(1)A copy of such application shall be served by registered post on the owner of copyright.(2)The Board shall give an opportunity of being to the applicant and also, wherever practicable, to any person claiming any interest in the copyright of the work, and may take such evidence in respect of the application, as it may deem fit.(3)If the Board is satisfied that the licence for a translation of the work in the language or for publication or for reproduction of the work, applied for may be granted to the applicant, or if there are more applicants than one, to such of the appellants, as in the opinion of the Board, would best serve the interest of the general public, shall grant a licence within a period of two months.(4)Every such licence shall be subject to the conditions in clause (i) of sub-section (4) of section 32 and clause (i) of sub-section (4) of section 32A of the Act relating to payment of royalties and shall specify :-(a)the period within which such work shall be published;(b)the rate at which royalties in respect of the copies of such work sold to the public shall be paid to the owner of the copyright in the work;(c)in the case of translation of the work, the language in which the translation shall be produced and published; and(d)the person or persons 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 shall be posted on the website of the Copyright Office and the Board and a copy of the licence shall be sent to the other parties concerned.
