3rd Annual Media Advertising & Entertainment Legal Summit 2014
Lex Witness is pleased to present the 3rd Edition of the Annual Media Advertising & Entertainment Legal Summit 2014
Date: 16th October, 2014
Venue: Le Meridien, New Delhi
The Indian Media and Entertainment Industry witnessed 12% growth in 2013 touching INR 920 Billion and it is expected to double in size by 2017. Last year was a turbulent year for the Industry; with economic slowdown it faced regulatory as well as business challenges. However, 2013 was a year in which the foundation of the industry was strengthened to position for growth. With new government in place, industry has high expectations for a conducive environment for doing business in India & abroad.
An aggressive industry research that Lex Witness conducted within the various stakeholders of the industry reflects a lot of ambiguity in the understanding of the current legal & regulatory regime. 3rd Annual Edition of Media, Advertising & Entertainment Legal Summit 2014 promises to brainstorm on the challenges faced by the Media, Advertising & Entertainment Industry and we shall together look forward to the possible solutions to it.
- The Copyright Amendment Act 2012 - What's Right & What's Wrong?
After almost 2 years of the amendment, the industry still struggles to decode its implementation. With two schools of thoughts on royalty payments, royalty wars between artists and producers/music labels remains a topic of industry debate.
- Analyzing the Need of License Raj & Foreign Direct Investment
Current FDI & Licensing policies have staggered the industry The FDI limit for Uplinking & Downlinking of Television Channels from India as well as Mandatory Licensing Policy are practical challenges for a favourable business decision.
- Taxation Regime - Film Financing - New Companies Act :: Business Impact & Way Forward Solutions
While The Companies Act has accomplished its complete awareness, niche sectors like advertising agencies continue to struggle with its clear understanding on certain conducts. The industry expects simplification of the current tax codes as multiple & heavy taxes are hindering the respective sectors' growth scopes. Higher interest rates by banks for film financing is making difficult for the Film Industry to look at an open ended business scenario.
- Defining Rights of the Owner - An Industry Perspective
WIPO treaty in respect to Digital Rights Management needs more clarity and understanding. The legal complications related to streaming of content and Cloud Computing results in business hurdles.
- Regulatory & Policy Frameworks - Current & Future Analysis
With the mandatory DAS roll out in phase two cities, are we ready for phase 3? The tussle between MSOs and LCOs There are other issues like packaging, billing and agreements that still need clear indications on. The regulations related to aggregators will likely change the style of business.
On parameters of obscenity, decency and religious sentiments; regulatory bodies have been judging content. Has industry finally realized a need of self-regulation? Even with liberty of freedom of speech & expression, is there a need for the industry to revisit self-regulation and hygiene at home aspects?
The industry dynamics varies from highly competitive content creation to content dissemination. The uneven nature of market trends has led to certain anti-competitive issues. The CCI & COMPAT have been fairly proactive in their enforcement endeavours in relation to anti-competitive practices, cases of abuse of dominance and merger control.
Registration Fees:
|
Corporates |
Law Firms |
1 Delegate |
INR 10,000/- |
INR 12,000/- |
2 Delegate |
INR 18,000/- |
INR 20,000/- |
3 Delegate |
INR 24,000/- |
INR 27,000/- |
for 4 or more delegates |
INR 7,500/- per delegate |
|
+ Service Tax @ 12.36%
The registration fee includes conference kit, access to all speakers' presentations, certificate of attendance and a complimentary copy of Lex Witness Magazine.
Online Registration:
http://www.maels.in/2014/register.php
- 15% discount for First 25 Registrations
- 10% discount for Witness Subscribers, SILF, ICCA Members
Contact:
Ms. Neelima Maheshwari
Phone: +91-8800841600
Email: neelima@witnesslive.in
Ms. Bhupinder Kaur
Phone: +91-9654155065
Email: bhupinder@witnesslive.in
Mr. Akshay Alagh
Phone: +91-9899332111, +91-9899332440
Email: akshay@witnesslive.in
Lex Witness - India's 1st Magazine on Legal & Corporate Affairs
# 426, 2nd Floor, MG Road, Ghitorni,
New Delhi - 110030
Phone: 91-11-66.56.9792
Email: info@witnesslive.in
Website: www.maels.in/2014/
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