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-5. APPLICATION FOR A COMPULSORY LICENCE FOR DISABLED PERSONS

FORM V
APPLICATION FOR A COMPULSORY LICENCE FOR DISABLED PERSONS
(See rule 17)

To
1[***] Secretary,
Intellectual Property Appellate Board,
2[***]
 New Delhi.
Sir,

1. In accordance with section 31B of the [Copyright Act, 1957 (14 of 1957)], I hereby apply to the Intellectual Property Appellate Board for a licence to publish a published work for the benefit of disabled persons in accordance with the particulars given in the enclosed Statement.
2. I hereby undertake to abide strictly by the terms and conditions of the licence, if granted to me.
3. I hereby verify that the particulars given in this form are true to the best of my knowledge, belief and information and nothing has been concealed therefrom.
Place…………….
Date………………
Yours faithfully,
………………..
(Signature)

STATEMENT

1. Full name of the applicant:…………………..
(In Block Letters)
2. Full address and nationality of the applicant: …………………..
3. Telephone/ Fax/E-mail :……………………………………..
4. Description of the work:
(a) Class of the work (Literary ,Dramatic, Musical, Artistic, Cinematograph Film, Sound Recording);
(b) Title of the work;
(c) Full name, address and nationality of the author and if the author is deceased, the date of his decease;
(d) Language of the work;
(e) Name, address and nationality of the publisher;
(f) Year of first and last publication;
(g) Country of first and last publication;
(h) Price of a copy of the work;
(i) If the copyright in the work is registered under section 45, the Registration Number, if known.

5. Indicate the purpose for which the licence is required.
6. Specify the format in which the work is to be converted.
7. Specify the nature of disability for which the format is required.
8. Number of copies of work proposed to be published under the licence applied for
9. Estimated cost of the work to be published
10. Proposed retail price per copy of the work.
11. Rate of royalty, which the applicant considers reasonable, to be paid to the copyright owner.
12. Means of the applicant for payment of the royalty.
13. Whether the prescribed fee has been paid and, if so, particulars of payment (give postal order/Bank Draft/Treasury Challan number).
14. (a) Full name, address and nationality of the person competent to issue a licence;
(b) Whether the applicant has requested and has been denied authorization by the said person to publish the work for the benefit of disabled person.
(c) If the applicant was unable to find the owner, whether he had sent a copy of the request by registered post to the publisher whose name appears on the work. If so, the date on which the copy was sent.
(d) Whether the author of the works has published the work for the benefit of disabled person and if yes the price of the copies.
15. Remarks, if any.
16. List of enclosures.
Place…………..
Date……………….
…………………
Signature

1The words “The Registrar of Copyrights” omitted by by G.S.R. 225(E), dated 30th March, 2021 (w.e.f. 30-03-2021).
2The words “Copyright Office” omitted by by G.S.R. 225(E), dated 30th March, 2021 (w.e.f. 30-03-2021).

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