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 54. CONDITIONS SUBJECT TO WHICH A COPYRIGHT SOCIETY MAY ACCEPT AUTHORISATION AND AN AUTHOR OR OTHER OWNER OF RIGHTS MAY WITHDRAW SUCH AUTHORISATION

(1) A copyright society may accept from an author or other owner of rights, or his duly authorised agent, exclusive authorisation to administer the right or the set of rights in the specific categories of works for which the copyright society is registered, if such author, other owner, or such agent enters into an agreement in writing with the copyright society specifying the rights to be administered, the duration for which such rights are authorised to be administered, the quantum of royalty agreed to, and the frequency at which such royalty shall be paid by the copyright society in accordance with its Schemes of Tariff and Distribution:

Provided that in the case of literary or musical works included in a cinematograph film or sound recording, the share of royalty, other than for communication of the work along with the cinematograph film in a cinema hall, shall be on an equal basis between the author of the work and the owner of the film or sound recording, as the case may be.

(2) The copyright society shall not impose any condition for the distribution of royalties collected to the author or other owner of rights.

(3) The author or other owner of rights shall, without prejudice to the rights under the agreement and subject to the condition of a prior notice of sixty days, be free to withdraw such authorisation in case the copyright society fails to fulfil its commitments as laid down in the agreement.

(4) The right to receive royalty for any literary or musical work included in a cinematograph film, shared on an equal basis with the assignee of copyright for the utilisation of such work in any form other than for the communication to the public of the work along with the cinematograph film in a cinema hall, shall not be assigned to any copyright society other than the society for which it is intended to be registered.

(5) The right to receive royalty for any literary or musical work included in a sound recording which does not form part of any cinematograph film, shared on an equal basis for any utilisation of such works with the assignee of copyright, shall not be assigned to any copyright society other than the society for which it is intended to be registered.

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