GOVERNMENT OF India
MINISTRY OF HUMAN
RESOURCE DEVELOPMENT
(Deptt. of Education)
COPYRIGHT OFFICE
Second schedule to the Copyright
Rules, 1958 (as amended from time to time) enlisting various fees payable under
the Copyright Act, 1957 has been revised w.e.f. 10th May, 1995.
You are
requested to pay fee (as applicable) as per the revised schedule given below:
SECOND SCHEDULE
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1.
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For a licence to
republish a Literacy, Dramatic Musical
or Artistic work
(Section 31, 31-A and 32-A)
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Rs.400/- per work
|
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2.
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For licence to
republish a Cinematograph Film (Section 31)
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Rs.600/- per work
|
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3.
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For a licence to
republish a sound recording (Section 31)
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Rs.400/- per work.
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4.
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For a licence to
perform an Indian work in public or to
communicate the
work to the public by Broadcast (Section 31)
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Rs.200/- per work
|
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5.
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For an application
for a licence to produce and publish
a translation of a
Literary or Dramatic work in any Language
(Section 32 and
32-A)
|
Rs.200/- per work
|
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6.
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For an application
for registration of copyright in a
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|
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(a) Literacy,
Dramatic, Musical or Artistic Work
|
Rs. 50/
|
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(b) Provided that
in respect of a Literary or Artistic work which is used or is capable or
being used in relation to any goods (Section 45)
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Rs.400/
|
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7.
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For an application
for change in particular of copyright
entered in the
Register of Copyrights in respect of a:
|
|
|
(a) Literacy,
Dramatic, Musical or Artistic Work
|
Rs.50/
|
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(b) Provided that
in respect of a Literary or Artistic work which is used or is capable or
being used in relation to any goods (Section 45)
|
Rs.200/
|
|
8.
|
For an application
for registration of Copyright in a
Cinematograph Film
(Section 45)
|
Rs.600/- per work.
|
|
9.
|
For an application
for registration of change in
particulars of
copyright entered in the Register
of Copyrights in
respect of Cinematograph Film
Section (45)
|
Rs.400/- per work
|
|
10.
|
For an application
for registration of copyright in a
Sound Recording
(Section 45)
|
Rs.400/- per work.
|
|
11.
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For an application
for registration of changes in particulars of copyright entered in the
Register of Copyrights in respect of Sound Recording (Section 45)
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Rs.200/- per work.
|
|
12.
|
For taking extracts
from the Indexes (Section 47)
|
Rs.20/- per work.
|
|
13.
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For taking extracts
from the Register of Copyrights
(Section 47)
|
Rs.20/- per work.
|
|
14.
|
For a certified
copy of an extract from the Register
of Copyrights of
the Indexes (Section 47)
|
Rs.20/- per work
|
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15.
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For a certified
copy of any other public document
in the custody of
the Registrar of Copyrights or the Copyright Board.
|
Rs.20/- per work.
|
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16.
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For an application
for prevention of importation
of infringing
copies (Section 53)
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Rs.400/- per work
per place of entry
|
It may be noted that
members of public may visit Copyright Office on each working day between
2:30 p.m. to 4:00
p.m.
Copyright
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