Copyright Act, 1957

FORM I - Notice of relinquishment of Copyright

(See Rule 5)

To

The Registrar of Copyrights, Copyright Office, as New Delhi.

Sir,

In accordance with Section 21 of the Copyright Act, 1957 (14 of 1957), I hereby give notice that, with effect from the date of this notice, I do relinquish, to the extent specified in the enclosed affidavit, my rights in the work described in the said affidavit.

Yours faithfully,

Place:

Date: (Signature)

Form of Affidavit referred to above

I, ......................................................................................................................

........, of ....................................................................................................

(full name in block letters)

.................................................................................................................

............................................................................................................ do hereby one

(address)

solemn affirmation state that:

(1) I am the author of the work described in the Statement below;

(2) I am the owner of the copyright in the said work to the extent specified in the said Statement; and

(3) I do hereby relinquish my rights in the said work to the extent specified in the said Statement.

Statement

1. Description of the Work:

(a) Class of the work (Literary, Dramatic, Musical, Artistic, Cinematograph Film, Record).

(b) Title of the work.

(c) Full name, address and nationality of the author.

(d) Language of the work.

*(e) Name, address and nationality of the publisher.

*(f) Year of first publication.

* If the work has appeared as a serial or otherwise in a journal or magazine, give the name of the journal or magazine, the volume number of the issue, the date and page reference.

(g) Country of first publication.

(h) If the copyright in the work is registered under Section 45, the Registration Number.

2. Rights owned by the deponent on the date of the affidavit. (If the rights are owned jointly with others, state names, address and nationalities of the jointowners.)

3. Extent to which rights are relinquished.

4. Reasons for relinquishment of the rights. (The information given here will be kept strictly confidential.)

5. Remarks if any.

Place:

Date: Signature .................................

Solemnly affirmed before me by ______________________ who is know to me (name of deponent in block letters)

personally/who is identified to me by _______________________ who is known to me personally. dfdddd (name of identifier in block letters)

Place:

Date: Signature and seal of the Magistrate.

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