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Copyright Act, 1957 21. Making of records – (1) Any person intending to make records under clause (j) of sub-section (1) of Section 52 shall give notice of such intention to the owner of the copyright and to the Copyright Board at least [(Note: Subs. by G.S.R. 267, dated 22-4-1958) fifteen days] in advance of the making of the records and shall pay to the owner of the copyright, along with the notice, the amount of royalties due in respect of all the records to be made at the rate fixed by the Copyright Board in this behalf. (2) Such notice shall contain the following information, namely:- (a) The particulars of the work in respect of which records are to be made; (b) Alterations and omissions, if any, which are proposed to be made for the adaptation of the work to the records; (c) The name, address and nationality of the owner of the copyright in the work; (d) Particulars of the records made previously recording the work; (e) The number of records intended to be made; and (f) The amount paid to the owner of the copyright in the work by way of royalties and the manner of payment.    |
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