall include a certificate from the Registrar of Trade Marks in terms of the proviso to sub-section (1) of section 45 of the Copyright Act, 1957.]
15.	If the work is an “artistic work” whether it is registered under the Designs Act 2000. If yes give details.
16.	If the work is an “artistic work” capable of being registered as a design under the Designs Act 2000, whether it has been applied to an article though an industrial process and , if yes, the number of times it is reproduced.
17.	Remarks, if any

..............................

(Signature of the Applicant)

Place:

Date:

1 2 3

STATEMENT OF FURTHER PARTICULARS
(For Literary, including Software, Dramatic, Musical and Artistic Works only)

1.	Is the work to be registered
(a)	An original work?
(b)	Translation of a work in the public domain?
(c)	A translation of a work in which copyright subsists?
(d)	An adaptation of a work in the public domain?
(e)	An adaptation of a work in which copyright subsists?
2.	If the work is a translation or adaptation of a work in which copyright subsists:
(a)	Title of the original work.
(b)	Language of the original work.
(c)	Name, address and nationality of the author of the original work and, if the author is deceased, the date of his decease.
(d)	Name, address and nationality of the publisher, if any, of the original work.
(e)	Particulars of the authorization for a translation or adaptation including the name, address and nationality of the party authorizing.
3.	Remarks, if any.