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-9. APPLICATION FORM FOR RE-REGISTRATION OR RENEWAL OF REGISTRATION OF A COPYRIGHT SOCIETY

FORM IX
(See rule 47)

APPLICATION FORM FOR RE-REGISTRATION OR RENEWAL OF REGISTRATION
OF A COPYRIGHT SOCIETY

1. Name and address of the association of persons making the application (in capital letters) (hereinafter referred to as “applicant”).
2. The right or set of rights in specific categories of works in respect of which the applicant proposes to carry on the copyright business.
3. The certificate to show that the applicant has a separate legal personality.
4. The territory or territories to which the business of the applicant shall extend.
5. The year of incorporation of the applicant and the date from which the applicant has been carrying on the copyright business of granting licenses.
6. The names, addresses and profession/occupation of individuals comprising the Governing Body (by whatever name called) of the applicant in whom the ultimate management, control and direction of the applicant is vested.
7. The capacity (author or other owner of the rights) in which such individual has become a member of Governing Body.
8. Address of the registered or administrative office of the applicant at which its records will be maintained and kept and the designation of the chief executive officer of the applicant with address on whom communications may be served.
9. Financial position of the applicant on the date of making the application i.e., last audited balance sheet and income and expenditure account/bank balance.
10. Documents and mentioned in rule 47(3) and 48.
11. Signature along with the name of the members of the governing body.
12. Name and signature of the chief executive officer.
Place………………
Date……………….

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