 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Copyright Act, 1957 FORM IV - Application for Registration of Copyright (See Rule 16) To The Registrar of Copyrights, Copyright Office, New Delhi Sir, In accordance with Section 45 of the Copyright Act, 1957 (14 of 1957), I hereby apply for registration of copyright and request that entries may be made in the Register of Copyrights as in the enclosed Statement of Particulars sent herewith in triplicate. *I also send herewith Rule 16 of the Copyright Rules, 1958, I have sent by prepaid registered post copies of this letter and of the enclosed Statement (s) to the other parties **concerned, as shown below:- Names and addresses of the parties Date of dispatch 1 2 *For Literary, Dramatic, Musical and Artistic works only. **See Coolum’s 7,11,12 and 13 of the Statement of Particulars and the party referred to in Column 2(e) of the Statement of Further Particulars. 3. The prescribed fee has been paid, as per details below :- 4. Communications on this subject may be addressed to :- [(Note: Ins. by G.S.R. 435(E), dt. 27-4-1992 (w.e.f. 27-4-1992)) I hereby declare that to the best of my knowledge and belief, no person, other than to whom a notice has been sent as per paragraph 2 above any claim or interest or dispute to my copyright of this work or to its use by me.] [(Note: Ins. by G.S.R. 602(E), dt. 9-8-1984 (w.e.f. 9-8-1984)) (Note: Para 4-A renumbered as Para 6 by G.S.R. 435(E), dt. 27-4-1992 (w.e.f. 27-4-1992) I hereby verify that the particulars given in this Form and the Statement of Particulars and Statement of further Particulars are true to the best of my knowledge, belief and information and nothing has been concealed there from.] List of Enclosures Place: Date: Yours faithfully, Signature Statement of Particulars (To be sent in triplicate) 1. Registration Number (To be filled in the Copyright Office). 2. Name, address and nationality of the applicant. 3. Nature of the applicant's interest in the copyright of the work. 4. Class and description of the work. 5. Title of the work. 6. Language of the work. 7. Name, address and nationality of the author and if the author is deceased, the date of his decease. 8. Whether work is published or unpublished. 9. Year and country of first publication and name, address and nationality of the publisher. 10. Years and countries of subsequent publications, if any, and names, address and nationalities of the publishers. 11. Names, addresses and nationalities of the owners of the various rights comprising the copyright in the work and the extent of rights held by each, together with particulars of assignments and licenses, if any. 12. Names, addresses and nationalities of other persons, if any, authorized to assign or license the rights comprising the copyright. 13. If the work is an "Artistic Work" which is used or is capable of being used in relation to any goods, the application shall include a certificate from the Registrar of Trade Marks in terms of the proviso to sub-section (i) of Section 45 of the Copyright Act, 1957.] 13-A. [(Note: Subs. by Noti. No. 435(E), dt. 27-4-1992 (w.e.f. 27-4-1992) for what was ins. by G.S.R. 602 (E), dt. 9-8-1984 (w.e.f. 9-8-1984)) If the work is an 'artistic work' which is used or is capable of being used in relation to any goods, the application shall include a certificate from the Registrar of Trade Marks in terms of the proviso to sub-section (i) of Section 45 of the Copyright Act, 1957.] 14. Remarks, if any : Place: Date: Signature. Statement of Further Particulars (For Literary, Dramatic, Musical and Artistic Works only) (To be sent in triplicate) 1. Is the work to b registered? (a) An original work ? (b) A translation of a work in the public domain? (c) A translation of a work in which copyright subsists? (d) An adaptation of a work in the public domain? (e) An adaptation of a work in which copyright subsists? 2. If the work is a translation or adaptation of a work in which copyright subsists :- (a) Title of the original work. (b) Language of the original work. (c) Name, address and nationality of the author of the original work and if the author is deceased, the date of his decease. (d) Name, address and nationality of the publisher, if any, of the original work. (e) Particulars of the authorization for a translation or adaptation including the name, address and nationality of the party authorizing. 3. Remarks, if any. Place: Date: Signature.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back