Form IV

NOTICE FOR TERMINATION OF LICENSE

(See rules 15, 22 And 43)

To,

……………………………

……………………………

Sir,

In accordance with the first proviso to sub-section (1) or the first proviso to sub-section (2) of section 32 B of the Copyright Act, 1957 (14 of 1957), I hereby give notice, that copies of translation/reproduction of the work given below (mention language) have been published by /me/under my authorization.

Yours faithfully,

………………..

(Signature)

Place…………….

Date………………

STATEMENT

1. Title of the work.
2. Name and address of the owner of the copyright.
3. Year and country of first publication and name, address and nationality of the publisher.
4. Name and address of the author who has translated the work.
5. Name and address of the publisher and year in which the translation has been published in India.
6. Name and address of the publisher and year in which the reproduction of the work has been published in India.
7. The retail price of the published work.