Part I Literary, Dramatic and Musical Works. 
Part II Artistic Works. 
PART III Cinematographic works. 
PART IV Records. 

(2) The Register shall contain the particulars specified in Form I. 

4. Application for Registration of Copyright :- (1) Every application for registration of copyright shall be made in triplicate in Form II and every application for registration of changes in the particulars of copyright entered in the Register shall be made in triplicate in Form III. 

(2) Every application for registration shall be in respect of one work only and shall be accompanied by a copy of the work and the fee specified in the Second Schedule. 

(3) The person applying for registration shall simultaneously send a copy of the application to every other person interested in the copyright of the work. 

(4) If no objection to such registration is received by the Registration within thirty days of the receipt of the application by him, he shall, if satisfied about the correctness of the particulars given in the application, enter such particulars in the Register. 

(5) If the Registrar receive any objections for such registration within the time specified in sub-rule (4), or, if he is not satisfied about the correctness of the particulars given in the application, he may, after holding such inquiry as he deems fit, enter such particulars of the works in the Register as he considers proper. 

(6) The Registrar shall, as soon as may be, send, wherever practicable, a copy of the entries made in the Register to the parties concerned. 

5. Correction of entries in the Register:- The Registrar may, on his own motion or on application of any interested person, amend or alter the Register for the purpose specified in section 41 after giving, 
wherever practicable, to the person affected by such amendment or alteration an opportunity of being heard against such amendment or alteration and communicate to such person the amendment or alteration so made. 

6. Indexes:- (1) There shall be kept at the Copyright Offices the following indexes for each part of the Register, namely :- 

(a) a general Author Index; 
(b) a general Title Index; 
(c) an Author Index of works in each language ; and 
(d) a Title Index of works in each language. 

(2) Every index shall be arranged alphabetically in the form or cards. 

7. Inspection of the Register and Indexes:- (1) Any person shall be entitled to take copies of, or make extracts from, the Register or indexes on payment of the fee specified in the Second Schedule subject to such supervision as the Registrar may arrange. 

(2) The Registrar shall, on an application made in that behalf and on payment of the fee specified in the Second Schedule furnish a certified copy of any entries made in the Register and indexes.