Form VI

APPLICATION FOR LICENSE FOR TRANSLATION

(See rule 32)

To,

The Registrar of Copyrights/Secretary,

Intellectual Property Appellate Board,

Copyright Office,

New Delhi.

Sir,

In accordance with section 32 of the Copyright Act, 1957 (14 of 1957), I hereby apply to the Copyright Board for a license to produce and publish a translation of the work, in accordance with the particulars given in the enclosed Statement.

I hereby undertake to abide strictly by the terms and conditions of the license, if granted to me.

Place……………….

Date…………...……

Yours faithfully,

…………………

(Signature)

STATEMENT

 

1. Full name of the applicant: ………………….

(In Block Letters)

2. Full address and nationality of the applicant: ………………….
3. Telephone/ Fax/E-mail: …………………………………….
4. Description of the work:

• Class of the work (Literary, Dramatic, Musical, Artistic, Cinematograph Film, Sound Recording);
• Title of the work;
• Full name, address, and nationality of the author and if the author is deceased, the date of his decease;
• Language of the work;
• Name, address and nationality of the publisher;
• Year of first and last publication;
• Country of first and last publication;
• Price of a copy of the work;
• If the copyright in the work is registered under section 45, the Registration Number, if known.

5. Language into which the work is proposed to be translated.
6. Full name, qualifications, and address of the translator.
7. Qualification of the applicant to produce and publish the translation.
8. The Number of copies of the translation proposed to be published.
9. Estimated the cost of production and publication of the translation.
10. Proposed retail price per copy of the translation.
11. Rate of royalty, which the applicant considers reasonable, to be paid to the copyright owner.
12. Means of the applicant for payment of the royalty.
13. Whether the prescribed fee has been paid and if so, particulars of payment (give Postal Order/Bank Draft/Treasury Challan number.)
14. (a) Full name, address, and nationality of the person competent to issue a license for translation;

(b)  Whether the applicant was able to find the said person.

(c) Whether the applicant had requested and has been denied authorization by the said person to produce and publish the translation.

(d) IF the applicant was unable to find the owner, whether he had sent a copy of the request for authorization to the publisher. If so, the date on which the copy was sent and evidence thereof.

15. Whether the author of the work has withdrawn from circulation copies of the work.
16. (a) whether a translation in the same language has been published before:

(b)  whether the earlier translation is out-of-print.

(c)  Full name, address, and nationality of the earlier translator and, if the said translator is deceased, the date to his decease.

(d) Title of the earlier translation.

(e) Full name, address, and nationality of the publisher of the earlier translation.

(f) Year of publication.

(g) Price per copy of the earlier translation.

(h) If the earlier translation is registered under section 45, the Registration number.

(i) Rate and amount of royalty paid to the copyright owner in respect of the earlier translation, if known

17.(a) Whether translation has been made into any language other than the language stated in 5 above.

(b)  Full name, address, and nationality of the translator and, if the said translator is deceased, the date of his decease.

(c)  Title of the translation.

(d) Language of the translation.

(e) Full name, address, and nationality of the publisher of the translation.

(f) Year of publication.

(g)Price per copy of the translation.

(h) IF the translation is registered under section 45, the Registration number if known.

(i) Rate and amount of royalty paid to the copyright owner, if known.

1. Remarks, if any.
2. List of enclosures.

Place………………………...

Date………………………….

…………………

Signature