 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Copyright Act, 1957 35. Control over the copyright society by the owner of rights – (1) Every copyright society shall be subject to the collective control of the owners of rights under this Act whose rights it administers (not being owners of rights under this Act administered by a foreign society or organization referred to in sub section (2) of Section 34 and shall, in such manner as may be prescribed,- a. obtain the approval of such owners of rights for its procedure of collection and distribution of fees. b. Obtain their approval for the utilization of any amounts collected as fees for any purposes other than distribution to the owner of rights, and c. Provide to such owners regular, full and detailed information concerning all its activities, in relation to the administration of their rights. (2) All fees distributed among the owners of rights shall, as far as may be, be distributed in proportion to the actual use of their works.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back