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 11 Home

COPYRIGHT SOCIETIES
RULE 49. CONDITIONS FOR REGISTRATION OF A COPYRIGHT SOCIETY

(1) When an application for registration is submitted to the Central Government through the Registrar of Copyrights, that Government may, within a period of 1[one hundred and eighty days] from the date of its receipt by the Registrar of Copyrights, either register the applicant as a copyright society or, if—

(i) the applicant has no professional competence to carry on its business or has insufficient funds to manage its affairs; or

(ii) there exists another copyright society registered under the Act for administering the same right or set of rights in the specific categories of works and it is functioning well; or

(iii) the Central Government has reason to believe that the members of the applicant are not bona fide copyright authors or other owners, or that they have not voluntarily signed the instrument setting up the applicant or the application for registration; or

(iv) the application is found to be incomplete in any respect, reject the application:

Provided that no such application shall be rejected without giving the applicants an opportunity of being heard.

(2) Upon the registration of a copyright society by the Central Government, the Registrar of Copyrights shall issue a certificate of registration in Form X under his hand and seal.

(3) On and from the date of its registration as specified in the certificate of registration, the copyright society shall be entitled to commence and carry on the permitted copyright business in the name by which it has been so registered, and the applicant shall—

(a) maintain its own website giving all information pertaining to its activities; and

(b) have proper infrastructure such as an office building and necessary officials for management, such as a Chief Executive Officer, licensing officers, legal officers, accountants, and other required staff appointed at the time of applying for registration.

(4) The copyright society shall carry on the business of issuing or granting licences only in respect of the right or the set of rights in the specific categories of works for which it is registered and shall not issue or grant licences in respect of any other right or set of rights in those or other categories of works for which it is not registered.

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