(2)Such notice shall contain the following information, namely:-(a)the particulars of the work in respect of which [sound recording] [Substituted by G.S.R. 383(E), dated 5.5.1995 (w.e.f. 10.5.1995). ] are to be made;(b)alterations [* * *] [ The words " and omissions" omitted by G.S.R. 383(E), dated 5.5.1995 (w.e.f. 10.5.1995).], if any, which are proposed to be made for the adaptation of the work to the [sound recording] [Substituted by G.S.R. 383(E), dated 5.5.1995 (w.e.f. 10.5.1995). ];(c)the name, address and nationality of the owner of the copyright in the work;(d)particulars of the [sound recording] [Substituted by G.S.R. 383(E), dated 5.5.1995 (w.e.f. 10.5.1995). ] made previously recording the work;(e)the number of [sound recording] [Substituted by G.S.R. 383(E), dated 5.5.1995 (w.e.f. 10.5.1995). ] intended to be made; and(f)the amount paid to the owner of the copyright in the work by way of royalties and the manner of payment.
