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 53. CANCELLATION OF REGISTRATION OF A COPYRIGHT SOCIETY

The registration of a copyright society as such may be cancelled by the Central Government after giving the copyright society a reasonable opportunity of being heard, if:

(a) any of the particulars furnished in the application for registration is, at any time, found to be untrue, incorrect, or misleading in any manner; or

(b) after holding an inquiry by an officer duly appointed by the Central Government, the Central Government is satisfied that:

(i) the copyright society failed to cooperate with the inquiry officer; or

(ii) the complaints against the copyright society are found to be true; or

(iii) the copyright society is being managed in a manner detrimental to the interests of the members concerned; or

(iv) the copyright society persistently fails to manage its affairs properly; or

(v) the copyright society failed to distribute the royalties as per the scheme; or

(vi) the copyright society persistently fails to properly maintain its accounts and get them audited; or

(vii) the copyright society utilises its funds for purposes other than those mentioned in the instrument; or

(c) the society has not complied with:

(i) section 33A of the Act regarding the publication of the tariff scheme by the copyright society; or

(ii) sub-section (3) of section 35 of the Act regarding equal representation of authors and other owners of rights in the Governing Council of the copyright society as specified in rule 44; or

(iii) section 36 of the Act regarding submission of returns and reports to the Registrar of Copyrights by the copyright society; or

(iv) the procedure for obtaining approval of authors and other owners of rights for collection and distribution of royalties; or

(d) the society is issuing or granting licences in respect of the right or set of rights in the specific category of works for which it is not registered.

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