Copyright Rules, 2013
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- Copyright Rules, 2013
- MAKING OR ADAPTING THE WORK BY ORGANIZATIONS WORKING FOR THE BENEFIT OF PERSONS WITH DISABILITIES
CHAPTER 15 Home
MAKING OR ADAPTING THE WORK BY ORGANIZATIONS WORKING FOR THE BENEFIT OF PERSONS WITH DISABILITIES
The organization working for the benefit of persons with disabilities shall insert appropriate notices in the copies of works in accessible formats created by the organization stating that:
(a) the accessible format is created pursuant to the exception under clause (zb) of sub-section (1) of section 52;
(b) the accessible format is intended solely for the use of persons with disabilities who cannot enjoy the normal format of the work; and
(c) any distribution of the accessible format to any person who can enjoy the normal format of the work will result in the stoppage of the supply of further works in accessible formats and such other legal consequences as are applicable.
Explanation.— For the purposes of this Chapter, the term “accessible format” shall include Braille, DAISY, large print, talking books, digital formats, and all other formats that can be used by persons with disabilities.