Copyright Act, 1957
14. [(Note: Subs. by Act 38 of 1994, S.7 (w.e.f. a date to be notified) Meaning of copyright-
For the purposes of this Act, "copyright" means the exclusive right subject to the provisions of this Act, to do or authorize the doing of any of the following acts in respect of a work or any substantial part thereof, namely :-
a. in the case of a literary, dramatic or musical work not being a computer programme,-
i. to reproduce the work in any material form including the storing of it in any medium by electronic
means,
ii. to issue copies of the work to the public not being copies already in circulation,
iii. to perform the work in public, or communicate it to the public,
iv. to make any cinematograph film or sound recording in respect of the work,
v. to make any translation of the work
vi. to make any adaptation of the work
vii. to do, in relation to a translation or an adaptation of the work, any of the acts specified in relation to the work in sub clauses (I) to (vi)
b. in the case of a computer programme-
c. to do any of the acts specified in clause (a)
i.to sell or give on hire, or offer for sale or hire, any copy of the computer programme, regardless of whether such copy has been sold or given on hire on earlier occasions
d. in the case of an artistic work,-
e. to reproduce the work in any material form including depiction in three dimensions of a two dimensional work or in two dimensions of a three dimensional work,
i. to issue copies of the work to the public not being copies already in circulation
ii. to issue copies of the work to the public not being copies already in circulation
iii. to include the work in any cinematograph film,
iv. to make any adaptation of the work
v. to do in relation to an adaptation of the work any of the acts specified in relation to the work in sub clauses (i) to (iv)
f. in the case of a cinematograph film-
g. To make a copy of the film, including a photograph of any image forming part thereof.
i. To sell or give on hire, or offer for sale or hire, any copy of the film, regardless of whether such copy has been sold or given on hire on earlier occasions.
ii. To communicate the film to the public
h. in the case of a sound recording-
i. to make any other sound recording embodying it,
i. to sell or give on hire, or offer for sale or hire, any copy of the sound recording regardless of whether such copy has been sold or given on hire on earlier occasions,
ii. to communicate the sound recording to the public
Explanation - For the purposes of this section, a copy which has been sold once shall be deemed to be a copy already in circulation.]