(1)A copy of application under rule 17 shall be served by registered post on the owner of copyright and if the owner of such copyright is not known or is not traceable a copy of the application shall be served by registered post of the publisher whose name appears on the work.(2)The Board shall give an opportunity of being heard to the owner of the copyright and the applicant and also, wherever practical to any person claiming any interest the copyright of the work, and shall take such evidence in respect of the application, as it deems fit.(3)If the Board is satisfied that the licence publication of the work in the format applied for may be granted to the applicant, or if there are more applicants than one, to such of the applicants, as, in the opinion of the of the Board would best serve the interest of the disabled persons, it shall direct the Registrar copyright grant licence accordingly.(4)Every such licence shall specify:(a)the period within which such work shall be published;(b)the medium and format in which the work shall be produced and published;(c)the number of copies that shall be produced;(d)the rate at which royalties in respect of the copies of such work sold to the disabled persons shall be paid to the owner of the copyright in the work; and(e)the person to whom such royalties shall be payable.(5)The grant of every such licence shall, as soon as possible, be notified in the Official Gazette and the website of the Copyright Office and the Board and a copy of the licence shall be sent to the other parties concerned.
