Copyright Act, 1957


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w w w . L a w y e r S e r v i c e s . i n
Section
 Section Title
  Preamble

CHAPTER I           Preliminary
  1 Short title, extent and commencement View Judgements
  2 Interpretation View Judgements
  3 Meaning of publication View Judgements
  4 When work not deemed to be published or performed in public View Judgements
  5 When work deemed to be first published in India View Judgements
  6 Certain disputes to be decided by Copyright Board View Judgements
  7 Nationality of author where the making of unpublished work is extended over considerable period View Judgements
  8 Domicile of corporations View Judgements

CHAPTER II           Copyright Office And Copyright Board
  9 Copyright Office View Judgements
  10 Registrar and Deputy Registrars of Copyrights View Judgements
  11 Copyright Board View Judgements
  12 Powers and procedure of Copyright Board View Judgements

CHAPTER III           Copyright
  13 Works in which copyright subsists View Judgements
  14 Meaning of copyright View Judgements
  15 Special provision regarding copyright in designs registered or capable of being registered under the Designs Act, 1911 View Judgements
  16 No copyright except as provided in this Act View Judgements

CHAPTER IV           Ownership of Copyright and the Rights of the Owner
  17 First owner of copyright View Judgements
  18 Assignment of copyright View Judgements
  19 Mode of assignment View Judgements
  19A Disputes with respect to assignment of copyright View Judgements
  20 Transmission of copyright in manuscript by testamentary disposition View Judgements
  21 Right of author to relinquish copyright View Judgements

CHAPTER V           Term of Copyright
  22 Term of copyright in published literary, dramatic, musical and artistic works View Judgements
  23 Term of copyright in anonymous and pseudonymous works View Judgements
  24 Term of copyright in posthumous works View Judgements
  25 Term of copyright in photographs View Judgements
  26 Term of copyright in cinematograph films View Judgements
  27 Term of copyright in sound recordings View Judgements
  28 Term of copyright in Government works View Judgements
  28A Term of copyright in work of public undertakings View Judgements
  29 Term of copyright in works of international organisation View Judgements

CHAPTER VI           Licences
  30 Licences by owners of copyright View Judgements
  30A Application of Section 19 and 19-A View Judgements
  31 Compulsory licence in works withheld from public View Judgements
  31A Compulsory licence in unpublished Indian works View Judgements
  32 Licence to produce and publish translations View Judgements
  32A Licence to reproduce and publish works for certain purposes View Judgements
  32B Termination of licences issued under this Chapter View Judgements

CHAPTER VII           Copyright Societies
  33 Registration of copyright society View Judgements
  34 Administration of rights of owner by copyright society View Judgements
  34A Payment of remunerations by copyright society View Judgements
  35 Control over the copyright society by the owner of rights View Judgements
  36 Submission of returns and reports View Judgements
  36A Rights and liabilities of performing rights societies View Judgements

CHAPTER VIII           Rights of Broadcasting Organisation and of Performers
  37 Broadcast reproduction right View Judgements
  38 Performer's right View Judgements
  39 Acts not infringing broadcast reproduction right or performer's right View Judgements
  39A Other provisions applying to broadcast reproduction right and performer's right View Judgements

CHAPTER IX           International Copyright
  40 Power to extend copyright to foreign works View Judgements
  41 Provisions as to works of certain international organisations View Judgements
  42 Power to restrict rights in works of foreign authors first published in India View Judgements
  43 Orders under this Chapter to be laid before Parliament View Judgements

CHAPTER X           Registration of Copyright
  44 Register of Copyrights View Judgements
  45 Entries in Register of Copyrights View Judgements
  46 Indexes View Judgements
  47 Form and inspection of register View Judgements
  48 Register of Copyrights to be prima facie evidence of particulars entered therein View Judgements
  49 Correction of entries in the Register of Copyrights View Judgements
  50 Rectification of Register by Copyright Board View Judgements
  50A Entries in the Register of Copyrights, etc., to be published View Judgements

CHAPTER XI           Registration of Copyright
  51 When copyright infringed View Judgements
  52 Certain acts not to be infringement of copyright View Judgements
  52A Particulars to be included in sound recordings and video films View Judgements
  52B Accounts and audit View Judgements
  53 Importation of infringing copies View Judgements
  53A Resale share right in original copies View Judgements

