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 12 Home

PERFORMERS’ SOCIETY
RULE 68. REGISTRATION AND MANAGEMENT OF PERFORMERS’ SOCIETY

(1) For the purpose of carrying on the business of issuing or granting licences in respect of performers’ rights under sub-section (1) and the proviso to sub-section (2) of section 38A and section 39A, there shall be a separate Performers’ Society for each class of performers, such as actors, singers, musicians, dancers, acrobats, jugglers, conjurers, snake charmers, persons delivering lectures, or any other group of persons who can make a performance:

Provided that the Central Government may allow registration of a society for performers of different classes in cases where the performances are inter-connected or closely related to each other.

(2) Such society shall be called the Performers’ Society of that specific category.

(3) In accordance with the provisions of section 39A, any Performers’ Society as mentioned in sub-rule (1), having an independent legal personality comprising seven or more performers (hereinafter referred to as “the applicant”), may file with the Registrar of Copyrights an application in Form XI for submission to the Central Government for grant of permission to carry on such business and for its registration as a Performers’ Society.

(4) Chapter XI of these rules relating to Copyright Societies, except sub-rule (1) of rule 44, shall, with the necessary adaptations and modifications, apply to a Performers’ Society also.

Explanation 1.— The royalty collected from the enjoyment of the performer’s rights under clauses (i) to (v) of clause (a) of sub-section (1) and the proviso to sub-section (2) of section 38A shall be shared equally between the performer and the other owner of copyright.

Explanation 2.— Commercial use, as mentioned in the proviso to sub-section (2) of section 38A, means the exploitation of performers’ rights by way of reproduction, issue of copies or distribution, communication to the public, including broadcasting, and commercial rental of the cinematograph film.

Explanation 3.— For the purposes of this Chapter, “performance” includes the recording of the visual or acoustic presentation of a performer in sound or visual records, whether in the studio or otherwise.

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