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CHAPTER
IV.-MAKING OF RECORDS
13.
Making of records:-(1) Any person intending to make records under
clause (j) of sub-section (1) of section 57 shall, give notice of such
intention to the owner of the copyright and to the Board at least
sixty days in advance of the making of the records and shall, before making
the records, pay to the owner of the copyright, the amount of royalties
due in respect of all such records to be made at the rate
fixed by the 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.
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