Copyright
Introduction:
The object of copyright law is to encourage authors, composers, artists and designers to create original works by rewarding them with the exclusive right for a limited period to exploit the work for monetary gain.
It protects the writer or creator of the original work from the unauthorized reproduction or exploitation of his materials.
There is no copyright in ideas. Copyright subsists only in the material form in which the ideas are expressed. Works protected by copyright are:
- Original, Literary, dramatic, musical and artistic works;
- Cinematographic film; and
- Records
