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CHAPTER
IX.:-MISCELLANEOUS
22.
Mode of making applications, etc:- Every application, notice, statement
or any other document to be made, given, filed or sent under the act or
under these rules may, unless otherwise directed by the authority concerned,
be sent by hand or registered post.
23.
Mode of communication by Board, etc:- Every written intimation from
the Board, the Copyright Offices or the Registrar shall be deemed to
have been duly communicated to any person if such intimation
is sent to the known address of such person by registered post.
24.
Fees:- (1) The fees payable under the act in respect of any matter
shall be as specified in the Second Schedule.
(2)
The fees shall be paid to the Registrar by a bank draft or by deposit
into a Government treasury or sub-treasury or a branch of the National
Bank of Pakistan under the head of Account "XLVI-Misc.-
Copyright Fees".
(3)
Bank drafts shall be crossed and drawable in favour of the Registrar
by designation only.
(4)
Where payment is made by deposit in a Government treasury or sub-treasury
or a branch of the National Bank of Pakistan, the original and duplicate
copies of the challan evidencing the payment shall be sent to the Registrar
by registered post.
25.
Right of audience:- In any proceedings before the Board or the Registrar,
any party may appear and be heard either in person or by a pleader or
other person duly authorised by such party.
26.
Costs:-The cost of the proceedings before the Board or the Registrar
shall be awarded at the discretion of the Board or the Registrar as
the case may be.
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