Copyright Rules, 2013

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/ owner;

(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.

5. If the licence is applied for reproduction, republishing/issue of copies, state:

(a) Number of copies of work proposed to be reproduced/republished and issued under the licence applied for;

(b) Estimated cost of the work to be published ;

(c) Proposed retail price per copy of the work;

(d) Rate of royalty , which the applicant considers reasonable, to be paid to the copyright owner;

(e) Means of the applicant for payment of the royalty.

6. If the licence is applied for performance in public, state:

(a) Number of performances of work proposed to be made under the licence applied for;

(b) Estimated cost of each performance;

(c) Proposed rate at which the work is to be performed;

(d) Rate of royalty, which the applicant considers reasonable, to be paid to the copyright owner;

(e) Means of the applicant for payment of the royalty.

7. If the licence is applied for communication to public by broadcast, state:

(a) Duration of broadcast and the number of times it is proposed to be broadcast;

(b) The name of the channels and territorial coverage of the broadcast;

(c) Prevailing standards of royalties in regard to such works;

(d) Rate of royalty, which the applicant considers reasonable, to be paid to the copyright owner;

(e) Means of the applicant for payment of the royalty.

8. Whether the prescribed fee has been paid and, if so , particulars of payment (give Postal Order/Bank Draft/Treasury Challan number).

(a) That the applicant has requested and had been refused authorization by the said person to publish/performance in public/ communication to public by broadcast the work;

(b) The work has been withheld from the public by reason of not publishing the work or performing it in public;

(c) That in case of communication to the public by broadcast the terms and conditions proposed by the owner of work are unreasonable.

...………………..

(Signature)