Form VIII
(See Rule 44)
APPLICATION FORM FOR PERMISSION TO CARRY ON COPYRIGHT BUSINESS AND FOR REGISTRATION AS A COPYRIGHT SOCIETY
- Name and address of the association of persons making the application (in capital letters) (hereinafter referred to as “applicant”.
- The right or set of rights in specific categories of works in respect of which the applicant proposes to carry on the copyright business.
- The certificate shows that the applicant has a separate legal personality.
- Name, address and profession or occupation of the persons who comprise the applicant.
- Details of works in which copyright of such individuals subsist.
- The territory or territories to which the business of the applicant shall extend.
- The names, addresses and profession/occupation of individuals comprising the Governing Body (by whatever name called) of the applicant in whom the ultimate management, control, and direction of the applicant are vested.
- The capacity (author or other owners of the rights) in which such an individual has become a member of Governing Body.
- Address of the registered or administrative office of the applicant at which its records will be maintained and kept and the designation of the chief executive officer of the applicant with the address on whom communications may be served.
- The Financial position of the applicant on the date making the application i.e., last audited balance sheet and income and expenditure account/bank balance.
- Documents mentioned in rule 48.
- Signature along with the name of the members of the governing body.
- Name and signature of the chief executive officer.
Place……………
Date…………….