CHAPTER XII           Civil Remedies
  54 Definition View Judgements
  55 Civil remedies for infringement of copyright View Judgements
  56 Protection of separate rights View Judgements
  57 Author's special rights View Judgements
  58 Rights of owner against persons possessing or dealing with infringing copies. View Judgements
  59 Restriction on remedies in the case of works of architecture View Judgements
  60 Remedy in the case of groundless threat of legal proceedings View Judgements
  61 Owner of copyright to be party to the proceeding View Judgements
  62 Jurisdiction of court over matters arising under this Chapter View Judgements

CHAPTER XIII           Offences
  63 Offences of infringement of copyright or other rights conferred by this Act View Judgements
  63A Enhanced penalty on second and subsequent convictions View Judgements
  63B Knowing use of infringing copy of computer programme to be an offence View Judgements
  64 Power of police to seize infringing copies View Judgements
  65 Possession of plates for purpose of making infringing copies View Judgements
  66 Disposal of infringing copies or plates for purpose of making infringing copies View Judgements
  67 Penalty for making false entries in register, etc., for producing or tendering false entries View Judgements
  68 Penalty for making false statements for the purpose of deceiving or influencing any authority or officer View Judgements
  68A Penalty for contravention of Section 52-A View Judgements
  69 Offences by companies View Judgements
  70 Cognizance of offences View Judgements

CHAPTER XIV           Appeals
  71 Appeals against certain orders of Magistrate View Judgements
  72 Appeals against orders of Registrar of Copyrights and Copyright Board View Judgements
  73 Procedure of appeals View Judgements

CHAPTER XV           Miscellaneous
  74 Registrar of Copyrights and Copyright Board to possess certain powers of civil courts View Judgements
  75 Orders for payment of money passed by Registrar of Copyrights and Copyrights Board to be executable as a decree. View Judgements
  76 Protection of action taken in good faith View Judgements
  77 Certain persons to be public servants View Judgements
  78 Power to make rules View Judgements
  79 Repeals, savings and transitional provisions View Judgements

Rules          

CHAPTER I           Preliminary
  1 Short title, extent and commencement View Judgements
  2 Interpretations View Judgements

CHAPTER II           The Copyright Board
  3 Terms and conditions of office of the Chairman and members of the Copyright Board View Judgements
  4 Functions of the Secretary of the Copyright Board View Judgements

CHAPTER III           Relinquishment of Copyright
  5 Notice of relinquishment View Judgements

CHAPTER IV           Licences for Translations
  6 Application for licence View Judgements
  7 Notice of application View Judgements
  8 Consideration of the application View Judgements
  9 Manner of determining royalties View Judgements
  10 Extension of the period of licence View Judgements
  11 Cancellation of licence View Judgements

CHAPTER IV-A           Compulsory Licence for Publication of Unpublished Works, Translation and Reproduction of Work
  11A Application for licence View Judgements
  11B Application-one work View Judgements
  11C Notice of application View Judgements
  11D Manner of determining royalties View Judgements
  11E Extension of the period of licence View Judgements
  11F Cancellation of licence View Judgements
  11G Notice for termination of licence View Judgements

CHAPTER V           Performing Rights Societies
  12 Publication of statement of fees etc. View Judgements
  13 Determination of objections View Judgements
  14 Publication of alterations in the statements of fees etc. View Judgements

CHAPTER VI           Registration of Copyright
  15 Form of Register of Copyrights View Judgements
  16 Application for Registration of Copyright View Judgements
  17 Correction of entries in the Register of Copyrights View Judgements
  18 Indexes View Judgements
  19 Inspection of the Register of Copyrights and Indexes View Judgements
  20 Copies and extracts of the Register of Copyrights and Indexes View Judgements

CHAPTER VII           Making of Records
  21 Making of records View Judgements

CHAPTER VIII           Importation of Infringing Copies
  22 Importation of infringing copies View Judgements
  23 Procedure for examination of infringing copies View Judgements

CHAPTER IX           Miscellaneous
  24 Mode of making applications etc. View Judgements
  25 Mode of communication by the Copyright Board etc. View Judgements
  26 Fees View Judgements
  27 Right of audience View Judgements
  28 Costs View Judgements
  Schedule I
  Schedule II
  International Copyright Order, 1991



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