Form X
CERTIFICATE OF REGISTRATION UNDER SECTION 33(3) OF THE COPYRIGHT ACT, 1957
(See rule 49)
It is certified that……………...……. (name of the society and address) has been registered by the Central Government, vide Registration No………….as a copyright society under sub-section (3) of section 33 of the Copyright Act, 1957 (14 of 1957) and permitted to commence and carry on the copyright business in……………… (here indicate the name of the particular class of works).
The registration and the permission hereby granted are subject to the following conditions and liable to be canceled on non-compliance with, or contravention of, any of them, namely: -
- That the particulars furnished in the application are true and correct and not misleading in any manner; and
- that the copyright society shall duly comply with all the obligations imposed on it by or under the Copyright Act, 1957 (14 of 1957) and the copyright Rules, 1958.
New Delhi
Date: ………….
………………………..
Registrar of Copyrights
