(11)If the Registrar of Copyrights receives any objections for such registration within the time specified in [sub-rule (10)] [Substituted by Notification No. G.S.R. 788(E), dated 10.8.2016 (w.e.f. 14.3.2013).], or, if he or she is not satisfied about the correctness of the particulars given in the application, he or she may after holding such inquiry as he or she deems fit, enter such particulars of the work in the Register of Copyrights as he or she considers necessary.
