Statement of Further
Particulars
(to be sent in
triplicate)
(For Literary,
Dramatic, Musical and Artistic works only)
1. Is the work to be
registered
a. an original work?
b. a translation of a
work in the public domain?
c. a translation of a
work in which Copyright subsists?
d. an adaptation of a
work in the public domain?
e. an adaptation of a
work in which Copyright subsists?
1.
2. If the work is a
translation or adaptation of a work in which Copyright subsists:
a. Title of the original
work
b. Language of the
original work
c. Name, address and
nationality of the author of the original work and if the author is deceased,
the date of decease:
d. Name, address and
nationality of the publisher, if any or the original work
e. Particulars of the
authorization for a translation or adaptation including the name, address and
nationality of the party authorizing:
3. Remarks, if any.
Signature
Place:
Date:
Instructions for filling up the Statement of
Particulars
annexed to Form IV for the Registration of
Copyrights
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Col.3:-
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State
whether the applicant is the author or publisher of the work or whether
he/she is the owner assignee or licence of any rights comprising the copyright
in the work or whether he has any other interest in the work.
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Col.4:-
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State whether the work is ‘Literary work’
or ‘Dramatic Work’ or ‘Musical Work’ or ‘Computer Software Work’ or ‘Artistic
Work’ or ‘Cinematograph Film’ or ‘Sound Recording’ [see sub-section (i) of
Section 13] Describe in brief the nature of the work (i.e., Drama, Novel,
Biography, Poems, Lectures, Opera, Painting, Engraving, Photograph, Disco
taps, etc.) Col.5:- In regard to a work, a title must be given.
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Col.6:-
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If the work is in more than one language,
all the languages should be shown. Col.7:- For the definition of Author see
clause ‘d’ of Section 2. Moreover irrespective of the person who gave the
ideas or suggestions, the author is the person who has actually drawn or
executed the work in question.
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Col.8:-
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For definition of the Publication, see
Section 3 of the Act, and if the work is posthumous work, see sub-section (2)
of Section 24.
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Col.9:-
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If a work is published simultaneously in more
than one country, state particulars of countries in which it is published and
the exact date of publication (and not merely the year of publication in each
country. For meaning of simultaneous publication see Section 5).
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Col.10:-
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In case of subsequent publication, state
briefly the changes, if any, made in the first publication.
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Col.11:-
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For the rights comprising the Copyright,
see Section 14, if the rights are owned separately by different persons the
rights of each person should be stated separately, including the extent of
rights held by each person. In the case of a ‘Cinematograph Film’ or Sound
Recording’ also state full particulars (viz. full names, addresses and
nationalities) of the owners of Copyright of the work recorded in the Sound
Recording like the composers, lyricists, story writers, etc.)
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Col.12:-
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State the Particulars of the parsons other
than those mentioned in Col.11, authorized to assign or licence the rights
comprising the copyrights, if any.
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Col.13:-
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State where and with whom the original work
is located. This information is required to be supplied in case of artistic
work as defined in Section 2(c).
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Col.13A:
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In case an artistic work is used or capable
of being used in relation to any goods, a Search Certificate from the Trade
Marks Registry u/s 45(1) of the Copyright Act, 1957 as amended from time to
time, has to be procured, and enclosed with the application for registration
of copyright.
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NOTE:
i.
BEFORE
SUBMITTING APPLICATION, PLEASE ENSURE THAT ALL COLUMNS OF THE APPLICATION HAVE
BEEN DULY FILLED.
ii.
THE
APPLICANTS/THEIR LEGAL REPRESENTATIVES MAY VISIT COPYRIGHT OFFICE BETWEEN 2.30
PM TO 4.00 PM ON EACH WORKING DAY.
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