Form IX
APPLICATION FORM FOR RE-REGISTRATION OR RENEWAL OF REGISTRATION OF A COPYRIGHT SOCIETY
(See rule 47)
- 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.
- The territory or territories to which the business of the applicant shall extend.
- The year of incorporation of the applicant and the date from which the applicant has been carrying on the copyright business of granting licenses.
- 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 another owner 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 of making the application i.e., last audited balance sheet and income and expenditure account/bank balance.
- Documents and mentioned in rule 47(3) and 48.
- Signature along with the name of the members of the governing body.
- Name and signature of the chief executive officer.
Place………………
Date……………….
