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 19 Home

THE SECOND SCHEDULE
THE SECOND SCHEDULE. FORMS

SECOND SCHEDULE

(See rule 83)

Sl.No.

Item

Fee

1.

For a license to republish a Literary, Dramatic, Musical or Artistic Work (sections 31, 31A, 31B* and 32A).

Rs. 5,000 per work

2.

For a license to communicate an any work to the public by Broadcast [section 31(1)(b)].

Rs. 40,000 per applicant/per station

3.

For a license to republish a Cinematograph Film (section 31).

Rs. 15,000 per work

4.

For a license to republish a Sound Recording (section 31).

Rs. 10,000 per work

5.

For a license to perform any work in public (section 31).

Rs. 5,000 per work

6.

For a license to publish or communicate to the public the work or translation (section 31A).

Rs. 5,000 per work

7.

For a license to publish any work in any format useful for person with disability (section 31B).

Rs. 2,000 per work

8.

For an application for a license to produce and publish a translation of a Literary or Dramatic work in any language (sections 32 and 32A).

Rs. 5,000 per work

9.

For an application for registration of copyright in a-

(a)Literary, Dramatic, Musical or Artistic Work

(b)Provided that in respect of 1[***] Artistic work which is used or is capable of being used in relation to any goods 2[or services](section 45).


Rs. 500 per work

Rs. 2000 per work

10.

For an application for change in particulars of copyright entered in the Register of Copyrights in respect of a :

(a) Literary, Dramatic, Musical or Artistic Work
(b) Provided that in respect of 3[***] Artistic work which is used or is capable of being used in relation to any goods 4[or services] (section 45).



Rs. 200 per work

Rs. 1000 per work

11.

For an application for registration of copyright in a Cinematograph Film (section 45).

Rs. 5,000 per work

12.

For an application for registration of changes in particulars of copyright entered in the Register of Cinematograph Film (Section 45).

Rs. 2,000 per work

13.

For an application for registration of copyright in a Sound Recording (section 45).

Rs. 2000 per work

14.

For an application for registration of changes in particulars of copyright entered in the Register of Copyrights in respect of a Sound Recording (section 45)

Rs. 1000 per work

15.

For taking extracts from the Register of Copyrights (section 47).

Rs. 500 per work

16.

For taking extracts from the indexes (section 47).

Rs. 500 per work

17.

For a certified copy of an extract from the Register of Copyrights or the Indexes (section 47).

Rs. 500 per copy

18.

For a certified copy of any other public document in the custody of the Registrar of Copyrights or Secretary of the Copyright Board.

Rs. 500 per copy

5[***]

 

 

1The words “Literary or” omitted by by G.S.R. 225(E), dated 30th March, 2021 (w.e.f. 30-03-2021).
2Ins. by G.S.R. 225(E), dated 30th March, 2021 (w.e.f. 30-03-2021).
3The words “Literary or” omitted by by G.S.R. 225(E), dated 30th March, 2021 (w.e.f. 30-03-2021).
4Ins. by G.S.R. 225(E), dated 30th March, 2021 (w.e.f. 30-03-2021).
5Serial no. 19 omitted by G.S.R 225(E), dated 30th March, 2021. Serial no. 19, before omission, stood as under:
        “For an application for prevention of importation of infringing copies (section 53) Rs. 1200 per work per place of entry”. (w.e.f. 30-03-2021).

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