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Copyright Act, 1957 37. [(Note: Subs. by Act 38 of 1994, S.13 (w.e.f. a date to be notified)) Broadcast reproduction right – (1) Every broadcasting organization shall have a special right to the know as ‘broadcast reproduction right" in respect of its broadcasts. (2) The broadcast reproduction right shall subsist until twenty five years from the beginning of the calendar year next following the year in which the broadcast in made. (3) During the continuance of a broadcast reproduction right in relation to an broadcast, any person who, without the license of the owner of the right does nay of the following acts of the broadcast or any substantial part thereof,- a. rebroadcasts the broadcast, or b. causes the broadcasts to be heard or seen by the public on payment of any charges, or c. makes any sound recording or visual recording of the broadcast, or d. makes any reproduction of such sound recording or visual recording where such initial recording was done without license or, where it was license, for any purposes not envisaged by such license, or e. sells or heirs to the public, or offers for such sale or hire, any such sound recording or visual recording referred to in clause (C) or clause (d), shall, subject to the provisions of Section 39, be deemed to have infringed broadcast reproduction right.    |
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