(1)Every application for registration of copyright shall be made in Form-XIV and every application for registration of changes in the particulars of copyright entered in the Register of Copyright shall be made in Form-XV.(2)Every such application shall be in respect of one work only, and shall be accompanied by the fee specified in the Second Schedule in this behalf.(3)Every application should be signed only by the applicant, who may be an author or owner of right. If the application is submitted by the owner of copyright, it shall be enclosed with an original copy of no objection certificate issued by the author in his favour.(4)Every application for registration of an unpublished work shall be accompanied by two copies of the work.(5)Every application for registration of a computer programme shall be accompanied by the source and object code.(6)Every application for registration in respect of an artistic work which is used or is capable of being used [in relation to any goods or services] [Substituted by Notification No. G.S.R. 788(E), dated 10.8.2016 (w.e.f. 14.3.2013).], such application shall include a statement to that effect and shall be accompanied by a certificate from the Registrar of Trade Marks referred to in section 3 of the Trade Marks Act, 1999, to the effect that no trade mark identical with or deceptively similar to such artistic work has been registered under that Act in the name of, or that no application has been made under that Act for such registration by, any person other than the applicant.(7)Every application for registration in respect of an artistic work which is capable of being registered as a design under the Designs Act, 2000, such application shall be accompanied by a statement in the form of an affidavit containing the following, namely:-(a)it has not been registered under the Designs Act, 2000; and(b)it has not been applied to an article through industrial process and reproduced more than fifty times.(8)Every such application can be filed on the Copyright Office by person or by post or by on-line filing facility as provided on the website of the Copyright Office.(9)The person applying for registration shall give notice of his application to every person who claims or has any interest in the subject-matter of the copyright or disputes the rights of the applicant to it.(10)If no objection to such registration is received by the Registrar of Copyrights within thirty days of the receipt of the application, the Registrar of Copyrights shall, if satisfied about the correctness of the particulars given in the application, enter such particulars in the Register of Copyrights.(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.(12)The Registrar of Copyrights shall give an opportunity of hearing before rejecting the any application filed for registration of any work.(13)The process of registration is deemed to be completed only when a copy of the entries made in the Register of Copyrights is signed and issued by Registrar of Copyrights or by Deputy Registrar of Copyrights, to whom such authority is delegated.(14)The Registrar of Copyrights shall, as soon as may be, send wherever practicable, a copy of the entries made in the Register of Copyrights to the parties concerned.
