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 16 Home

TECHNOLOGICAL PROTECTION MEASURES
RULE 80. MAINTAINING OF RECORDS

(1) Any person who is permitted to circumvent technological protection measures under clause (a) of sub-section (2) of section 65A of the Act may approach any person who can assist him in circumventing the technological protection measures.

(2) Any person facilitating the circumvention of technological protection measures for another person shall maintain a record containing details of the person requesting such assistance, including the following particulars, namely:

(a) the name, complete postal address, photograph, e-mail address, telephone number, or other contact details of the person;

(b) the professional details of the person, if any, including the address of the place where he is presently working;

(c) the reasons and purpose for the circumvention of the technological protection measures; and

(d) an undertaking in writing from the person requesting assistance that he is entitled to circumvent the technological protection measures and shall be solely responsible for any copyright infringement of the protected work.

(3) The record may be maintained online or in any other format for a minimum period of three years at the place from where the person is facilitating the circumvention.

(4) Any person maintaining records under sub-rule (2) shall disclose the details contained in the records only pursuant to an order of a court or to a police officer not below the rank of a Sub-Inspector of Police investigating a complaint under section 65A.

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