CONTENTS |
Sections |
Particulars |
| |
Preamble |
| |
|
| CHAPTER I |
Preliminary |
| 1 |
Short title,
extent and commencement |
| 2 |
Interpretation |
| 3 |
Meaning of
publication |
| 4 |
When work not
deemed to be published or performed in public |
| 5 |
When work deemed
to be first published in India |
| 6 |
Certain disputes
to be decided by Copyright Board |
| 7 |
Nationality of
author where the making of unpublished work is extended over considerable period |
| 8 |
Domicile of
corporations |
| |
|
| CHAPTER II |
Copyright
Office And Copyright Board |
| 9 |
Copyright Office |
| 10 |
Registrar and
Deputy Registrars of Copyrights |
| 11 |
Copyright Board |
| 12 |
Powers and
procedure of Copyright Board |
| |
|
| CHAPTER III |
Copyright |
| 13 |
Works in which
copyright subsists |
| 14 |
Meaning of
copyright |
| 15 |
Special
provision regarding copyright in designs registered or capable of being registered under
the Designs Act, 1911 |
| 16 |
No copyright
except as provided in this Act |
| |
|
| CHAPTER IV |
Ownership of
Copyright and the Rights of the Owner |
| 17 |
First owner of
copyright |
| 18 |
Assignment of
copyright |
| 19 |
Mode of
assignment |
| 19A |
Disputes with
respect to assignment of copyright |
| 20 |
Transmission of
copyright in manuscript by testamentary disposition |
| 21 |
Right of author
to relinquish copyright |
| |
|
| CHAPTER V |
Term of
Copyright |
| 22 |
Term of
copyright in published literary, dramatic, musical and artistic works |
| 23 |
Term of
copyright in anonymous and pseudonymous works |
| 24 |
Term of
copyright in posthumous works |
| 25 |
Term of
copyright in photographs |
| 26 |
Term of
copyright in cinematograph films |
| 27 |
Term of
copyright in sound recordings |
| 28 |
Term of
copyright in Government works |
| 28A |
Term of
copyright in work of public undertakings |
| 29 |
Term of
copyright in works of international organisation |
| |
|
| CHAPTER VI |
Licences |
| 30 |
Licences by
owners of copyright |
| 30A |
Application of
Section 19 and 19-A |
| 31 |
Compulsory
licence in works withheld from public |
| 31A |
Compulsory
licence in unpublished Indian works |
| 32 |
Licence to
produce and publish translations |
| 32A |
Licence to
reproduce and publish works for certain purposes |
| 32B |
Termination of
licences issued under this Chapter |
| |
|
| CHAPTER VII |
Copyright
Societies |
| 33 |
Registration of
copyright society |
| 34 |
Administration
of rights of owner by copyright society |
| 34A |
Payment of
remunerations by copyright society |
| 35 |
Control over the
copyright society by the owner of rights |
| 36 |
Submission of
returns and reports |
| 36A |
Rights and
liabilities of performing rights societies |
| |
|
| CHAPTER VIII |
Rights of
Broadcasting Organisation and of Performers |
| 37 |
Broadcast
reproduction right |
| 38 |
Performer's
right |
| 39 |
Acts not
infringing broadcast reproduction right or performer's right |
| 39A |
Other provisions
applying to broadcast reproduction right and performer's right |
| |
|
| CHAPTER IX |
International
Copyright |
| 40 |
Power to extend
copyright to foreign works |
| 41 |
Provisions as to
works of certain international organisations |
| 42 |
Power to
restrict rights in works of foreign authors first published in India |
| 43 |
Orders under
this Chapter to be laid before Parliament |
| |
|
| CHAPTER X |
Registration
of Copyright |
| 44 |
Register of
Copyrights |
| 45 |
Entries in
Register of Copyrights |
| 46 |
Indexes |
| 47 |
Form and
inspection of register |
| 48 |
Register of
Copyrights to be prima facie evidence of particulars entered therein |
| 49 |
Correction of
entries in the Register of Copyrights |
| 50 |
Rectification of
Register by Copyright Board |
| 50A |
Entries in the
Register of Copyrights, etc., to be published |
| |
|
| CHAPTER XI |
Registration
of Copyright |
| 51 |
When copyright
infringed |
| 52 |
Certain acts not
to be infringement of copyright |
| 52A |
Particulars to
be included in sound recordings and video films |
| 52B |
Accounts and
audit |
| 53 |
Importation of
infringing copies |
| 53A |
Resale share
