Copyright Act, 1957
Contents
Sections
Particulars
Chapter I
Preliminary
1
Short title extent and commencement
2
Interpretation
3
Meaning of publication
4
When work not deemed to be published or performed in public
5
When work deemed to be first published in India
6
Certain disputes to be decided by copyright board
7
Nationality of author where the making of unpublished work is extended over considerable period
8
Domicile of corporations
Chapter II
Copyright Office And Copyright Board
9
Copyright Office
10
Registrar and Deputy Registrars of Copyrights
11
Copyright Board
12
Powers and procedure of Copyright Board
Chapter III
Copyright
13
Works in which copyright subsists
14
Meaning of copyright
15
Special provision regarding copyright in designs registered or capable of being registered under the designs act 1911
16
No copyright except as provided in this act
Chapter IV
Ownership of Copyright and the Rights of the Owner
17
First owner of copyright
18
Assignment of copyright
19
Mode of assignment
19A
Disputes with respect to assignment of copyright
20
Transmission of copyright in manuscript by testamentary disposition
21
Right of author to relinquish copyright
Chapter V
Term of Copyright
22
Term of copyright in published literary dramatic musical and artistic works
23
Term of copyright in anonymous and pseudonymous works
24
Term of copyright in posthumous work
25
Term of copyright in photographs
26
Term of copyright in cinematograph films
27
Term of copyright in sound recording
28
Term of copyright in government work
28A
Term of copyright in works of public undertakings
29
Term of copyright in works of international organizations
Chapter VI
Licenses
30
Licenses by owners of copyright
30A
Application of sections 19 and 19a
31
Compulsory license in works withheld form public
31A
Compulsory license in unpublished Indian works
32
License to produce and publish translations
32A
License to reproduce and publish works for certain purposes
32B
Termination of licenses issued under this chapter
Chapter VII
Copyright Societies
33
Registration of copyright society
34
Administration of rights of owner by copyright society
34A
Payment of remunerations by copyright society
35
Control over the copyright society by the owner of rights
36
Submission of returns and reports
36A
Rights and liabilities of performing rights societies
Chapter VIII
Rights of Broadcasting Organization and of Performers
37
Broadcast reproduction right
38
Performer’s right
39
Acts not infringing broadcast reproduction right or performer's right
39A
Other provisions applying to broadcast reproduction right and performer's right
Chapter IX
International Copyright
40
Power to extend copyright to foreign works
41
Provisions as to works of certain international organizations
42
Power to restrict rights in works of foreign authors first published in India
43
Orders under this chapter to be laid before parliament
Chapter X
Registration of Copyright
44
Register of copyrights
45
Entries in register of copyrights
46
Indexes
47
Form and inspection of register
48
Register of copyrights to be prima facie evidence of particulars entered therein
49
Correction of entries in the register of copyrights
50
Rectification of register by copyright board
50A
Entries in the register of copyrights etc. To be published
Chapter XI
51
When copyright infringed, copyright in a work shall be deemed to be infringed
52
Certain acts not to be infringement of copyright
52A
Particulars to be included in sound recording and video films
52B
Accounts and audit
53
Importation of infringing copies
53A
Resale share right in original copies
Chapter XII
Civil Remedies
54
Definition
55
Civil remedies for infringement of copyright
56
Protection of separate rights
57
Author's special rights
58
Rights of owner against persons possessing or dealing with infringing copies
59
Restriction on remedies in the case of work of architecture
60
Remedy in the case of groundless threat of legal proceedings
61
Owner of copyright to be party to the proceeding
62
Jurisdiction of court over matters arising under this chapter
Chapter XIII
Offences
63
Offence of infringement of copyright or other rights conferred by this act
63A
Enhanced penalty on second and subsequent convictions
64
Power of police to seize infringing copies
65
Possession of plates for purpose of making infringing copies
66
Disposal of infringing copies or plates for purpose of making infringing copies
67
Penalty for making false entries in register etc. For producing or tendering false entries
68
Penalty for making false statements for the purpose of deceiving or influencing any authority or officer
68A
Penalty for contravention of section 52a
69
Offences by companies
70
Cognizance of offences
Chapter XIV
Appeals
71
Appeals against certain orders of magistrate
72
Appeals against orders of registrar of copyrights and copyright board
73
Procedure for appeals
74
Registrar of copyrights and copyright board to possess certain powers of civil courts
75
Orders for payments of money passed by registrar of copyrights and copyright board to be executable as a decree
76
Protection of action taken in good faith
77
Certain persons to be public servants
78
Power to make rules
79
Repeal saving and translation provisions
Rules
Short title, extent and commencement
Interpretations
The Copyright Board
Terms and conditions of office of the Chairman and members of the Copyright Board
Functions of the Secretary of the Copyright Board
Relinquishment of Copyright
Notice of relinquishment
Licenses for Translations
Application for license
Notice of application
Consideration of the application
Manner of determining royalties
Extension of the period of license
Cancellation of license
Chapter IV-A
Compulsory License for Publication of Unpublished Works, Translation and Reproduction of Work
11A
11B
Application for license-1
11C
11D
11E
11F
11G
Notice for termination of license
Performing Rights Societies
Publication of statement of fees etc.
Determination of objections
Publication of alterations in the statements of fees etc.
Form of Register of Copyrights
Application for Registration of Copyright
Correction of entries in the Register of Copyrights
Inspection of the Register of Copyrights and Indexes
Copies and extracts of the Register of Copyrights and Indexes
Making of Records
Making of records
Importation of Infringing Copies
Procedure for examination of infringing copies
Miscellaneous
Mode of making applications etc.
Mode of communication by the Copyright Board etc.
Fees
Right of audience
Costs
First Schedule
Form I
Notice of relinquishment of Copyright
Form II
Application for a license for translations
Form III
Form IV
Form V
Application for registration of changes in the particulars of copyright entered in the Register of Copyrights
Second Schedule
Schedule
[14 of 1957]
An Act to amend and consolidate the law relating to copyright
Be it enacted by Parliament in the Eighth Year of the Republic of India as follows :-
