(1)Without prejudice to the rights conferred on authors, the performer's right which is an exclusive right subject to the provisions of this Act to do or authorise for doing any of the following acts in respect of the performance or any substantial part thereof, namely:—(a)to make a sound recording or a visual recording of the performance, including—(i)reproduction of it in any material form including the storing of it in any medium by electronic or any other means;(ii)issuance of copies of it to the public not being copies already in circulation;(iii)communication of it to the public;(iv)selling or giving it on commercial rental or offer for sale or for commercial rental any copy of the recording;(b)to broadcast or communicate the performance to the public except where the performance is already broadcast.