right in original copies |
| |
|
| CHAPTER XII |
Civil
Remedies |
| 54 |
Definition |
| 55 |
Civil remedies
for infringement of copyright |
| 56 |
Protection of
separate rights |
| 57 |
Author's special
rights |
| 58 |
Rights of owner
against persons possessing or dealing with infringing copies. |
| 59 |
Restriction on
remedies in the case of works of architecture |
| 60 |
Remedy in the
case of groundless threat of legal proceedings |
| 61 |
Owner of
copyright to be party to the proceeding |
| 62 |
Jurisdiction of
court over matters arising under this Chapter |
| |
|
| CHAPTER XIII |
Offences |
| 63 |
Offences of
infringement of copyright or other rights conferred by this Act |
| 63A |
Enhanced penalty
on second and subsequent convictions |
| 63B |
Knowing use of
infringing copy of computer programme to be an offence |
| 64 |
Power of police
to seize infringing copies |
| 65 |
Possession of
plates for purpose of making infringing copies |
| 66 |
Disposal of
infringing copies or plates for purpose of making infringing copies |
| 67 |
Penalty for
making false entries in register, etc., for producing or tendering false entries |
| 68 |
Penalty for
making false statements for the purpose of deceiving or influencing any authority or
officer |
| 68A |
Penalty for
contravention of Section 52-A |
| 69 |
Offences by
companies |
| 70 |
Cognizance of offences |
| |
|
| CHAPTER XIV |
Appeals |
| 71 |
Appeals against
certain orders of Magistrate |
| 72 |
Appeals against
orders of Registrar of Copyrights and Copyright Board |
| 73 |
Procedure of
appeals |
| |
|
| CHAPTER XV |
Miscellaneous
|
| 74 |
Registrar of
Copyrights and Copyright Board to possess certain powers of civil courts |
| 75 |
Orders for
payment of money passed by Registrar of Copyrights and Copyrights Board to be executable
as a decree. |
| 76 |
Protection of
action taken in good faith |
| 77 |
Certain persons
to be public servants |
| 78 |
Power to make
rules |
| 79 |
Repeals, savings
and transitional provisions |
| |
|
| Rules |
|
| CHAPTER I |
Preliminary |
| 1 |
Short title,
extent and commencement |
| 2 |
Interpretations |
| |
|
| CHAPTER II |
The Copyright
Board |
| 3 |
Terms and
conditions of office of the Chairman and members of the Copyright Board |
| 4 |
Functions of the
Secretary of the Copyright Board |
| |
|
| CHAPTER III |
Relinquishment
of Copyright |
| 5 |
Notice of
relinquishment |
| |
|
| CHAPTER IV |
Licences for
Translations |
| 6 |
Application for
licence |
| 7 |
Notice of
application |
| 8 |
Consideration of
the application |
| 9 |
Manner of
determining royalties |
| 10 |
Extension of the
period of licence |
| 11 |
Cancellation of
licence |
| |
|
| CHAPTER IV-A |
Compulsory
Licence for Publication of Unpublished Works, Translation and Reproduction of Work |
| 11A |
Application for
licence |
| 11B |
Application-one
work |
| 11C |
Notice of
application |
| 11D |
Manner of
determining royalties |
| 11E |
Extension of the
period of licence |
| 11F |
Cancellation of
licence |
| 11G |
Notice for
termination of licence |
| |
|
| CHAPTER V |
Performing
Rights Societies |
| 12 |
Publication of
statement of fees etc. |
| 13 |
Determination of objections |
| 14 |
Publication of
alterations in the statements of fees etc. |
| |
|
| CHAPTER VI |
Registration
of Copyright |
| 15 |
Form of Register
of Copyrights |
| 16 |
Application for
Registration of Copyright |
| 17 |
Correction of
entries in the Register of Copyrights |
| 18 |
Indexes |
| 19 |
Inspection of
the Register of Copyrights and Indexes |
| 20 |
Copies and
extracts of the Register of Copyrights and Indexes |
| |
|
| CHAPTER VII |
Making of
Records |
| 21 |
Making of
records |
| |
|
| CHAPTER VIII |
Importation
of Infringing Copies |
| 22 |
Importation of
infringing copies |
| 23 |
Procedure for
examination of infringing copies |
| |
|
| CHAPTER IX |
Miscellaneous
|
| 24 |
Mode of making
applications etc. |
| 25 |
Mode of
communication by the Copyright Board etc. |
| 26 |
Fees |
| 27 |
Right of
audience |
| 28 |
Costs |
| |
|
| |
Schedule I |
| |
Schedule II |
| |
|
| |
International
Copyright Order, 1991 |
