PART
VIII. - REGISTRATION OF BOOKS
37.
Registration of memorandum of books-- There shall be kept at such
officerm and by such officer, as the Government may appoint a book to
be called a Catalogue of Books wherein shall be registered, as soon as
may be after the deliver of every book in pursuance of the provisions
of section 34, a memorandum of the book so delivered; and such memorandum
shall, so far as may be practicable, contain the following
particulars, that is to say-
(1)the
title of the book and the contents of the title page, with a translation
into English of such title and contents, when the same are not
in the English language;
(2)the language in which the book is written;
(3)the name of the author, translator or editor of the book or any part
thereof;
(4)the subject;
(5)the place of printing and the place of publication;
(6)the name of the printer and the name of the publisher;
(7)the date of issue from the press or of publication;
(8)the number of sheets, leaves or pages;
(9)the first, second or other number of the edition;
(10)the number of copies of which the edition consists;
(11)whether the book is printed or lithographed;
(12)the price at which the book is sold to the public; and
(13)the name and residence of the properietor of the copy-right or of
any portion of such copy-right.
38.
Publication of the memoranda of books:- The memoranda registered
during each quarter in the said Catalogue of Books shall be published
in the official Gazette as soon as may be after the end of such quarter.
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