Chapters & Sections

CHAPTER 1
Rule 1 Rule 2
CHAPTER 2
Rule 3
CHAPTER 3
Rule 4 Rule 5
CHAPTER 4
Rule 6 Rule 7 Rule 8 Rule 9 Rule 10
CHAPTER 5
Rule 11 Rule 12 Rule 13 Rule 14 Rule 15 Rule 16
CHAPTER 6
Rule 17 Rule 18 Rule 19 Rule 20 Rule 21 Rule 22
CHAPTER 7
Rule 23 Rule 24 Rule 25 Rule 26 Rule 27 Rule 28
CHAPTER 8
Rule 29 Rule 30 Rule 31
CHAPTER 9
Rule 32 Rule 33 Rule 34 Rule 35 Rule 36 Rule 37
CHAPTER 10
Rule 38 Rule 39 Rule 40 Rule 41 Rule 42 Rule 43
CHAPTER 11
Rule 44 Rule 45 Rule 46 Rule 47 Rule 48 Rule 49 Rule 50 Rule 51 Rule 52 Rule 53 Rule 54 Rule 55 Rule 56 Rule 57 Rule 58 Rule 59 Rule 60 Rule 61 Rule 62 Rule 63 Rule 64 Rule 65 Rule 65A Rule 66 Rule 67
CHAPTER 12
Rule 68
CHAPTER 13
Rule 69 Rule 70 Rule 71 Rule 72 Rule 73 Rule 74
CHAPTER 14
Rule 75
CHAPTER 15
Rule 76 Rule 77 Rule 78
CHAPTER 16
Rule 79 Rule 80
CHAPTER 17
Rule 81 Rule 82 Rule 83 Rule 84 Rule 85 Rule 86
THE FIRST SCHEDULE
Form-1 Form-2 Form-3 Form-4 Form-5 Form-6 Form-7 Form-8 Form-9 Form-10 Form-11 Form-12 Form-13 Form-14 Form-15 Form-16
THE SECOND SCHEDULE
The Second Schedule

CHAPTER Form 1 Home

THE FIRST SCHEDULE
FORM-15. APPLICATION FOR REGISTRATION OF CHANGES IN THE PARTICULARS OF COPYRIGHT ENTERED IN THE REGISTER OF COPYRIGHTS

FORM XV

Application for registration of changes in the particulars of copyright entered in the Register of Copyrights

[See rule 70]

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 rule 71 of the Copyright Rules, 2013, I hereby apply for registration of changes in the particulars of copyright entered in the Register of Copyrights and request that changes in the existing entries may be made as specified in the enclosed statement of particulars.
2. I have sent by registered post copies of this letter and of the statement of particulars to the other parties concerned* as shown below:
______________________________________________________________________________________________________________
Names and addresses of parties                   Date of dispatch
______________________________________________________________________________________________________________
*See columns 7, 11, 12 and 13 of Register of Copyrights
3. The prescribed fee has been paid, as per details below:
...........................................................................................................................................................................
4. Communication on subject may be addressed to:
..........................................................................................................................................................................................................
5. 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, has any claim, interest or dispute to my copyright of this work, or to its use by me.
6. I hereby verify that the particulars given in this Form and the Statement of particulars are true to the best of my knowledge, belief and information and nothing has been concealed therefrom.
Place...........................
Date..................................
Yours faithfully
..............................

(Signature of Applicant)
STATEMENT OF PARTICULARS


1. Registration number in the Register of Copyrights.
2. Changes sought in the particulars of copyrights-as entered in the Register of Copyrights

Existing entry in the Proposed entry in Reasons for the
Reference to
column number
of the Register
of Copyrights		 Register of
Copyrights
of Copyrights		 place of the existing
entry in the Register		 changes
proposed
1 2 3 4








Note: - Where the changes proposed are consequent on assignment or licences of copyright, attested copies of the deeds of assignments or licences should be enclosed.
3. List of enclosures.
Place....................................
Date.....................................
..............................

(Signature)

Home