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Copyright Act, 1957 "SECOND SCHEDULE" 1.For a license to republish a Literary, Dramatic, Musical or Artistic d Work (Sections 31, 31-A and 32-A) Rs. 100 per work 2.For a license to republish a Cinematograph Film (Section 31) Rs. 500 per work 3.For a license to republish a Record (Section 31) Rs. 200 per work 4.For license to perform an Indian work in public or to communicate the work to the public by Broadcast (Section 31) Rs. 25 per work 5.For an application for a license to produce and publish a translation of a Literary or Dramatic Work in any language (Section 32 and 312 (I-A)) Rs. 100 per work 6.For an application for registration of copyright in a – (a) Literary, Dramatic, Musical or Artistic Work. Rs. 10 per work (b) Provided that in respect of a Literary or Artistic Work which is used or capable of being used in relation to any goods (Section 45) Rs. 50 per work 7.For an application for changes in particulars of copyright entered in the Register of Copyrights an respect of a : (a) Literary, Dramatic, Musical or Artistic Work. Rs. 5 per work (b) Provided that in respect of a Literary or Artistic Work which is used or capable of being used in relation to any goods (Section 45). Rs. 5 per work 8.For an application for registration of copyright in a Cinematograph Film (Section 45). Rs. 200 per work 9.For an application for registration of changes in particulars of copyright entered in the Register of Copyrights in respect of Cinematograph Film (Section 45). Rs. 100 per work 10.For an application for registration of copyright in a Record (Section 45). Rs. 50 per work 11.For an application for registration of changes in particulars of copyright entered in the Register of Copyrights in respect of a Record (Section 45). Rs. 25 per work 12.For taking extracts from the Register of Copyrights (Section 47). Rs. 5 per work per hour 13.For taking extracts from the Indexes (Section 47). Rs. 2.50 per work per hour 14.For a certified copy of an extracts from the Register of Copyrights or the Indexes (Section 47). Rs. 5 per copy 15.For a certified copy of any other public document in the custody of the Registrar of Copyrights or the Copyright Board. Rs. 2.50 per page 16.For an application for prevention of importation of infringing copies (Section 53). Rs. 25 per work per place of entry.    |
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