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 13 Home

REGISTRATION OF COPYRIGHT
RULE 74. COPIES AND EXTRACTS OF THE REGISTER OF COPYRIGHTS AND INDEXES

(1) Any person shall be entitled to take copies of, or make extracts from, the Register of Copyrights or the Indexes on payment of the fee specified in the Second Schedule, subject to such supervision as the Registrar of Copyrights may arrange.

(2) The Registrar of Copyrights shall, on an application made in that behalf and on payment of the fee specified in the Second Schedule, furnish a certified copy of the entries made in the Register of Copyrights and the Indexes thereof.

1 Substituted by G.S.R. 225(E), dated 30th March, 2021, for “physical and electronic” (w.e.f. 30-03-2021).

2 The words “tables and compilations including computer data bases” omitted by G.S.R. 225(E), dated 30th March, 2021 (w.e.f. 30-03-2021).

3 Substituted by G.S.R. 225(E), dated 30th March, 2021, for “source and object code” (w.e.f. 30-03-2021).

4 Substituted by G.S.R. 788(E), dated 10th August, 2016, for “in relation to any goods” (w.e.f. 12-08-2016).

5 Substituted by G.S.R. 788(E), dated 10th August, 2016, for “sub-rule (7)” (w.e.f. 12-08-2016).

6 Substituted by G.S.R. 225(E), dated 30th March, 2021, for “both in physical and electronic” (w.e.f. 30-03-2021).

7 Sub-rule (2) omitted by G.S.R. 225(E), dated 30th March, 2021 (w.e.f. 30-03-2021). Before omission, sub-rule (2) read:

“(2) Every Index shall be arranged alphabetically in the form of cards.” (w.e.f. 12-08-2016).

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