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Copyright Act, 1957 19-A. [(Note: Subs. by Act 38 of 1994, S.9 (w.e.f. a date to be notified) Dispute with respect to assignment of copyright- (1) If an assignee fails to make sufficient of the rights assigned to him, and such failure is not attributable to any act or omission of the assignor, then, the Copyright Board may, on receipt of a complaint from the assignor and after holding such inquiry as it may deem necessary, revoke such assignment. (2) If any dispute arises with respect to the assignment of any copyright, the Copyright Board may, on receipt of a complaint from the aggrieved party and after holding such inquiry as it considers necessary, pass such order as it may deem fit including an order of the recovery of any royalty payable. Provided that the Copyright Board shall not pass any order under this sub section to revoke the assignment unless it is satisfied that the terms of assignment are harsh to the assignor in case the assignor is also the author. Provided further that no order of revocation of assignment under this sub section shall be made within a period of five years from the date of such assignment.]    |
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