(1)Every copyright society shall be subject to the collective control of the authors and other owners of right under this Act whose rights it administers (not being authors and other owners of right under this Act administered by a foreign society or organisation referred to in sub-section (2) of section 34) and shall, in such manner as may be prescribed,—(a)obtain the approval of such authors and other owners of right for its procedures of collection and distribution of fees;(b)obtain their approval for the utilisation of any amounts collected as fees for any purpose other than distribution to the authors and other owners of right; and(c)provide to such owners regular, full and detailed information concerning all its activities, in relation to the administration of their rights.
