(2) Every performing rights society shall, within one month of its acquiring the authority to grant licences for performance in public of any work or within such further period as the Registrar may, for sufficient reasons, allow in respect of any such society on an application made by it in this behalf, prepare and publish, at its own cost, in the official Gazette and in one newspaper in the English language published in each province, the statements of all fees, charges or royalties which it purposes to collect for the grant of such licences. 

(3) Every performing rights society shall file with the Registrar two copies of the statements prepared under sub-rule (1) or sub-rule (2) within the time specified therein, together with two copies of each of the newspapers in which such statements have been published. 

15. Determination of objections:-The Board may take such evidence as it deems fit in determining any objection lodged under section 32. 

16. Publication of alterations in the statement of fees, etc:- The Registrar shall publish the alterations made by the Board in the statements of fees, charges or royalties in the official Gazette and in the two newspapers in which the original statements were published under rule 14 or in such other newspapers as he may deem fit.