EXTRACT FROM THE COPYRIGHT RULES, 1958, AS AMENDED

(See Rule 16)

Form IV – Application for Registration of Copyright

To

The Registrar of Copyrights

Copyright Office

New Delhi : 110001.

Sir,

In accordance with Section 45 of the Copyright Act, 1957 (14 of 1957), I hereby apply for

registration of Copyright and request you that entries may be made in the Register of Copyrights in the enclosed Statement of Particulars sent herewith in triplicate.

 I also send herewith duly completed Statement of further Particulars relating to the work. (for Literary, Dramatic, Musical and Artistic works only)

2.   In accordance with Rule 16 of the Copyright Rules, 1958, I have sent by prepaid registration post copies of this letter and of the enclosed Statement(s) to the other parties concerned, as shown below:

______________________________________

Name and address of the parties            Date of dispatch

(1)                                                                                     (2)

 

_____________________________________

[See columns 7, 11,12 and 13 of the Statement of Particulars and the party referred in Col.2(e) of the Statement of Further Particulars.]

3.  The prescribed fee has been paid, as per details below:

4.  Communications on this subject may be addressed to:

5.  I hereby declare that to the best of my knowledge and belief, no person, other than to whom a notice has been sent to as per paragraph 2 above any claim or interest or dispute to my copyright of this work or to its use by me.

6.  I hereby verify that the particulars given in this Form and in the Statement of Particulars and Statement of Further Particulars are true to the best of my knowledge, belief and information and nothing has been concealed there from.

Yours faithfully,

 

Signature of the applicant

List of enclosures:

Place:

Date:

Statement of Particulars

(to be send in triplicate)

1.     Registration No. (to be filled in by the Copyright Office)

2.     Name, address & nationality of the Applicant:

3.     Nature of the Applicant’s interest in the

Copyright of the work:

4.     Class and description of the work:

5.     Title of the work:

6.     Language of the work:

7.     Name, address & Nationality of the Author and

if the author is deceased, the date of decease:

8.     Whether the work is published or unpublished:

9.     Year and Country of first publication

Name, address and nationality of the publisher:

10.    Years and countries of subsequent publications

if any and names, addresses and nationalities of

the publishers:

11.    Names, addresses and nationalities of the owners

of various rights comprising the copyright in the work

and the extent of rights held by each, together with

the particulars of assignments and licence, if any:

12.    Names, addresses and nationalities of other persons,

if any authorized to assign or licence the rights

comprising the copyrights:

13.    If the work is ‘Artistic’ the location of the original work

including name and address and nationality of the

person in possession of the work, (in case of an

architectural work, the year of completion of the

work should also be shown).

13.A.    If the work is an Artistic work which is used or is

capable of being used in relation to any goods, the

application should be include a certification from the

Registrar of Trade Marks in terms of the proviso to

Sub-Section (i) of Section 45 of the Copyright Act,

1957.Signature of the Applicant

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14.  Remarks, if any.

Signature of the Applicant

Place:

Date: